Bombay High Court
Asset Reconstruction Company (L) Ltd. ... vs V Hotels Limited (Formerly Known As ... on 31 August, 2018
Author: S. K. Shinde
Bench: K.K. Tated, S. K. Shinde
23.2948.16-wp.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
WRIT PETITION NO.2948/2016
Asset Reconstruction Co. (I) Ltd. & Anr. ... Petitioners
V/s.
V Hotels Ltd. & Anr. ... Respondents
Mr. Mihir Mody i/b. M/s. K. Ashar & Co. for the Petitioners
CORAM: K.K. TATED &
S. K. SHINDE, JJ.
DATED : AUGUST 31, 2018
P.C. :
1 At the request of the learned counsel for the Petitioners, the
matter is taken up out of turn.
2 The learned counsel for the Petitioners submit that he has
received instructions to withdraw the Writ Petition in view of the order dated 25.04.2017 passed by this court (Coram : S. C. Dharmadhikari and P. D. Naik, JJ.) in Writ Petition (L) Nos.1046/2017 and 1100/2017 with liberty to file afresh, if occasion arises. To that effect, he has given in writing. Same is taken on record and marked "X" for identification.
3 Writ Petition stands disposed of as withdrawn with liberty as prayed for.
Basavraj Gurappa Patil (S. K. SHINDE, J.) ` (K. K. TATED, J.) Digitally signed by Basavraj Gurappa Patil Basavraj G. Patil 1/1 Date: 2018.09.04 14:56:38 +0530