Bombay High Court
Mohd.Akhtar Mohd.Umer Qureshi vs Atique Abdul Majeed Qureshi And Ors on 2 January, 2020
Author: A.S. Gadkari
Bench: A.S. Gadkari
osk 18-ao-127-2019.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
APPEAL FROM ORDER NO. 127 OF 2019
WITH
CIVIL APPLICATION NO. 160 OF 2019
Mohd. Akhtar Mohd. Umer Qureshi ... Appellant
V/s.
Atique Abdul Majeed Qureshi & Ors. ... Respondents
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Ms.Tanya Sanghvi i/b. Mr.Tushar Goradia for Appellant.
None for Respondents.
CORAM : A.S. GADKARI, J.
DATE : 2nd January 2020. P.C. : 1] Learned counsel for the appellant submitted that, the parties
herein have settled the matter amicably and on instructions, seeks leave to withdraw the present Appeal unconditionally.
Leave granted.
2] Appeal is disposed off as withdrawn. 3] In view of disposal of Appeal, nothing survives in the Civil Application and is accordingly disposed off.
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