Bombay High Court
Vinergy International Pvt. Ltd vs Richmond Mercantile Limited Fzc And 2 ... on 24 November, 2018
Author: A. S Chandurkar
Bench: B. R. Gavai, A. S Chandurkar
916-NMA-1033-17 1/1
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
NOTICE OF MOTON NO.1033 OF 2017
IN
APPEAL (L) NO. 369 OF 2016
IN
CHAMBER SUMMONS NO.1518 OF 2016
IN
EXECUTION APPLICATION (L) NO.1655 OF 2016
Vinergy International Pvt. Ltd.
Bhiwandi, Thane ... Appellant/Applicant
-vs-
1. Richmond Mercantile Ltd. FZC,
Sharjah and ors. ... Respondents.
Ms Ridhi Niyati with Shri Ashwin Shanker, Advocate for Appellant/Applicant Mr Dhaval A. Patil, Advocate I/b M/s K. Ashar & Co. for respondent No.1.
CORAM : B. R. GAVAI AND A. S CHANDURKAR, J.J. DATE : NOVEMBER 24, 2018 P.C. The learned counsel for the applicant/appellant seeks liberty to withdraw the notice of motion as well as the appeal. Notice of motion and appeal are disposed of as withdrawn.
(A.S.CHANDURKAR, J.) (B.R.GAVAI,J.) Asmita ::: Uploaded on - 27/11/2018 ::: Downloaded on - 28/11/2018 00:33:15 :::