Bombay High Court
Lodha Developers Pvt. Ltd., And Ors vs Anant Hendrya Bhoir And Anr on 12 April, 2023
Author: Amit Borkar
Bench: Amit Borkar
2023:BHC-AS:11101
901-apl-992-2017.doc
Nikita
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPLICATION NO.992 OF 2017
Lodha Developers Pvt. Ltd., and Ors. ... Applicants
V/s.
Anant Hendrya Bhoir and Anr. ... Respondents
Mr. Atharva Dandekar for the Applicant.
Ms. Prabha B. for Respondent No.1.
Mr. Arfan Sait, APP for the State/Respondent.
CORAM : AMIT BORKAR, J.
DATED : APRIL 12, 2023
P.C.:
1. The praecipe filed by the learned Advocate for the applicant for withdrawal of the application.
2. Permission, as prayed for, is granted.
3. The criminal application is dismissed as withdrawn. No costs.
(AMIT BORKAR, J.) 1 ::: Uploaded on - 13/04/2023 ::: Downloaded on - 13/04/2023 16:47:49 :::