Bombay High Court
M/S. De Simran Cartoons Pvt. Ltd vs M/S. Apples Trade Company on 28 June, 2019
Author: K.K.Tated
Bench: K.K. Tated
910.302.17-fa.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
First Appeal No.302/2017
with
Civil Application No.1024/2017
Office Notes, Office Court's or Judge's orders.
Memoranda of Coram,
appearances, Court's
orders or directions
and Registrar's orders
Mr. Akshay j. Kandharkar for the
Appellant
CORAM : K.K.TATED, J.
DATED : JUNE 28, 2019
P.C.
1 Heard. The learned counsel for the
Appellant submits that he received
instructions from his client to withdraw the First Appeal and the Civil Application, unconditionally. To that effect, he has given in writing. Same is taken on record and marked "X" for identification.
2. The First Appeal and the Civil Application stand disposed of as withdrawn. No order as to costs.
3 Refund of court fees as per Rules.
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