Bombay High Court
Nitin S/O Devidas Kirpane vs Monesh S/O Vasant Mane on 20 January, 2023
Author: Avinash G. Gharote
Bench: Avinash G. Gharote
(1) 904wp500.23
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH : NAGPUR
WRIT PETITION NO. 500 OF 2023
Nitin Devidas Kirpane__ Vs. __Monesh Vasant Mane
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Office Notes, Office Memoranda of Coram, Court's or Judge's orders
appearances, Court's orders of directions
and Registrar's orders
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Mr. S.S.Sitani, Advocate for the petitioner
CORAM : AVINASH G. GHAROTE, J.
DATE : 20/01/2023 After hearing for some time, when the Court was inclined to interfere, Mr. Sitani, learned counsel for the petitioner, on instructions seeks, to withdraw the petition.
The statement is accepted. Petition is dismissed as withdrawn, keeping open any remedy which may be available to the petitioner under the provisions of the Arbitration & Concilition Act.
JUDGE Rvjalit Digitally sign byRAJESH VASANTRAO JALIT Location:
Signing Date:20.01.2023 19:28