Bombay High Court
Ramesh V. Gandhi vs Dinesh V. Gandhi on 30 January, 2023
Author: G.S. Kulkarni
Bench: G.S. Kulkarni
Digitally
signed by
PRAJAKTA
501-ao 777-22@ia 16937-22.odt
PRAJAKTA SAGAR
SAGAR VARTAK
VARTAK Date:
2023.02.01
15:27:53
+0530
Prajakta Vartak
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
APPEAL FROM ORDER NO. 777 OF 2022
IN
EXHIBIT 5 IN CIVIL SUIT NO. 1 OF 2021
WITH
INTERIM APPLICATION NO. 16937 OF 2022
Ramesh V. Gandhi ..Appellant
Vs.
Dinesh V. Gandhi ..Respondent
__________
Mr. Ratan Upadhyay i/b. Mr. Sushant Prabhune for Appellant.
__________
CORAM : G.S. KULKARNI, J.
DATE : JANUARY 30, 2023 P.C.:
1. Not on board. Taken on board on a praecipe being moved on behalf of the appellant.
2. Learned counsel for the appellant seeks leave to withdraw this appeal stating that the parties have already settled the disputes.
3. Allowed to be withdrawn. Disposed of. No costs.
4. Interim order, if any passed earlier, shall stand vacated.
5. Interim application would not survive. It is accordingly disposed of.
[G.S. KULKARNI, J.] Page 1 of 1
------------------------- 30 January, 2023