Bombay High Court
Amar Lifespaces Llp vs Andheri Samir Chs Limited And 5 Other on 20 December, 2022
Author: M.M.Sathaye
Bench: R.D.Dhanuka, M.M.Sathaye
902 wpl 18573-22.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
WRIT PETITION (L) NO. 18573 OF 2022
Andheri Samir CHS Limited ..Petitioner
SNEHA V/s.
NITIN
CHAVAN The District Deputy Registrar
Digitally signed
by SNEHA
of Co-operative Society(3) and
NITIN CHAVAN
Date: 2022.12.20
19:03:06 +0530
Competent Authority and Ors. ..Respondents
WITH
INTERIM APPLICATION (L) NO. 19811 OF 2022
----
Mr. Suraj Swami i/b Satyadev Joshi for the Petitioner.
Mr. Laxmikant Sathelkar, AGP for the Respondent No.1/State.
Mr.Cyrus Ardeshir and Mr. Yadunath Chaudhari, Ashwin
Sawlani, Viraj Jadhav, Mr. Chinmaya Acharya for the intervenor
in IA.
----
CORAM : R.D.DHANUKA, AND
M.M.SATHAYE, JJ.
DATE : 20 DECEMBER 2022 P.C. . The learned Counsel for the Petitioner seeks liberty to withdraw this petition unconditionally in view of the fact that the amendment application filed by the Petitioner is disposed of.
2. Writ Petition is dismissed as withdrawn.
3. In view of the dismissal of the Writ Petition, Interim Application does not survive and the same is disposed of.
M.M.SATHAYE, J. R.D.DHANUKA, J.
Sneha Chavan page 1 of 1