Bombay High Court
Lodha Developers Limited vs Krishnaraj Rao And 2 Ors And You Tube Llc ... on 16 September, 2025
Author: Abhay Ahuja
Bench: Abhay Ahuja
2025:BHC-OS:15395
79. NMS 1310-19 in S 695-19 @ Coonnected Matters.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
NOTICE OF MOTION NO. 1310 OF 2019
IN
SUIT NO. 695 OF 2019
Lodha Developers Ltd. ...Plaintiff
V/s.
Krishnaraj Rao and Ors. ...Defendants
WITH
SHOW CAUSE NOTICE NO. 23 OF 2019
IN
NOTICE OF MOTION NO. 1310 OF 2019
WITH
NOTICE OF MOTION NO. 1312 OF 2019
IN
SUIT NO. 695 OF 2019
WITH
NOTICE OF MOTION NO. 1313 OF 2019
IN
SUIT NO. 695 OF 2019
WITH
NOTICE OF MOTION NO. 1357 OF 2019
IN
SUIT NO. 695 OF 2019
Mr. Jeet Gandhi for the Plaintiff.
None for the Respondents.
CORAM : ABHAY AHUJA, J.
DATE : 16th SEPTEMBER, 2025
P.C. :
1. This matter has been mentioned after the board has been discharged for the day.
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2. Mr. Gandhi, learned Counsel appears for the Plaintiff and submits that he has instructions not only to withdraw the Notices of Motion but also the Suit, which is not on board.
3. The Suit is taken on board.
4. In view of the aforesaid request, the Suit stands disposed as withdrawn. The connected Notices of Motion as well as the Show Cause Notice also to accordingly stand disposed. Refund of Court fees as per rules.
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