Bombay High Court
M/S. Konark Enterprises vs City Industrial Development ... on 14 March, 2019
Author: B.P.Colabawalla
Bench: S. C. Dharmadhikari, B.P.Colabawalla
(907) wp-2432-19.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO.2432 OF 2019
M/S Konark Enterprises ... Petitioner
Vs
City Industrial Development
Corporation of Maharashtra Ltd. and Ors. ... Respondents
Mr.Vijay M. Thorat a/w Ishan Srivastava
for the Petitioner.
Mr.Nitin Gangal for Respondent Nos.1 and
2.
Mrs.A.A.Purav, AGP for State.
CORAM :- S. C. DHARMADHIKARI &
B.P.COLABAWALLA, JJ.
DATE :- MARCH 14, 2019 P.C. :-
Mr.Thorat, learned advocate appearing for the petitioner says that the petition may require exhaustive amendments.
Hence, leave be granted to withdraw the writ petition with liberty to file afresh on same cause of action. The statement of Mr.Thorat is accepted. Leave granted with liberty as above. The writ petition is disposed of as withdrawn.
(B.P.COLABAWALLA, J.) (S.C.DHARMADHIKARI, J.) Page 1 of 1 M.M.Salgaonkar ::: Uploaded on - 16/03/2019 ::: Downloaded on - 16/03/2019 22:33:05 :::