Bombay High Court
Leitwindshriram Manufacturing ... vs Skf India Limited And 2 Others on 18 December, 2020
Author: S.C. Gupte
Bench: S.C. Gupte
Digitally signed by
Smita Smita Gonsalves
Gonsalves Date: 2020.12.21
14:10:41 +0530
sg 1/1 6. coms432-16.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
COMMERCIAL SUIT NO.432 OF 2016
Leitwind Shriram Manufacturing Limited ...Plaintiff
vs.
SKF India Limited And 2 Ors. ...Defendants
.........
Mr. Haabil Vahanvaty, a/w. Mr. Jaideep Singh Khattar, i/b. Khaitan &
Co., for the Plaintiff.
Ms. Neeraja Balkrishnan, i/b. AZB & Partners, for the Defendants.
.........
CORAM : S.C. GUPTE, J.
DATE: 18 DECEMBER 2020 P.C.:
. Learned Counsel for the Plaintiff informs the Court that the parties have settled their dispute and seeks leave to withdraw the commercial suit. Commercial suit is dismissed as withdrawn with no order as to costs. Refund of Court fees in accordance with the applicable rules.
2. This order will be digitally signed by the Personal Assistant of this Court. All concerned will act on production by fax or email of a digitally signed copy of this order.
(S.C.GUPTE, J.)