Bombay High Court
Nitin Mansukhlal Shah And Anr vs Idbi Bank Limited And 2 Ors on 24 August, 2021
Bench: K.K. Tated, Prithviraj K. Chavan
2-753-2020-WP-L=.doc
Uday S. Jagtap
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
WRIT PETITION (L) NO. 753 OF 2020
WITH
INTERIM APPLICATION NO. 1991 OF 2020
IN
WRIT PETITION (L) NO. 753 OF 2020
Nitin Mansukhlal Shah & Anr. .. Petitioners
Vs.
IDBI Bank Ltd. & Ors. .. Respondents
.....
Ms. Astha Thakar i/b Devanshu Desai for the petitioners
Mrs. Niyati Merchant i/b NDP and Partners for respondent no.3
Ms. Nidhi Singh i/b India Law for respondent no.1
CORAM : K.K. TATED &
PRITHVIRAJ K. CHAVAN, J.J.
DATED : 24th AUGUST, 2021
P.C.
1. Heard learned Counsel for the parties.
2. The learned Counsel appearing for the petitioners submits
that she has received instructions from her client to
withdraw the petition. To that effect the learned Counsel for
the petitioners tendered a praecipe dated 24 th August, 2021.
The same is taken on record and marked "X" for
identification.
3. Hence, the following order is passed :-
Digitally signed
UDAY by UDAY
SHIVAJI
SHIVAJI JAGTAP
Date:
JAGTAP 2021.08.25
17:48:53 +0530
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2-753-2020-WP-L=.doc
ORDER
(i) The Writ Petition is disposed of as withdarwn.
(ii) No order as to costs.
(iii) In view of disposal of the petition, Interim Application No. 1991 of 2020 does not survive and the same is disposed of.
(PRITHVIRAJ K. CHAVAN, J.) (K.K. TATED, J.) 2 of 2