Bombay High Court
Mak Busines Enterprise Pvt.Ltd. - ... vs The State Of Maharashtra Through ... on 17 December, 2019
Author: Bharati Dangre
Bench: Pradeep Nandrajog, Bharati Dangre
(17)-IA-1-19.doc.
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
INTERIM APPLICATION NO.1 OF 2019
IN
WRIT PETITION NO.1629 OF 2007
DSK Legal ..Applicant
IN THE MATTER BETWEEN
Mak Business Enterprise Private Ltd. & Anr. ..Petitioners
Versus
The State of Maharashtra & Ors. ..Respondents
Mr. Nilesh Tated i/by DSK Legal, Advocate for the Applicant.
None for the Respondents.
CORAM : PRADEEP NANDRAJOG, C.J. &
SMT. BHARATI DANGRE, J.
DATE : 17th DECEMBER, 2019 P.C. 1] The firm of attorneys engaged by the Petitioners have filed the application seeking leave of the Court to withdraw the Vakalatnama filed and be discharged from the Petition. In the application it has been pleaded that on account of instructions not being received, a notice dated 29.11.2019 was served upon the Petitioners company informing that the counsel would withdraw and that the Petitioners should engage another counsel to prosecute the Petition.
BGP. 1 of 2 (17)-IA-1-19.doc. 2] We allow the application and discharge DSK Legal firm of
lawyers engaged by the Petitioners to represent them before this Court.
SMT. BHARATI DANGRE, J CHIEF JUSTICE
Digitally
signed by
Balaji Balaji G.
Panchal
G. Date:
Panchal 2019.12.18
10:30:12
+0530
BGP. 2 of 2