Bombay High Court
Sandya Prabhakar Polkam vs The Union Of India And Anr on 15 October, 2020
Author: Riyaz I. Chagla
Bench: S.J. Kathawalla, Riyaz I. Chagla
Kanchan
P. Dhuri 1 / 1 48-WP-ST-93967-2020.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
Digitally signed
by Kanchan P.
Dhuri
Date: 2020.10.16
11:28:05 +0530
CIVIL APPELLATE JURISDICTION
WP-ST-93967-2020
Sandhya Prabhakar Polkam ... Petitioner
Versus
Union of India and another ... Respondents
.........
Mr. Santosh Musale for the Petitioner.
Mr. Vaibhav Sugdare instructed by Mr. Deepak Lad and Mr. Nikhil Davare for
Respondent No.2.
.........
CORAM : S.J. KATHAWALLA AND
RIYAZ I. CHAGLA, JJ.
DATED : OCTOBER 15, 2020.
P.C. :-
1. The Learned Advocate appearing for the Petitioner seeks to withdraw the above Petition with liberty to fle a suit before the appropriate Court. The above Writ Petition is disposed of as withdrawn with liberty as sought. The relief which the Petitioner seeks qua the stock of goods allegedly taken over by the Respondents may also be pressed in the Suit which the Petitioner desires to fle.
2. This order will be digitally signed by the PA/PS of this Court. All concerned will act on production by fax or email of a digitally signed copy of this order.
( RIYAZ I. CHAGLA, J. ) ( S.J. KATHAWALLA, J. )
Kanchan P Dhuri