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Bombay High Court

Godavari Urban Co-Operative Bank ... vs M/S. Daya Construction And Ors on 22 December, 2021

Author: G. S. Kulkarni

Bench: G. S. Kulkarni

                                                                                  902-wp 1203-16.doc

                Prajakta Vartak
                                         IN THE HIGH COURT OF JUDICATURE AT BOMBAY
         Digitally
         signed by
                                                 CIVIL APPELLATE JURISDICTION
         PRAJAKTA
PRAJAKTA SAGAR
SAGAR
VARTAK
         VARTAK
         Date:
         2021.12.23
                                                 WRIT PETITION NO.1203 OF 2016
         15:35:21
         +0530
                            Godavari Urban Co-operative
                            Bank Limited, Nashik                               ...Petitioner
                                       V/s.
                            M/s. Mira Construction & Ors.                      ...Respondents

                                                             AND
                                                 WRIT PETITION NO.1246 OF 2016
                            Godavari Urban Co-operative
                            Bank Limited, Nashik                               ...Petitioner
                                       V/s.
                            M/s. Daya Construction & Ors.                      ...Respondents
                                                                  -----


                            Ms. Sonal Rajput i/b. Mr. Anilkumar Patil for Petitioner.
                            Mr. C. D. Mali, AGP for State.
                                                                  -----


                                                            CORAM :       G. S. KULKARNI, J.
                                                            DATE :        DECEMBER 22, 2021
                            PC :

1. Learned counsel for the petitioner states that the dispute between the parties stands settled. She accordingly prays for withdrawal of both these petitions.

2. Allowed to be withdrawn. Disposed of. No costs.

(G. S. KULKARNI, J.) 1/1