Bombay High Court
Iifl Finance Ltd vs Design And Build Interiors Through Its ... on 17 April, 2026
2026:BHC-OS:9767
Neeta Sawant 905-CARBP-242-2026.docx
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
COMM. ARBITRATION PETITION NO. 242 OF 2026
IIFL Finance Ltd. ... PETITIONER
: VERSUS :
Design and Build Interiors
Through its Proprietor,
Mohan Aitha ... RESPONDENT
Ms. Shital Londhe with Mr. Jitesh Mundhwa, and Ms. Varsha Singh,
for the Petitioner.
CORAM : SANDEEP V. MARNE, J.
DATED : 17 APRIL 2026.
P.C :
1) Ms. Londhe, the learned counsel appearing for the Petitioner, on instructions, seeks leave of the Court to withdraw the Arbitration Petition with liberty to present the same before the Court having jurisdiction. Reserving the liberty so prayed for, the Commercial Arbitration Petition is permitted to be withdrawn and disposed of.
NEETA SHAILESH SAWANT Digitally signed by NEETA SHAILESH SAWANT Date: 2026.04.18 [SANDEEP V. MARNE, J.] 16:44:26 +0530 _____________________________________________________________________________ PAGE NO. 1 of 1 17 April 2026 ::: Uploaded on - 18/04/2026 ::: Downloaded on - 25/04/2026 02:24:05 :::