Bombay High Court
Lodha Developers Limited vs Krishnaraj Rao And 2 Ors on 3 March, 2020
Author: Sarang V. Kotwal
Bench: K.K. Tated, Sarang V. Kotwal
1
6.NMA-732-19-APPL-290-19.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
NOTICE OF MOTION NO. 732 OF 2019
IN
APPEAL (L) NO. 290 OF 2019
IN
NOTICE OF MOTION NO.1264 OF 2019
IN
SUIT NO.695 OF 2019
Lodha Developers Limited ...Applicant
IN THE MATTER BETWEEN :
Lodha Developers Limited ..Appellant
Versus
Krishnaraj Rao And Ors ...Respondents
.....
WITH
APPEAL (L) NO. 290 OF 2019
IN
NOTICE OF MOTION NO.1264 OF 2019
IN
SUIT NO.695 OF 2019
....
Mr. Zaid Wahidi i/b. Hariani & Co. for the Applicant / Appellant.
Mr. J.M. Doshi i/b. Malvi Ranchoddas & Co. for Respondent Nos.2 & 3.
....
CORAM : K.K. TATED &
SARANG V. KOTWAL, JJ.
DATE : 03rd MARCH, 2020 P.C.
1. Heard learned Counsel for the parties.
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2. Advocate Mr. Zaid Wahidi appearing on behalf of the applicant submits that by this Notice of Motion, they are seeking condonation of four days' delay in filing the appeal. He submits that he has received instructions from his client to withdraw the Notice of Motion as well as the Appeal itself. To that effect he has given in writing. Same is taken on record and marked 'X' for identification. Same is accepted.
3. In view thereof, Notice of Motion as well as Appeal stand disposed of as withdrawn.
4. No order as to costs.
(SARANG V. KOTWAL, J.) (K.K. TATED, J.) Deshmane (PS) 2/2 ::: Uploaded on - 05/03/2020 ::: Downloaded on - 05/03/2020 21:57:17 :::