Dr. Ramchandra S/O Jawaharlal ... vs The State Of Maha. Thr Its ...
2009 Latest Caselaw 47 Bom

                                                                                            1                                                           wp5204.09.odt

                                                  FARAD CONTINUATION SHEET No.
                                           IN THE HIGH COURT OF JUDICATURE AT BOMBAY




                                                                                                                                                                          
                                                     NAGPUR BENCH AT NAGPUR




                                                                                                                                
                               Writ Petition No.5204/2009
      ( Dr. Ramchandra Lalwani ..V/s.. The State of Maharashtra, through its Secretary & 
                                          others ) 




                                                                                                                               
     - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - 
    Office Notes, Office Memoranda of Coram,                                                                                         Court's or Judge's orders
    appearances, Court's orders of directions
    and Registrar's orders
    - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - 




                                                                                                     
                                                        Mr. S.P. Bhandarkar, counsel for petitioner.
                                                        Ms B.H. Dangre, Addl. G.P. for respondent nos.1 and 2.
                                                                   
                                                        CORAM  : D.D. SINHA & F.M. REIS JJ.
                                                                  
                                                                      th
                                                        DATE      : 8
                                                                         DECEMBER
                                                                                  , 2009
                                                                                        . 

Learned counsel for petitioner seeks permission to

withdraw the present petition at this stage and prayed that

issues may be kept open.

In the circumstances, writ petition is disposed of as withdrawn by keeping issues open.

                                                                                       JUDGE                         JUDGE





                                                        Tambaskar.