Dilip S/O Ramdas Bhole vs State Of Mah. Thr. Director, Legal ...
2009 Latest Caselaw 54 Bom

                                                                                            1                                                           wp5021.09.odt

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




                                                                                                                                                                          
                                                     NAGPUR BENCH AT NAGPUR




                                                                                                                                
                                             Writ Petition No.5021/2009
                          ( Dilip Bhole ..V/s.. State of Maharashtra, through Director +1  ) 

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    Office Notes, Office Memoranda of Coram,                                                                                         Court's or Judge's orders
    appearances, Court's orders of directions
    and Registrar's orders
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                                                        Mr. K.R. Lambat, counsel for petitioner. 




                                                                                                     
                                                                   
                                                        CORAM  : D.D. SINHA & F.M. REIS JJ.
                                                                      th
                                                        DATE      : 8
                                                                         DECEMBER
                                                                                  , 2009
                                                                                        . 

Learned counsel for petitioners seeks permission to to withdraw the present writ petition in order to explore the

other remedies available in law.

In the circumstances, writ petition is disposed of as withdrawn with liberty as prayed for.

                                                                                       JUDGE                         JUDGE





                                                        Tambaskar.