Bhaskar Marotrao Wattamwar vs State Of Maha & Anr
2016 Latest Caselaw 1882 Bom

                                                                                      922
                                           -1-




                                                                             
                  IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                             BENCH AT AURANGABAD




                                                     
                              WRIT PETITION NO. 5844 OF 2003

                           BHASKAR MAROTRAO WATTAMWAR
                                        VERSUS




                                                    
                                STATE OF MAHA & ANR
                                          ...
                           AGP for Respondents: Mr.V.M.Kagne

                                            ...




                                         
                              ig      CORAM :     A.V.NIRGUDE &
                                                  V.L.ACHLIYA,JJ.

                                      DATED :     26TH APRIL,2016
                            
     PER COURT :-
      

The Petitioner was notified of this petition. Notice was served and yet the petitioner is absent. His advocate is absent. We have

every reason to believe that the petitioner is no more interested in the cause. Petition is dismissed for default. Rule discharged.

(V.L.ACHLIYA,J.) (A.V.NIRGUDE,J.) umg/