Angira Buildcon Pvt Ltd Through ... vs The State Of Maharashtra And ...
2016 Latest Caselaw 1883 Bom

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                  IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                             BENCH AT AURANGABAD




                                                    
                              CONT. PETITION NO. 659 OF 2015
                                     IN WP/6702/2015

              ANGIRA BUILDCON PVT LTD THROUGH ITS POWER OF




                                                   
                  ATTORNEYSHRIKANT GOPALDAS KHATOD
                                    VERSUS
                 THE STATE OF MAHARASHTRA AND OTHERS
                                        ...
                      Advocate for Petitioner : Sapkal V.D.




                                         
                       AGP for Respondents: Mr.P.S.Patil
                              ig      CORAM :    A.V.NIRGUDE &
                                                 V.L.ACHLIYA,JJ.

                                      DATED :    26TH APRIL,2016
                            
     PER COURT :-
      

The learned counsel for the petitioner states that the Petition

has rendered infructuous as the order is already passed. In view of this statement, Petition is disposed of as infructuous.

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