Shrikant S/O Bhaskar Raut And ... vs Union Of India, Through Its ...
2016 Latest Caselaw 1936 Bom

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                   IN THE HIGH COURT OF JUDICATURE AT BOMBAY




                                                                                                
                             NAGPUR BENCH, NAGPUR.




                                                                        
                                   Writ Petition No.676  of 2015
                              Shrikant s/o Bhaskar Raut and another.
                                                 Vs. 
        Union of India,through its Secretary, Ministry of Petroleum, New Delhi and 3 others.
    __________________________________________________________________________




                                                                       
    Office Notes, Office Memoranda of Coram,
    appearances, Court's orders or directions                Court's or Judge's orders.
    and Registrar's Orders.
                                    Mr. P.S. Wathore, counsel for petitioners.
                                    Mr. V.G.Bhangde, counsel for respondent no.2.




                                                         
                                        ig        CORAM :  B.P. DHARMADHIKARI &
                                                             P.N. DESHMUKH, JJ.

DATE : 27th April, 2016.

Having realised that some disputed questions arise, Mr. Wathore seeks leave to withdraw

the writ petition with liberty to file civil suit. Shri Bhangde is opposing grant of liberty.

However, we find that earlier writ petition was not disposed of on merits and in view of the

readiness and willingness shown by respondents to verify the facts before making allotment in favour of respondent no. 5, the petition was disposed of.

We have not looked into merits of the controversy. We keep the objection of advocate Bhangde about impact or effect of adjudication in earlier writ petition No. 3869/2012 open. Subject to it, we grant leave to the petitioner to withdraw the

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petition and also the liberty to file civil suit.

                                               JUDGE                            JUDGE
    Hirekhan