Citation : 2016 Latest Caselaw 7126 Bom
Judgement Date : 9 December, 2016
1
FARAD CONTINUATION SHEET NO.
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
APPELLATE SIDE, BENCH AT AURANGABAD
WRIT PETITION NO.3233 OF 2005
Sow.Rama Pandurang Tanksali Vs. The State of Maharashtra and
others.
WITH
CIVIL APPLICATION NO.9819 OF 2006.
Office Notes, Office
Memoranda of Coram,
appearances, Court's
ig Court's or Judge's orders
orders or directions
and Registrar's
orders.
Mr.V.D.Patnoorkar, advocate for the petitioner.
Ms.S.S.Raut, A.G.P. for the State.
Mr.S.G.Rudrawar, advocate for Respondent No.4.
CORAM : S.V.GANGAPURWALA AND
K.L.WADANE,JJ.
Date : 09.12.2016.
PER COURT :
1. Heard.
2. Mr.Patnoorkar, learned counsel for the petitioner submits
that the petitioner under written communication had instructed him
to withdraw the Writ Petition. The said communication is taken on
record and marked "X" for identification.
3. In view of that, the Writ Petition is disposed of as
withdrawn. Rule discharged. No costs.
4. The Civil Application also stands disposed of.
(K.L.WADANE,J.) (S.V.GANGAPURWALA,J.)
Dt.09.12.2016.
asp/office/wp3233.05
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