Prashant Baburao Nakhate And ... vs The State Of Maharashtra And ...
2016 Latest Caselaw 5792 Bom

                                             {1}
                                                                           wp 1750.16.odt

                      IN THE HIGH COURT OF JUDICATURE OF BOMBAY




                                                                               
                                 BENCH AT AURANGABAD

                                WRIT PETITION NO. 1750 OF 2016




                                                       
                         PRASHANT BABURAO NAKHATE AND OTHERS
                                           VERSUS
                          THE STATE OF MAHARASHTRA AND OTHERS
                                             ...




                                                      
                         Advocate for Petitioners : Mr. R.D. Biradar
                           AGP for Respondents: Mr. S.G. Karlekar.


                                             ...




                                           
                               ig          CORAM : R.M. BORDE &
                                                   K.K. SONAWANE, JJ.

DATE : 30TH SEPTEMBER, 2016.

PER COURT:

1] Counsel appearing for respondent has tendered a cheque for

payement of the amount towards F.R.P. Counsel for petitoner acepts the same.

2] In view of the payment towards FRP and acceptance of the amount by the petitioner, there subsists no controversy betwwen the parties. Writ petition is accordingly disposed of. Rule is discharged. No costs.

            [K.K.SONAWANE]                                   [R.M. BORDE]





              JUDGE                                             JUDGE
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