Abdul Rehman Ismailsab Malang vs Noorddin Ismailsab Malang And ...
2017 Latest Caselaw 4355 Bom

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            IN THE HIGH COURT OF JUDICATURE OF BOMBAY
                       BENCH AT AURANGABAD

                      WRIT PETITION NO. 1832 OF 2014

                 ABDUL REHMAN ISMAILSAB MALANG
                              VERSUS
              NOORDDIN ISMAILSAB MALANG AND ANOTHER

               Advocate for Petitioner : Shri R.S. Deshmukh.
          Advocate for Respondent No. 1 & 2 : Shri R.B. Deshmukh.

                                         CORAM : RAVINDRA V. GHUGE, J.

                                         Dated    : 11th July, 2017

 PER COURT :

 1.         This   matter   was   not   on   board.     A   motion   was   moved 

seeking withdrawal of the petition.

2. Learned counsel for the petitioner submits on instructions

that the petitioner desires to withdraw this petition.

3. Considering the above, this petition is disposed of as

withdrawn.

( RAVINDRA V. GHUGE, J. ) S.P.C.