Vinod Biharilal Narang vs The State Of Maharashtra And Ors
2017 Latest Caselaw 5212 Bom

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         IN THE HIGH COURT OF JUDICATURE OF BOMBAY
                    BENCH AT AURANGABAD

                      WRIT PETITION NO. 4358 OF 2006

          Vinod Biharilal Narang,
          Age. 46 years., Occ. Business,
          R/o. Panjabi Colony,
          Shrirampur, Dist. Ahmednagar.                     ...Petitioner.

                   Versus

 1.       The State of Maharashtra.

 2.       The Manager, 
          Ashok Sahakari Bank Ltd.,
          Ashoknagar, Branch Shrirampur,
          Parvati Chamber, Main Road,
          Shrirampur, Tq. Shrirampur,
          Dist. Ahmednagar.

 3.       The Special Recovery Officer,
          Ashok Sahakari Bank Ltd.,
          Ashoknagar, Branch Shrirampur,
          Parvati Chamber, Main Road,
          Shrirampur, Tq. Shrirampur,
          Dist. Ahmednagar.

 4.       M/s Om Enterprises,
          Prop. Omprakash Nanakchand Narang,
          Age. 51 yrs., Occ. Business,
          R/o. C/o. Om Medicals, Laxminarayan Market,
          Ward No. 1, Shrirampur, 
          Dist. Ahmednagar.

 5.       Shri Maheshkumar Biharilal Narang,
          Age. 46 yrs., Occ. Business,
          R/o. Paridhan Saree Center,
          Near S.T. Stand, Loni,




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          Tq. Rahata, Dist. Ahmednagar.

 6.       Shri Shirish Wamanrao Gujar,
          Age. 41 years., Occ. Business,
          R/o. C/o. Maharashtra Medical Stores,
          Newasa Road, Shrirampur, Dist. Ahmednagar.

 7.       Shri Kulwantsingh Lalsingh Sethi,
          Age. 46 yrs., Occ. Business,
          R/o. C/o. Sethi Medical Store,
          Gurunanak Market, Shrirampur,
          Dist. Ahmednagar.                                    ...Respondents.



                     Advocate for Petitioner : Shri R.K. Temkar.

                                       CORAM : RAVINDRA V. GHUGE, J.

                                       Dated    : 28th July, 2017

 ORAL JUDGMENT :



 1.       This   matter   was   not   on   board.     Leaned   counsel   for  the 

petitioner moved a motion for taking this matter on the

production board as the petitioners desired to withdraw this

petition. Learned counsel submits on instruction from the

petitioner that he has settled his dispute with the respondents

and he desires to withdraw this petition.

2. Learned advocate further submits that the learned

advocate for the contesting respondents Nos. 2 and 3 have

informed and they have no objection.

3. In the light of above, this petition is disposed of as

withdrawn.

4. Rule is discharged.

5. Pending Civil Applications, if any, stands disposed of.

( RAVINDRA V. GHUGE, J. ).

S.P.C.