Dr. Madhav S/O Raghunathrao Patil vs Maharashtra Animal And Fishery ...
2017 Latest Caselaw 816 Bom

                                                  1                              wp2553.11.odt


              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                        NAGPUR BENCH, NAGPUR.

                       WRIT PETITION NO.2553/2011
         Dr. Madhav R. Patil ..vs.. Maharashtra Animal & Fishery Sciences
                                University and anr.
 _______________________________________________________________________
Office Notes, Office Memoramda of Coram,
appearances, Court's orders of directions                Court's or Judge's orders.
and Registrar's Orders.


                         Shri P. D. Meghe, Advocate for petitioner.
                         Shri A. B. Patil, Advocate for respondent nos. 1 and 2.

                          CORAM :   SMT. VASANTI  A  NAIK AND
                                      V.M. DESHPANDE, JJ.

DATED :

MARCH 17, 2017

Shri Meghe, the learned counsel for the petitioner, states that during the pendency of the petition, the probation period of the petitioner was regularized and hence the petitioner has filed a pursis seeking for the withdrawal of the writ petition. It is stated that the petitioner may be permitted to withdraw the writ petition.

Permission is granted. The writ petition stands disposed of as withdrawn.

                                                      JUDGE                       JUDGE


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