Raju S/O. Wamanrao Khobragade And ... vs State Of Maharashtra Thr. Police ...
2017 Latest Caselaw 7636 Bom

                                                                                                                    crwp264.17.odt
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                    IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                              NAGPUR BENCH, NAGPUR.

                             CRI. WRIT PETITION  NO. 264    OF   2017
                                      Sau.Vandana Dnyaneshwar Sonagote
                                                             -Vs.-
                    The State of Maharashtra, thr.Secretary, Home Deptt.and others
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Office notes, Office Memoranda of
Coram, appearances, Court's orders                                          Court's or Judge's Orders.
or directions and Registrar's orders.
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                                           Mr. P. S. Wathore, counsel for the petitioner. 
                                           Mr. K. R. Lule, APP for the respondent Nos.1, 2 and 4. 
                                           Mr. A.A.Dhawas, counsel for the respondent No.5. 




                                                    CORAM  : SMT.VASANTI    A    NAIK  &
                                                             M. G. GIRATKAR,   JJ.

DATE : 29.09.2017.

Shri Wathore, the learned counsel for the petitioner, seeks permission to withdraw the criminal writ petition.

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 The criminal writ petition is disposed of as withdrawn.

                                                        JUDGE                                                     JUDGE


KHUNTE