Madhukar Shripati Kamle vs Vijay Sudhakar Ronghe
2021 Latest Caselaw 16740 Bom

                                   1/1                  2 WP 788-21.doc


     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                     CIVIL APPELLATE JURISDICTION
                     WRIT PETITION NO. 788 OF 2021

Madhukar Shripati Kamale                       .. Petitioner
      Versus
Vijay Sudhakar Ronghe                          .. Respondent

                                         ...

Ms.Samruddhi Ghadigaonkar i/b Sachin B. Chandan for the
petitioner.
Mr.Sharad Bhosale for the respondent.

                   CORAM: BHARATI DANGRE, J.

DATED : 2nd DECEMBER 2021

P.C:-

1 Learned counsel for the petitioner seek withdrawal of the Writ Petition since it is based on an interim order and since the main proceedings are disposed of by the District Court, Pune by its final judgment dated 6th October 2021. He states that the petition has been rendered infructuous. 2 In the wake of the aforesaid statement, Petition is permitted to be withdrawn and stands disposed off as such.

SMT. BHARATI DANGRE, J

Tilak