Jayant S/O Vasantrao Dhole vs The Jawahar Co-Operative ...
2021 Latest Caselaw 1874 Bom

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


                MISC. CIVIL APPLICATION NO.220 OF 2019 IN
                    WRIT PETITION NO.4939 OF 2009 (D)
    (Jayant s/o. Vasantrao Dhole .vs. The Jawahar Co-operative Prakriya
         Sanstha, Lehgaon, Morshi, District Amravati 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.Anand Parchure, Advocate for the applicant.
                                             Mr.N.R,.Saboo, Advocate for respondent no.1.
                                             Ms H.N.Jaipurkar, A.G.P. for respondent no.2.
                                             Ms     Mallika    Yaduka,      Advocate    h/f.
                                             Mr.S.P.Bhandarkar, Advocate for respondent
                                             no.3.

                                             CORAM :       SUNIL B. SHUKRE, J.

                                             DATE      :   28.1.2021.


                                             Heard.

2. The judgment sought to be reviewed by this review petition being based upon the judgment rendered by the learned Single Judge, which has attained finalty after it was confirmed by the Division Bench in Letters Patent Appeal No.261 of 2006, against which the Special Leave Petition filed was also dismissed by the Supreme Court, learned Counsel for the review petitioner, on instructions, seeks leave of the Court to withdraw the review petition with liberty to take resort to such remedy as may be available in law including approaching the superior Courts for challenging the orders passed by the learned Single Judge, the Division Bench and so on; with further liberty to file fresh

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review application, if fresh grounds become available. Leave with liberty, as prayed for, is granted. The Misc. Civil Application is disposed of as withdrawn.

JUDGE

*jaiswal