Dhananjay Subhash Kulkarni vs The Union Of India And Another
2021 Latest Caselaw 9230 Bom

                                       1


                  IN THE HIGH COURT AT BOMBAY
              APPELLATE SIDE, BENCH AT AURANGABAD

                     987 WRIT PETITION NO.3655 OF 2021
                     WITH CA/3706/2021 IN WP/3655/2021

                DHANANJAY SUBHASH KULKARNI
                               VERSUS
               THE UNION OF INDIA AND ANOTHER
                                  ...
 Advocate for Petitioner : Mr. S.B. Deshpande h/f. Mr. P.S. Gaikwad
           ASG for Respondents 1 & 2 : Mr. S.S. Deve
                                  ...

                               CORAM   : S.V. GANGAPURWALA &
                                         R.N. LADDHA, JJ.

DATED : 14/07/2021.

PER COURT :

. Mr. Deshpande, the learned counsel for the

petitioner, on instructions, submits that in view of the judgment

of the Apex Court in Writ Petition (Civil) 1410/2020 dated

February 24, 2021, the petitioner be permitted to withdraw the

writ petition.

2. The writ petition is disposed of as withdrawn. No

costs.

[ R.N. LADDHA, J. ] [S.V. GANGAPURWALA, J.]

ssc/