Veena Biswanath Mitra And Anr vs Kamla Ashok Aher And Ors
2021 Latest Caselaw 8025 Bom

                                                                    47-IA-1326-2021.doc




           IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                 CRIMINAL APPELLATE JURISDICTION

                  INTERIM APPLICATION NO.1326 OF 2021
                                  IN
                      WRIT PETITION NO.96 OF 2021

Veena Biswanath Mitra and Anr.                            ...Applicants
          vs.
Kamla Ashok Aher and Ors.                                 ...Respondents

Mr. Rajesh More, for the Applicants.
Mrs. S.D. Shinde, APP for the Respondent-State.

                          CORAM :    S. S. SHINDE &
                                     N. J. JAMADAR, JJ.

                         DATE :       JUNE 17, 2021
                         (THROUGH VIDEO CONFERENCING)

P.C.:

.        Heard the learned counsel for the applicant.

2. The learned counsel seeks leave to withdraw the application

with liberty to fle Contempt Petition with reference to the

judgment and order passed by this Court on 3rd March, 2021.

3. Leave granted with liberty as prayed for.

4. The application stands dismissed as withdrawn.

             (N. J. JAMADAR, J.)                  (S. S. SHINDE, J.)




Vishal Parekar                                                                    1/1