Pandurang Ramkrishna Patil And ... vs Tulsiram Pundlik Tade
2021 Latest Caselaw 16580 Bom

                                                                                                         20wp 4712.2021.odt
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                     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                               NAGPUR BENCH : NAGPUR

                                         Writ Petition No. 4712/2021

                                  Pandurang Ramkrishna Patil and ors.
                                                ..VS..
                                        Tulsiram Pundlik Tade
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Office Notes, Office Memoranda of                                     Court's or Judge's Order
Coram, appearances, Court's Orders
or directions and Registrar's order__________________________________________________________
                                          Shri C.A. Joshi, Advocate for the petitioners

                                           CORAM :              AVINASH G. GHAROTE, J.

DATED : 30/11/2021

Heard Shri C.A. Joshi, learned Counsel for the petitioners.

2. After hearing for some time, since the Court expresses its inclination to grant stay to the judgment and decree, subject to deposit of entire decreetal amount, which position is not accepted by the learned Counsel for the petitioners, Shri C.A. Joshi, learned Counsel for the petitioners, on instructions, seeks to withdraw the petition.

3. Statement is accepted. The writ petition is dismissed as withdrawn. No costs.

JUDGE

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