Hoshang Boman Nanabhoy Dordi vs The State Of Maharashtra And ...
2021 Latest Caselaw 15129 Bom

                                                                 3-wp-5786-2021.odt



             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                        BENCH AT AURANGABAD

                      3 WRIT PETITION NO.5786 OF 2021

                  HOSHANG BOMAN NANABHOY DORDI
                                  VERSUS
               THE STATE OF MAHARASHTRA AND ANOTHER
                                       ...

Advocate for Petitioner : Mr. Bajaj Anil S. AGP for Respondents : Mrs. V.N. Patil-Jadhav Advocate for Respondent No.2 : Mr. A.P. Bhandari ...

CORAM : RAVINDRA V. GHUGE & S.G. MEHARE, J.J.

DATED : 20th OCTOBER, 2021

PER COURT:-

1. This matter is already closed for judgment.

2. The learned advocate for the petitioner seeks leave to

withdraw the purshis vide which the petitioner had sought leave to

withdraw the petition.

3. He then submits that as the matter is reserved for

judgment, this Court may consider the judgment delivered by the

Hon'ble Apex Court (Three Judges Bench) in Ravinder Kaur Grewal

and Others Vs. Manjit Kaur and Others, (2019) 8 SCC 729.

4. The purshis is disposed of as withdrawn.

(S.G. MEHARE. J.) (RAVINDRA V. GHUGE, J.) Mujaheed//