Rajendra Mahadeo Sankpal vs The State Of Maharashtra Through ...
2022 Latest Caselaw 4045 Bom

                                                                            902-WP.4486.2022


                         IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                CIVIL APPELLATE JURISDICTION

                                    WRIT PETITION NO. 4486 OF 2022

                   Rajendra Mahadeo Sankpal             }      Petitioner
                            versus
                   The State of Maharashtra             }
                   and Anr.                             }      Respondents

                   Ms. Vaishali Jagdale for the petitioner.
                   Mr. M. M. Pable, AGP for State.


                                           CORAM: DIPANKAR DATTA, CJ &
                                                  M. G. SEWLIKAR, J.

                                           DATE:        APRIL 13, 2022


                   P.C.:

1. The challenge in this writ petition is to a judgment and order of the Maharashtra Administrative Tribunal, Mumbai declining to interfere with an order of transfer.

2. We are informed by Ms. Jagdale, learned advocate for the petitioner that during the pendency of this writ petition, the petitioner has retired on superannuation on 31 st October 2021 and she has been instructed by the petitioner to seek withdrawal of the writ petition.

3. The written communication produced by Ms. Jagdale in Court shall be retained with the records.

4. The writ petition stands dismissed as withdrawn. No costs.

SALUNKE JV Digitally signed by SALUNKE J V Date: 2022.04.13 19:12:52 +0530 (M. G. SEWLIKAR, J.) (CHIEF JUSTICE)

J.V.Salunke,PS