Raju Laxman Pacchapure vs Union Of India And Anr
2022 Latest Caselaw 13428 Bom

                        JPP                              1                 34. WP 2539.20.doc

                               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                     CIVIL APPELLATE JURISDICTION

                                    WRIT PETITION NO. 2539 OF 2020

                        Raju Laxman Pacchapure                         ... Petitioner
                             V/s.
                        Union of India and Anr.                        ... Respondents

                        Mr. Jitesh Mundhwa for the Petitioner
                        Mr. Jitendra B. Mishra with Ashutosh Mishra for the Respondents

                                                CORAM : NITIN JAMDAR &
                                                       GAURI GODSE, JJ.

DATE : 21 DECEMBER 2022 P.C. :-

This Petition was disposed of by judgment and order dated 8 December 2020. The order was challenged by the Petitioner in the Hon'ble Supreme Court and by order dated 6 September 2021, the matter was remanded to this Court for consideration.

2. When called out, the learned Counsel for the Petitioner states that the Petitioner has filed an appeal and states that instructions would be taken from the Petitioner whether to pursue the Petition or withdraw the same.

3. Stand over to 12 January 2023. To the listed under the caption "For Directions".

GAURI GODSE, J. NITIN JAMDAR, J. Digitally signed JYOTI by JYOTI PRAKASH PRAKASH PAWAR PAWAR Date: 2022.12.22 16:15:00 +0530