Mahadev Shivmurtiappa Tattapure vs Yogeeta Subhash Wadekar Alias ...
2022 Latest Caselaw 3562 Bom

               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                         BENCH AT AURANGABAD


       963 CRIMINAL REVISION APPLICATION NO.74 OF 2011
            WITH APPLN/5021/2017 IN REVN/74/2011

               MAHADEV SHIVMURTIAPPA TATTAPURE
                             VERSUS
  YOGEETA SUBHASH WADEKAR ALIAS MAHADEV TATTAPURE AND
                               ANR
                                ...
        Advocate for Applicant : Shri Rohit Patwardhan h/f.
                                    Shri Satej S. Jadhav
 Advocate for Respondent No.1 : Shri V.S.Salve h/f. Shri S.P.Urgunde
            APP for Respondent No.2 : Shri S.B.Narwade
                                ...
                  CORAM : M. G. SEWLIKAR, J.

Date: March 31, 2022 ...

PER COURT :-

1. Shri Rohit Patwardhan, learned counsel holding for Shri Satej

S. Jadhav, learned counsel for the applicant places on record the

Judgment of the learned Judicial Magistrate First Class, Lohara,

Dist.Osmanabad in R.C.C.No.514 of 2008. He submits that parties

have arrived at amicable settlement. He, therefore, seeks leave to

withdraw the application.

2. Criminal Revision Application is disposed of as withdrawn.

3. Pending Criminal Application is disposed of.

( M. G. SEWLIKAR, J. )

SPT