Janardhan Vithalrao Ghasing vs The State Of Maharashtra And ...
2022 Latest Caselaw 9313 Bom

                                       1                              wp 526.21

        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                   BENCH AT AURANGABAD

                       WRIT PETITION NO. 526 OF 2021

          Janardhan Vithalrao Ghasing                  ..   Petitioner

                   Versus

          The State of Maharashtra and others          ..   Respondents

 Shri Vivek J. Dhage, Advocate for the Petitioner.
 Mrs. R. P. Gour, A.G.P. for the Respondent Nos. 1 to 3.

                           CORAM :    MANGESH S. PATIL AND
                                      SANDEEP V. MARNE, JJ.

DATE : 15.09.2022.

FINAL ORDER :

. Learned advocate for the petitioner on instructions seeks leave to withdraw the petition with liberty to approach the Tribunal for disobedience of its judgment and order.

2. The writ petition is dismissed as withdrawn with liberty as prayed for. Time spent in prosecuting present petition may be considered.

[SANDEEP V. MARNE, J.] [MANGESH S. PATIL, J.]

bsb/Sept. 22