Raju Laxman Pacchapure vs Union Of India And Anr
2023 Latest Caselaw 463 Bom

                                                             1-WP-2539-2020.doc



                            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                    CIVIL APPELLATE JURISDICTION

                                  WRIT PETITION NO. 2539 OF 2020
                                              WITH
                                INTERIM APPLICATION NO.139 OF 2021
                                                IN
                                  WRIT PETITION NO. 2539 OF 2020

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

                      Mr. Kedar Patil, Advocate for the Petitioner.
                      Mr. Jitendra Mishra, Advocate for the Respondents No.1 & 2.

                                            CORAM : NITIN JAMDAR AND
                                                    ABHAY AHUJA, JJ.

                                            DATE    : 12 JANUARY 2023

                      P.C.

On 21 December 2022, following order was passed :

" 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.

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ARTI
VILAS
KHATATE
Digitally signed by
ARTI VILAS
KHATATE
Date: 2023.01.16
16:44:23 +0530
                                           1-WP-2539-2020.doc

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 be listed under the caption "For Directions"."

2 The learned Counsel for the Petitioner states that instructions have been received to withdraw the Petition, to pursue an Appeal.

3 Writ Petition is disposed of as withdrawn.

4 Needless to state that the Appeal will be decided on its own merits.

5 In view of disposal of the Writ Petition, pending Interim Application does not survive and stands disposed of accordingly.

       (ABHAY AHUJA, J.)           (NITIN JAMDAR, J.)




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