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Eknath Parashram Shirsat vs Additional Commissioner, ...
2023 Latest Caselaw 7302 Bom

Citation : 2023 Latest Caselaw 7302 Bom
Judgement Date : 21 July, 2023

Bombay High Court
Eknath Parashram Shirsat vs Additional Commissioner, ... on 21 July, 2023
Bench: Avinash G. Gharote
                                                        1                                 906.WP.3458-2023.odt




                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                          NAGPUR BENCH AT NAGPUR

                             WRIT PETITION NO. 3458 OF 2023
                       ( Eknath Parashram Shirsat
                                   Vs.
        Additional Commissioner, Amravati Division, Amravati & Ors. )

Office Notes, Office Memoranda                         Court's or Judge's orders
of Coram, Appearances, Court's
orders     or    directions and
Registrar's orders


                                  Mrs. Mahrukh Haq, Advocate h/f Mr. A.R. Deshpande, Advocate for the
                                  Petitioner.
                                  Ms. Tajwar Khan, AGP for the Respondent Nos. 1 & 2/State.
                                  Mr. R.A. Deshmukh, Advocate for the Respondent Nos. 5 & 6.




                                  CORAM:       AVINASH G. GHAROTE, J.

DATED : 21st JULY, 2023

Mrs. Haq, learned counsel appearing for the petitioner, upon instructions makes a statement, that the appeal before the learned Appellate Court is now fixed for judgment, considering which, the present petition has become infructuous.

2. The statement is accepted.

3. The Petition is dismissed as infructuous.

JUDGE SD. Bhimte

 
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