Mamta W/O Sandeep Bodkhe vs Anil S/O Madhukar Asegaonkar
2023 Latest Caselaw 7347 Bom

                                                   -1-                           6.WP.815.2022.odt



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

                  CRIMINAL WRIT PETITION NO. 815 OF 2022
                               Mrs. Mamta W/o. Sandeep Bodkhe
                                             Vs.
                                Anil S/o. Madhukar Asegaonkar
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Office Notes, Office Memoranda of Coram,                    Court's or Judge's orders
appearances, Court's orders of directions
and Registrar's orders
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                       Mr. Mohd. Ateeque, Advocate for the Petitioner.


                                     CORAM : G. A. SANAP, J.

DATED : 24th JULY, 2023.

Learned advocate for the petitioner, on instructions, seeks leave to withdraw the petition.

2. The petition stands disposed of as withdrawn.

3. Learned advocate submits that the appeal has been fixed for judgment on 8th August, 2023. He submits that learned Judge may be requested to dispose of the same on or before 17th August, 2023. The prayer is reasonable.

4. Learned Judge is requested to dispose of the appeal on or before 17th August, 2023.

(G. A. SANAP, J.) Vijay