Ghanshyam Janraoji Thakre vs The State Of Maharashtra, Thr. ...
2023 Latest Caselaw 2725 Bom

24-WP-1746-2023                                                                                  1

                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                          NAGPUR BENCH, NAGPUR.
                        WRIT PETITION NO. 1746 OF 2023
             (Ghanshyam Janraoji Thakre Vs. The State of Maharashtra & Ors.)
__________________________________________________________________________
Office Notes, Office Memoranda of Coram,
appearances, Court's orders of directions      Court's or Judge's orders.
and Registrar's Orders.

                                Shri S.U. Ghude, Advocate for the petitioner.
                                Shri A.S. Fulzele, Additional Government Pleader for the
                                respondents/ State.

                                               CORAM : A.S. CHANDURKAR AND
                                                      M.W. CHANDWANI, JJ.

MARCH 20, 2023.

The grievance of the petitioner is with regard to the non-compliance of the judgment passed by the Maharashtra Administrative Tribunal. The petitioner seeks leave to withdraw the Writ Petition with liberty to take appropriate steps before the Maharashtra Administrative Tribunal.

2] The Writ Petition is disposed of as withdrawn with the aforesaid liberty. All points raised in the Writ Petition are kept open.

                                               (JUDGE)                             (JUDGE)
                                Sumit