Vijay S/O Eknathrao Jamnekar vs Zilla Parishad, Nagpur Thr. Its ...
2023 Latest Caselaw 10636 Bom

  2023:BHC-NAG:15017


                                                                   1                                   5.WP.6740-2023.odt




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

                                               WRIT PETITION NO. 6740 OF 2023
                                           ( Shri Vijay S/o Eknathrao Jamnekar
                                                             Vs.
                              Zilla Parishad Nagpur, Thr. Its Chief Executive Officer & Anr. )

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


                                          Mr. N.A. Waghmare, Advocate h/f Mr. P.B. Patil, Advocate for the Petitioner.
                                          Mr. Shaikh Majid, Advocate for the Respondent No.1.



                                          CORAM:        AVINASH G. GHAROTE, J.

DATED : 12th OCTOBER, 2023

After hearing the matter for some time when the Court was not inclined to interfere in the impugned judgment passed by the learned Industrial Court, Mr. Patil, learned counsel for the petitioner, upon instructions of the petitioner who is present in the Court, seeks to withdraw the petition.

2. The statement is accepted.

3. The Petition is dismissed as withdrawn. No costs.

(AVINASH G. GHAROTE, J.)

SD. Bhimte

Signed by: Mr.S.D.Bhimte Designation: PA To Honourable Judge Date: 12/10/2023 17:37:35