Sahil Nisar Shaikh vs The Union Of India And Another
2024 Latest Caselaw 23839 Bom

Bombay High Court

Sahil Nisar Shaikh vs The Union Of India And Another on 13 August, 2024

Author: Ravindra V. Ghuge

Bench: Ravindra V. Ghuge

2024:BHC-AUG:18410-DB
                                                                         951wp8569-24

                        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                  BENCH AT AURANGABAD

                              951 WRIT PETITION NO. 8569 OF 2024

                                      SAHIL NISAR SHAIKH
                                            VERSUS
                              THE UNION OF INDIA AND ANOTHER
                                               ...
              Mr. Jadhavar Shivprasad G., Advocate for the Petitioner

                             CORAM            :   RAVINDRA V. GHUGE &
                                                  Y. G. KHOBRAGADE, JJ.
                             DATE             :   14th August, 2024
              ORDER:

1. We have perused the judgment dated 2nd August, 2024

delivered by the Hon'ble Supreme Court in Writ Petition (Civil) No. 335

of 2024 ( Vanshika Yadav Vs. Union of India & others).

2. It is undisputed that the Petitioner had preferred Option 2

while answering Question No. 16 and it is now concluded that Option 4

is the correct answer. The learned Advocate for the Petitioner submits

on instructions that the Petitioner desires to withdraw this Petition and

pursue the representation dated 20th July, 2024, addressed to

Respondent No.2.

3. In view of the above, this Writ Petition is disposed off as

withdrawn on instructions.

4. If the Petitioner's representation has not been responded to by

Respondent No.2, let the response be communicated within 45 days.

951wp8569-24

If the representation is already considered, let the conclusion be

communicated to the Petitioner within 15 days.

( Y. G. KHOBRAGADE, J. ) ( RAVINDRA V. GHUGE, J. )

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