Prerna Ramchandra Kalunkhe vs Union Of India Thr. Its Secretary ...
2024 Latest Caselaw 23946 Bom

Bombay High Court

Prerna Ramchandra Kalunkhe vs Union Of India Thr. Its Secretary ... on 14 August, 2024

Author: B. P. Colabawalla

Bench: B. P. Colabawalla

    2024:BHC-AS:32796-DB


                                                                                        8 WP 7881-24.doc



                                      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                                    CIVIL APPELLATE JURISDICTION


LAXMI
SUBHASH                                            WRIT PETITION NO. 7881 OF 2024
SONTAKKE
Digitally signed by
LAXMI SUBHASH         Prerna R. Kalunkhe                                                  .. Petitioner
SONTAKKE
Date: 2024.08.16
20:49:09 +0530
                               Versus

                      Union of India & Ors.                                               .. Respondents


                           Adv. Gurudas Gorwadkar for the Petitioner.

                           Adv. Ashish Mehta a/w Himanshu Singh i/b. Ethos Legal Alliance for
                           the Respondent No.1.

                           Ms. T. J. Kapre, AGP for Respondent No.2.



                                                             CORAM:     B. P. COLABAWALLA &
                                                                       FIRDOSH P. POONIWALLA, JJ.

                                                             DATE:      AUGUST 14, 2024

                      P. C.

1. The learned Counsel appearing for the Petitioner stated that in

light of the order passed by the Hon'ble Supreme Court dated 27 th May, 2024

in the case of Ganeshkumar Rajeshwarrao Selukar & Ors. Vs. Mahendra

Bhaskar Limaye & Ors. [arising out of the impugned final judgment and

order dated 20th October, 2023 in Writ Petition No. 3680 of 2023 passed by

the High Court of Judicature at Bombay at Nagpur] he has instructions to

withdraw the above Writ Petition.

AUGUST 14, 2024 Laxmi

8 WP 7881-24.doc

2. In these circumstances, the above Writ Petition is dismissed as

withdrawn. No order as to costs.

3. This order will be digitally signed by the Private Secretary/

Personal Assistant of this Court. All concerned will act on production by fax

or email of a digitally signed copy of this order.

[FIRDOSH P. POONIWALLA, J.] [B. P. COLABAWALLA, J.]

AUGUST 14, 2024 Laxmi