Narendra S/O. Vithoba Rangari vs Rajesh S/O. Duryodhan Dongarwar
2024 Latest Caselaw 14068 Bom

Bombay High Court

Narendra S/O. Vithoba Rangari vs Rajesh S/O. Duryodhan Dongarwar on 3 May, 2024

Author: M.W. Chandwani

Bench: M. W. Chandwani

                                               1                             4 crwp669.23.odt

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

              CRIMINAL WRIT PETITION NO.669 OF 2023
   Narendra s/o Vithoba Rangari Vs. Rajesh s/o Duryodhan Dongarwar
__________________________________________________________________
Office Notes, Office Memoranda of Coram,
appearances, Court's orders of directions                   Court's or Judge's orders.
and Registrar's Orders.
                             Shri Y.R. Kinkhede, Advocate for petitioner.

                                    CORAM : M.W. CHANDWANI, J.

DATE : MAY 03, 2024.

Learned counsel for the petitioner submits that the matter before the trial Court is fixed for judgment and therefore nothing survives in this petition.

2. Accordingly, writ petition stands disposed of as infructuous.

JUDGE

Wagh