Debashish Debnarayan Ghosh vs State Of Maharashtra Thr The Principal ...
2026 Latest Caselaw 4990 Bom

Citation : 2026 Latest Caselaw 4990 Bom
Judgement Date : 13 May, 2026

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Bombay High Court

Debashish Debnarayan Ghosh vs State Of Maharashtra Thr The Principal ... on 13 May, 2026

 2026:BHC-AS:22505-DB
PALLAVI
MAHENDRA                                                                                 1-WP-639-2026 (C).doc
WARGAONKAR

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PALLAVI MAHENDRA
WARGAONKAR
Date: 2026.05.13
                                     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
20:08:12 +0530

                                                  CIVIL APPELLATE JURISDICTION

                                                 WRIT PETITION NO. 639 OF 2026

                       Debashish Debnarayan Ghosh                              ...Petitioner
                             Versus
                       State of Maharashtra
                       Thr. The Principal Secretary And Anr.                   ...Respondents
                                                      __________

                       Mr. Afsar Ansan i/b. Vivek Pandey, for the Petitioner.
                       Mr. P.P. Kakade, Addl. G.P. a/w M.S. Srivastava, AGP, for the Respondents.
                                                          __________

                                                      CORAM : ADVAIT M. SETHNA &
                                                              SANDESH D. PATIL, JJ.

                                                      DATE    : 13 MAY 2026
                                                                (VACATION COURT)

                       P.C.:

1. The learned counsel for the Petitioner seeks to withdraw the

Petition unconditionally.

2. Mr. Kakade, learned Addl. G.P. for the Respondent - State has

no objection.

3. Considering the above, leave is granted.

4. Petition is disposed of as withdrawn unconditionally.

[SANDESH D. PATIL, J] [ADVAIT M. SETHNA, J.]