Debashish Debnarayan Ghosh vs State Of Maharashtra Thr The Principal ...
2026 Latest Caselaw 5050 Bom

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

Digitally signed by
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 Petition is disposed of as withdrawn unconditionally.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.]