Mukunda Ananda Jadhav Thr Legal Heirs vs Late Mohammad Hussain Ismail Kagadi Thr ...
2026 Latest Caselaw 5142 Bom

Bombay High Court

Mukunda Ananda Jadhav Thr Legal Heirs vs Late Mohammad Hussain Ismail Kagadi Thr ... on 15 May, 2026

  2026:BHC-AS:22565
                                                                                             2-WP-2851-2025 (C).doc
           Digitally signed
           by PALLAVI
           MAHENDRA
PALLAVI    WARGAONKAR
MAHENDRA
WARGAONKAR Date:
           2026.05.15
           19:25:16
           +0530
                                            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                                    CIVIL APPELLATE JURISDICTION

                                                       WRIT PETITION NO. 2851 OF 2025

                              Mukunda Ananda Jadhav Thr Legal Heirs                  ...Petitioner
                                    Versus
                              Late Mohammad Hussain Ismail Kagadi
                              Thr Legal Heirs And Ors.                               ...Respondents
                                                        __________

                              Adv. Milan S. Raval h/f Aditya Desai, for the Petitioner/Applicant.
                              None for the Respondents.
                                                             __________

                                                             CORAM :    ADVAIT M. SETHNA, J.

DATE : 15 MAY 2026 (VACATION COURT)

P.C.:

1. Heard learned counsel for the Petitioner.

2. The Petitioner seeks to unconditionally withdraw the Petition. He

states that service has been effected on the Respondents and the

Respondents have expressed their no objection to such withdrawal. Such

statement is accepted.

3. The Petition is disposed of as withdrawn unconditionally. No order

as to costs.

4. All concerned to act on an authenticated copy of this order.

[ADVAIT M. SETHNA, J.]