Bombay High Court
Sachin S/O Dnyaneshwar Bopale vs State Of Maharashtra, Thr. Secretary, ... on 14 June, 2022
Author: A.S. Chandurkar
Bench: A.S. Chandurkar
1 919-WP-2624-2022.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH, NAGPUR
WRIT PETITION NO. 2624 OF 2022
(Sachin s/o Dnyaneshwar Bopale Vs. State of Maharashtra & Ors.)
Office Notes, Office Memoranda of Coram,
appearances, Court's orders of directions Court's or Judge's order
and Registrar's orders.
Shri A.R. Ingole, Advocate for the petitioner.
Ms. K.R. Deshpande, A.G.P. for the respondents/ State.
CORAM : A. S. CHANDURKAR AND URMILA JOSHI-PHALKE, JJ.
DATE : JUNE 14, 2022.
Since the grievance of the petitioner now does not survive, the learned Counsel for the petitioner seeks leave to withdraw the Writ Petition.
The Writ Petition is disposed of as withdrawn.
(URMILA JOSHI-PHALKE, J.) (A. S. CHANDURKAR, J.) SUMIT Digitally signed bySUMIT CHETAN AGRAWAL Signing Date:16.06.2022 10:26