Bombay High Court
M/S. Sudhir Gensets Limited And Anr vs The Administrator Union Territory Of ... on 5 July, 2021
Author: Revati Mohite Dere
Bench: Revati Mohite Dere
1-WP-2464-2012.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL WRIT PETITION NO.2464 OF 2012
M/s. Sudhir Gensets Ltd. & Anr. ...Petitioners
Versus
The Administrator, Union Territory of
Dadra & Nagar Havelli & Ors. ...Respondents
Mr. Jas Sanghvi i/b PDS Legal for the Petitioners
Mr. A. D. Kamkhedkar, A.P.P for the Respondent-State
CORAM : REVATI MOHITE DERE, J.
(THROUGH VIDEO-CONFERENCING) MONDAY, 5th JULY 2021 P.C. :
1 Mr. Sanghvi, learned counsel for the petitioners, on instructions of the petitioners, submits that the respondent Nos. 3 and 4 have withdrawn the original complaint filed by them on 5th November 2020.
In view of the aforesaid, learned counsel for the petitioners submits that the aforesaid petition will not survive, as it is rendered infructuous, in view of the withdrawal of the original complaint by the respondent Nos. 3 and 4.
SQ Pathan 1/2 ::: Uploaded on - 05/07/2021 ::: Downloaded on - 06/07/2021 04:48:00 :::1-WP-2464-2012.doc 2 Accordingly rule is discharged and petition is disposed of as it is rendered infructuous.
REVATI MOHITE DERE, J.
SQ Pathan 2/2 ::: Uploaded on - 05/07/2021 ::: Downloaded on - 06/07/2021 04:48:00 :::