Bombay High Court
Dr. Chandrakant Namdeorao Kakate vs The State Of Maharashtra And Others on 22 January, 2020
Bench: Sunil P. Deshmukh, B. U. Debadwar
wp5674-14
drp
IN THE HIGH COURT OF JUDICATURE OF BOMBAY
BENCH AT AURANGABAD
WRIT PETITION NO.5674 OF 2014
Dr. Chandrakant Namdeorao Kokate PETITIONER
VERSUS
The State of Maharashtra and Others RESPONDENTS
.......
Mr. P. S. Dighe h/f Mr. V. R. Dhorde, Advocate for the petitioner
Mr. S. N. Kendre, AGP for respondent - State
.......
[CORAM : SUNIL P. DESHMUKH AND
B. U. DEBADWAR, J.J.]
DATE : 22nd JANUARY, 2020
ORDER :
1. Learned advocate for the petitioner tenders across copy of communication dated 22nd January, 2020 issued by petitioner to learned advocate instructing to withdraw the writ petition. Copy of communication is marked "X" for the purpose of identification.
2. Learned advocate for the petitioner, as such, seeks leave to withdraw the writ petition.
3. Leave granted.
4. Writ petition stands disposed of as withdrawn.
[B. U. DEBADWAR] [SUNIL P. DESHMUKH]
JUDGE JUDGE
drp/wp5674-14
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