Bombay High Court
Ravi Malik vs National Film Development Corpn. And ... on 23 February, 2022
Author: M. S. Karnik
Bench: Dipankar Datta, M. S. Karnik
1. WP 3215-2004
Diksha Rane
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
Digitally
signed by
DIKSHA
ORDINARY ORIGINAL CIVIL JURISDICTION
DIKSHA DINESH
DINESH RANE
RANE Date:
2022.02.24
WRIT PETITION NO. 3215 OF 2004
11:03:22
+0530
Ravi Malik ..Petitioner
vs.
National Film Development
Corporation & ors. ..Respondents
------------
Mr. Vipul Patel i/b. Haresh Mehta & Co. for petitioner.
Ms. M. Avasle i/b. Mulla & Mulla & CBC for respondent nos.
1 to 4.
CORAM : DIPANKAR DATTA, CJ &
M. S. KARNIK, J.
DATE : FEBRUARY 23, 2022. P.C. :
1. Mr. Vipul Patel, learned advocate appearing for the petitioner submits that he has received e-mail from the petitioner conveying his desire not to proceed with this writ petition any further. Mr. Patel, therefore, seeks leave to withdraw this writ petition.
2. Copy of the e-mail placed before us shall be retained with the records.
3. Rule is discharged and the writ petition stands dismissed as withdrawn. Interim order, if any, stands vacated.
4. No costs.
(M. S. KARNIK, J.) (CHIEF JUSTICE) 1/1