Bombay High Court
Smt. Rukhmini Suresh Dokphode vs Hon'Ble Revenue Minister, Govt. Of ... on 23 January, 2019
Author: Revati Mohite Dere
Bench: B. P. Dharmadhikari, Revati Mohite Dere
rsk 1/1 56-CP-478-18.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
CONTEMPT PETITION NO.478 OF 2018
Smt. Rukhmini Suresh Dokphode ...Petitioner
vs.
Hon'ble Revenue Minister, Govt. of Maharashtra ...Respondent
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Mr.Sachin Kanse a/w Mr. Ashish Kanojia i/b PRS Legal for the Petitioner.
Mr. N. C. Walimbe, AGP for the Respondents.
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CORAM : B. P. DHARMADHIKARI &
REVATI MOHITE DERE, JJ.
DATE : 23/01/2019. P.C.:
. Learned counsel for the petitioner upon instructions seeks leave to withdraw the contempt petition. Learned AGP has no objection. Accordingly, we dispose of the proceedings as withdrawn.
(REVATI MOHITE DERE, J.) (B. P. DHARMADHIKARI, J.) ::: Uploaded on - 25/01/2019 ::: Downloaded on - 25/01/2019 23:21:29 :::