Bombay High Court
Shankar J. Mor vs Union Of India And Ors on 14 January, 2020
Author: Surendra P. Tavade
Bench: Ranjit More, Surendra P. Tavade
1 906-WP -10336-2015 .doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO. 10336 OF 2015
Shankar J. Mor ... Petitioner
V/s.
Union of India & Ors. ... Respondents
Adv. Devmani Shukla a/w. Vivekanand Akshali for the the
Petitioner.
Mr. Chetan C. Agrawal for the Respondent Nos. 1 to 3.
CORAM : RANJIT MORE &
SURENDRA P. TAVADE, JJ.
DATE : January 14, 2020. P.C.:- 1] The learned counsel for the petitioner having taken
instruction from his client who is present in the Court, seeks leave to withdraw this petition with liberty to fle representation with respondent no.3 in respect of the grievances made in the petition. Leave with liberty as prayed for granted. Petition is disposed of as withdrawn.
2] In the event such representation is made by the petitioner within period of two weeks from today the respondent no.3 shall decide the same, as expeditiously as possibly within period of 8 weeks from the date of receipt. Chetan Patil 1/2 ::: Uploaded on - 22/01/2020 ::: Downloaded on - 09/06/2020 09:00:01 :::
2 906-WP -10336-2015 .doc 3] It is made clear that we have not gone into merits of the matter and, all rights and contentions of the respective parties are kept expressly open.
[SURENDRA P. TAVADE, J.] [RANJIT MORE, J.] Chetan Patil 2/2 ::: Uploaded on - 22/01/2020 ::: Downloaded on - 09/06/2020 09:00:01 :::