Bombay High Court
Little Flower English School Pathri ... vs The State Of Maharashtra Through Its ... on 9 January, 2026
Author: Vibha Kankanwadi
Bench: Vibha Kankanwadi
2026:BHC-AUG:719-DB
920-WP-14222-25.odt
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IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
920 WRIT PETITION NO. 14222 OF 2025
Little Flower English School Pathri Through Its Vice President And
Another
VERSUS
The State Of Maharashtra Through Its Principal Secretarya And Others
......
Mr. Vijaykumar C. Patil (Ashtekar), Advocate for Petitioner
Mr. R.S. Wani, AGP for Respondents-State
......
CORAM : SMT. VIBHA KANKANWADI AND
HITEN S. VENEGAVKAR, JJ.
DATE : 09 JANUARY, 2026
PER COURT :-
1. After hearing the learned advocate for the petitioner for some time when the disinclination is shown, upon the instructions from the petitioner, learned advocate for the petitioner prays for withdrawal of the petition.
2. Hence the petition stands disposed of as withdrawn.
[ HITEN S. VENEGAVKAR ] [ SMT. VIBHA KANKANWADI ]
JUDGE JUDGE
S P Rane