Bombay High Court
Rajendra Kumar Rawat vs Union Of India And Ors on 4 September, 2018
Bench: A.S.Oka, M.S.Sonak
SKN 1/1 5164.07-wp--.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO. 5164 OF 2007
WITH
CIVIL APPLICATION NO. 1403 OF 2010
Rajendra Kumar Rawat. ... Petitioner.
V/s.
Union of India and others. ... Respondents.
Digitally signed
by Sanjay
Sanjay Kashinath
Kashinath Nanoskar
Date:
Nanoskar 2018.09.07
16:45:30 +0530
Mr.S.K.Anand i/b. Mr.S.R.Sawant for the petitioner.
Mr.Dushyant Kumar for the respondent.
CORAM : A.S.OKA AND M.S.SONAK, JJ.
DATE : 4th September 2018.
P.C.:
The learned counsel appearing for the petitioner has placed on record a letter dated 27th June 2018 addressed to the advocate on record by the petitioner. The letter is taken on record and marked "L-1"
for identification. In view of what is stated in the letter, the learned counsel for the petitioner seeks permission to withdraw the petition. Accordingly, writ petition is disposed of as withdrawn. Rule is discharged. In view of disposal of petition, pending civil application does not survive and the same stands disposed of accordingly.
(M.S.SONAK, J.) (A.S.OKA, J.)