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Bombay High Court

Emmeli Elizabeth Mendes vs The Comunidade Of Pilerne Thr. The ... on 24 November, 2025

Author: Sarang V. Kotwal

Bench: Sarang V. Kotwal

                                                               37-MCA-167-2025.DOC




                                  Suchitra



                                              IN THE HIGH COURT OF BOMBAY AT GOA

                                                  MISC. CIVIL APPLICATION NO.167/2025
                                                                   IN
                                                      WRIT PETITION NO.774/2023


                                   EMMELI ELIZABETH MENDES                            ... APPLICANT

                                         Versus

                                   THE COMUNIDADE OF
                                   PILERNE THR. THE                                   ... RESPONDENTS
                                   PRESIDENT AND 4 ORS.

                                   Mr T. Vaz, Advocate for the Applicant.
                                   Mr S. P. Munj, AGA for the State.

                                                      CORAM: SARANG V. KOTWAL &
                                                             ASHISH S. CHAVAN, JJ.

                                                      DATED:      24th NOVEMBER 2025

                                   P.C.:

1. Learned counsel for the Applicant seeks unconditional withdrawal of this application. he application is allowed to be withdrawn unconditionally.

2. Misc. Civil Application is disposed of as withdrawn.

ASHISH S. CHAVAN, J. SARANG V. KOTWAL, J.

SINGBAL 24th November 2025 Designation: Personal Assistant Date: 24/11/2025 16:29:11