Bombay High Court
Ravi Bhattad Director Of Bhattad ... vs Union Of India And Anr on 10 June, 2019
Author: Bharati H. Dangre
Bench: Ranjit More, Bharati H. Dangre
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICITON
CRIMINAL APPLICATION No. 187 of 2019
in
WRIT PETITION NO. 1 OF 2019
Ravi Bhattad. ..Petitioner.
Versus
Union of India & Another. ..Respondents.
Mr. A. M. Sachwani for the Applicant/Petitioner.
Mr. F. R. Shaikh, APP for the Respondent-State.
Mr. J. B. Mishra for Respondent No.1.
Coram : RANJIT MORE &
SMT. BHARATI H. DANGRE, JJ.
Date : June 10, 2019.
P. C. :
1. The learned counsel for the Applicant/Petitioner seeks leave to withdraw the instant application. Leave as prayed for is granted. Application is allowed to be withdrawn and dismissed as such.
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