Bombay High Court
Swastik Heights Chs Ltd vs State Of Maharashtra And 3 Ors on 14 October, 2019
Author: G.S.Patel
Bench: S. C. Dharmadhikari, G.S.Patel
3.WP-569-19.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
WRIT PETITION NO.569 OF 2019
Swastik Heights CHS Ltd. ... Petitioner
versus
State of Maharashtra and Ors. ... Respondents
Ms.Grishma Lad for the Petitioner.
Mr.Kedar Dighe, AGP for Respondent No.1
(State).
Ms.Vandana Mahadik for Respondent
No.3 (MCGM).
Mr.Rajiv Narula a/w Ms.Ekta Pandav i/b
Jhangiani Narula and Associates for
Respondent No.4.
CORAM :- S. C. DHARMADHIKARI &
G.S.PATEL, JJ.
DATE :- OCTOBER 14, 2019 P.C. :-
1. On the instructions of the petitioner, the learned counsel seeks leave to withdraw the writ petition.
2. Leave granted. The writ petition is disposed of as withdrawn.
(G.S.PATEL, J.) (S.C.DHARMADHIKARI, J.) Page 1 of 1 M.M.Salgaonkar ::: Uploaded on - 16/10/2019 ::: Downloaded on - 17/10/2019 02:26:58 :::