Bombay High Court
Shri Rajaram Akaram Jadhav vs Shri Tukaram Laxman Jadhav on 1 February, 2019
Author: Sandeep K. Shinde
Bench: Sandeep K. Shinde
Shridhar Sutar 1 503-sa-679-01.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
SECOND APPEAL NO. 679 OF 2001
WITH
CIVIL APPLICATION NO. 244 OF 2019
Rajaram Akaram Jadhav ... Appellant
Versus
Tukaram Laxman Jadhav ... Respondent
.....
Mr. M. L. Patil for the Appellant.
.....
CORAM : SANDEEP K. SHINDE, J.
DATE : 01 st FEBRUARY, 2019. P. C.: 1. Not on board. Taken on board.
2. Heard learned Counsel for the appellant.
3. Learned Counsel for the appellant has tendered an affidavit of the appellant dated 31st January, 2019. Same is taken on record and marked "X" for identification.
4. In view of the affidavit, the appellant is granted leave to withdraw the appeal. The appeal is dismissed as withdrawn. Pending applications do not survive and are disposed of. All interim orders, if any, passed in the appeal stand terminated.
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