Bombay High Court
Carnet Elias Fernandes vs The State Of Maharashtra And Anr on 13 November, 2019
Author: Revati Mohite Dere
Bench: Revati Mohite Dere
7-wp-4155-2019.odt
Shailaja
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
WRIT PETITION NO.4155 OF 2019
Carnet Elias Fernandes ] Petitioner
Vs.
The State of Maharashtra and another. ] Respondents
.....
Mr. K.T. Thomas a/w Mayank Mishra and Mr. Biju, for the Petitioner.
Ms. Veera Shinde, A.P.P for the Respondent No.1 - State.
Mr. Abad Ponda, Senior Advocate a/w Ms. Bendicta Lobo i/b Katariay
& Associates, for Respondent No.2.
.....
CORAM : REVATI MOHITE DERE, J.
DATE : 13TH NOVEMBER, 2019. P.C. :
Learned Counsel for the petitioner seeks leave to withdraw the Petition. The Petition is accordingly dismissed as withdrawn.
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