Bombay High Court
Vaibhav Rambhau Dadmal vs The Scheduled Tribes Caste Certificate ... on 30 July, 2021
Author: Anil S. Kilor
Bench: S.B. Shukre, Anil S. Kilor
1 W.P.No.1380.2019
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH : NAGPUR
WRIT PETITION NO. 1380 OF 2019
Vaibhav Rambhau Dadmal,
..VS..
The Scheduled Tribes Caste Certificate Scrutiny Committee through its Member
Secretary, Gadchiroli and Anr.,
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Office Notes, Office Memoranda of Coram, Court's or Judge's orders
appearances, Court's orders of directions
and Registrar's orders
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Shri P. R. Parsodkar, Advocate for the petitioner.
CORAM : SUNIL B. SHUKRE AND
ANIL S. KILOR, JJ.
DATED : 30.07.2021 Learned counsel for the petitioner submits that this petition has been rendered infructious and seeks leave of the Court to withdraw the petition.
2. Leave is granted as prayed for.
3. The Writ Petition is disposed of as withdrawn.
JUDGE JUDGE
Kirtak
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