Bombay High Court
Sharad Manik Ghongade And Another vs The State Of Maharashtra And Others on 18 September, 2018
Author: Mangesh S. Patil
Bench: R.M.Borde, Mangesh S. Patil
1 WP.10452-18.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
26 WRIT PETITION NO. 10452 OF 2018
SHARAD MANIK GHONGADE AND ANOTHER
VERSUS
THE STATE OF MAHARASHTRA AND OTHERS
...
Mr. V.G.Sakolkar, Advocate for Petitioners
Mr. P.S.Patil, AGP for Respondents-State
...
CORAM : R.M.BORDE AND
MANGESH S. PATIL, JJ.
DATED : 18.09.2018 PER COURT :-
1. The learned counsel appearing for the petitioners, on instructions, seeks leave to withdraw the petition.
2. Leave is granted.
3. Writ Petition is disposed of as withdrawn.
(MANGESH S. PATIL, J.) (R.M.BORDE, J.) ...
vmk/-
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