Bombay High Court
Mr. Harish Raghavji Patel And Anr vs District Deputy Registrar, ... on 10 July, 2019
Author: Nitin W. Sambre
Bench: Nitin W. Sambre
1 2.462.15 wp.doc
ISM
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO. 462 OF 2015
WITH
CIVIL APPLICATION NO. 1604 OF 2015
IN
WRIT PETITION NO. 462 OF 2015
Mr. Harish Raghavji Patel and another .....Petitioners
V/s.
District Deputy Registrar, Co-operative .....Respondents
Mrs. R. M. Bagkar i/b Bagkar and Co. for the Petitioner
Mr. S. S. Panchpor AGP for the State
Mr. Anilkumar K. Patil for respondent no. 2
Ms. Sapna Krishnappa i/b Suresh Dubey for respondent no. 3
CORAM : NITIN W. SAMBRE, J.
DATE : JULY 10, 2019.
P.C. As the Deed of Conveyance pursuant to the order impugned and certificate of Conveyance is already registered, the learned counsel for the petitioner on instructions made a motion for withdrawal of the petition.
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2 2.462.15 wp.doc 2 Petition stands dismissed as withdrawn with liberty to file a Civil Suit questioning the area as is mentioned in the Deed of Conveyance.
3 In view of dismissal of the petition, Civil Application stands disposed of.
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