Bombay High Court
Vikas Walawalkar And Ors vs Union Of India, Through Secretary, ... on 28 February, 2020
Author: Sarang V. Kotwal
Bench: K.K.Tated, Sarang V. Kotwal
24.7503.14-wp.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE SIDE JURISDICTION
Writ Petition No.7503/2014
Vikas K. Walawalkar & Ors. ..... Petitioners
Vs.
Union of India & Ors. ..... Respondents
Mr. Nachiket Patil I/b. Mahimtura & Co. for the Petitioners
Mr.Y.R. Mishra a/w. Mr. N. R. Prajapati for Respondent No.1.
Mr. Ritesh R. I/b. Ganesh Gole for Respondent No.2.
Mr. S. S. Panchapor, AGP for Respondent No.3.
CORAM: K.K.TATED &
SARANG V. KOTWAL,JJ.
DATED : FEBRUARY 28, 2020 P.C. 1 Heard. The learned counsel for the Petitioners submits that in view of subsequent development, nothing survives in the Writ Petition. He seeks permission to withdraw the Writ Petition. To that effect, he has given in writing. Same is taken on record and marked "X" for identification.
2 The Writ Petition stands dismissed as infructuous. No order as to costs.
(SARANG V. KOTWAL, J.) (K.K.TATED, J.) Basavraj G. Patil 1/1