Bombay High Court
Ramdeo Chintaman Badgujar vs The State Of Maharashtra And Another on 19 October, 2018
Author: R. G. Avachat
Bench: S. V. Gangapurwala, R. G. Avachat
1 wp 5284.14
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
WRIT PETITION NO. 5284 OF 2014
Ramdeo Chintaman Badgujar .. Petitioner
Versus
The State of Maharashtra and another.. Respondents
Mr. Y. L. Bidve h/f. Mr. A. R. Rathod, Advocate
for the Petitioner.
Mr. K. N. Lokhande, A.G.P. for Respondent / State.
CORAM: S. V. GANGAPURWALA &
R. G. AVACHAT, JJ.
th DATE:
19 October, 2018 PER COURT :
1. The learned counsel for the petitioner, on instructions of the petitioner, seeks leave to withdraw the writ petition.
2. Writ Petition is disposed of as withdrawn.
No costs.
[R. G. AVACHAT, J.] [S. V. GANGAPURWALA, J.] marathe ::: Uploaded on - 22/10/2018 ::: Downloaded on - 26/10/2018 23:21:47 :::