Bombay High Court
Krishna Sakharam Gurav Thr. Poa Jagdish ... vs Union Of India Thr. Divisional Engineer ... on 3 April, 2023
Author: Sarang V. Kotwal
Bench: Sarang V. Kotwal
2023:BHC-AS:10465
:1: 501.wp-4339-23+.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO.4339 OF 2023
Somnath Laxman Borade .....Petitioner
Versus
The Union of India & another .... Respondents
......
WITH
WRIT PETITION NO.4341 OF 2023
WITH
WRIT PETITION NO.4340 OF 2023
WITH
WRIT PETITION NO.4343 OF 2023
WITH
WRIT PETITION NO.4342 OF 2023
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Mr. Vaneet Khosla, Advocate for the Petitioners.
Mr. R.P. Ojha, Advocate a/w. Sanchit Ojha, for the
Respondents.
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CORAM : SARANG V. KOTWAL, J.
DATE : 3rd APRIL, 2023 P.C. :
1. Not on board. Mentioned. Taken on the production board.
2. Learned counsel for the Respondents states that the shops, which are subject matters of these Petitions, are 1 of 2 Deshmane(PS) ::: Uploaded on - 10/04/2023 ::: Downloaded on - 14/06/2023 02:05:38 ::: :2: 501.wp-4339-23+.odt already demolished. Learned counsel for the Petitioners, therefore, does not press these Petitions. He submits that for any other relief, liberty be granted to take appropriate proceedings in accordance with law.
3. Liberty is granted. The Petitions are allowed to be withdrawn with liberty to the Petitioners to adopt any other legal proceeding which is in accordance with law.
4. With these observations and liberty, the Petitions are disposed of.
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