Bombay High Court
Sunderaj Venkappa Hegde And Anr vs The Designated Officer And Dy. Planner ... on 15 January, 2021
Author: Nitin W. Sambre
Bench: Nitin W. Sambre
32.97594.20 wpst.doc
ISM
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION (ST) NO. 97594 OF 2020
Mr. Sunderaj Venkappa Hegde and another ....Petitioners
V/s.
The Designated Offier & .....Respondents
Dy. Planner Town & Country
Planning Division & Ors
Mr. Jagdish J. Jayale for the Petitioners
Mr. Akshay Shinde for Respondent no. 1
CORAM : NITIN W. SAMBRE, J.
DATE: JANUARY 15, 2021.
P.C.:
1] On instruitions a motion is made for withdrawal. Petition
stands dismissed as withdrawn as learned iounsel for the Petitioner ioniedes that he has every instruitions from his ilient to proieed with the Suit.
2] In the aforesaid baikground, interim proteition, if any, shall iontinue to operate for a period of 5 days from today.
[NITIN W. SAMBRE, J.] 1/1 ::: Uploaded on - 16/01/2021 ::: Downloaded on - 07/02/2021 20:50:50 :::