Bombay High Court
Apl Apollo Tubes Limited (Formerly ... vs Union Of India And 2 Ors on 24 January, 2019
Author: M. S. Karnik
Bench: S. C. Dharmadhikari, M. S. Karnik
60-WP.681.2018.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
WRIT PETITION NO. 681 OF 2018
APL Apollo Tubes Limited } Petitioner
versus
Union of India and Ors. } Respondents
Mr.R.S.Sharma I/b. Mr.S. C. Tiwari for the
petitioner.
Mr.Pradeep S.Jetly with Mr.J.B.Mishra
for respondent no. 1.
Ms.Jyoti Chavan-AGP for respondent no. 2
CORAM :- S. C. DHARMADHIKARI &
M. S. KARNIK, JJ.
DATE :- JANUARY 24, 2019 P.C. :-
1. After this writ petition was argued for some time and in the light of the disputed issues particularly on facts, we expressed our disinclination to grant any relief in writ jurisdiction. Finding that to be the position, the learned counsel appearing for the petitioner, on instructions, seeks leave to withdraw the writ petition with liberty to adopt appropriate proceedings.
2. The writ petition is dismissed as withdrawn with liberty as prayed.
(M.S.KARNIK, J.) (S.C.DHARMADHIKARI, J.) Page 1 of 1 J.V.Salunke,P.S. ::: Uploaded on - 25/01/2019 ::: Downloaded on - 26/01/2019 01:45:27 :::