Bombay High Court
The State Of Maharashtra vs Shri. Sukhdeo Laxman Ghodekar on 1 August, 2021
Author: Madhav J. Jamdar
Bench: Madhav J. Jamdar
17 F 1576.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BEFORE NATIONAL LOK ADALAT
CIVIL APPELLATE JURISDICTION
FIRST APPEAL NO. 1576 OF 1996
The State of Maharashtra .... Appellant
vs.
Shri Sukhdeo Laxman Ghodekar .... Respondent
-------------------
Mr. A. R. Patil, Additional G.P., for the Petitioner.
Ms. Chaitrali Deshmukh, for Governing Body (GMIDC).
Mrs. Vasanti Mali, Dy. Collector, Land Acquisition, Minor
Irrigation, Nashik.
Mr. S. N. Deshmukh, Dy. Executive Engineer, Minor Irrigation,
Division No.2, Sangamner.
-------------------
CORAM : MADHAV J. JAMDAR, J.
P. P. SHARMA, O.S.D. D. N. KHER, COURT RECEIVER DATE : 1st AUGUST, 2021 P.C. :
1. Mr. A. R. Patil, learned Additional GP states that the appellant does not want to proceed with the appeal. He placed on record withdrawal pursis signed by Mrs. Vasanti Mali, Dy.
Collector, Land Acquisition, Minor Irrigation, Nashik. The withdrawal pursis is also signed by Mr. S. N. Deshmukh, Dy. mp 1/2 ::: Uploaded on - 02/08/2021 ::: Downloaded on - 03/08/2021 01:38:00 :::
17 F 1576.doc Executive Engineer, Minor Irrigation, Division No.2, Sangamner, on behalf of Governing Authority. Both of them are present in Court and confirmed the contents of the withdrawal pursis. Ms. Chaitrali Deshmukh, the learned Advocate appearing for GMIDC i.e. Governing Authority, also states that appeal be allowed to be withdrawn. Withdrawal pursis is taken on record and marked "A" for identification.
2. Thus, appeal stands disposed of as withdrawn.
3. Civil Applications, if any, do not survive and disposed of.
4. In view of disposal of appeal, refund of Court Fee if any, in accordance with rules.
(D. N. KHER) (P. P. SHARMA) (MADHAV J. JAMDAR, J.) mp 2/2 ::: Uploaded on - 02/08/2021 ::: Downloaded on - 03/08/2021 01:38:00 :::