Bombay High Court
Dattatray Shridhar Uttagikar vs Avinash Vasudeo Thakar on 15 November, 2021
Author: A.S. Gadkari
Bench: A.S. Gadkari
Tandale 209-WP-1190-2000.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO.1190 OF 2000
Dattatray Shridhar Uttagikar ... Petitioner
V/s.
Avinash Vasudeo Thakar ... Respondent
None for the Petitioner.
CORAM : A.S. GADKARI, J.
DATE : 15th November, 2021.
P.C. :
1. The present Petition is listed for final hearing and the board was accordingly published on 12th November, 2021.
2. The present Petition was called out for hearing in the morning session, when none appeared for the Petitioner. Therefore the Petition was kept back and called out for hearing in the second session.
3. In second session also, none appeared for the Petitioner. It appears that the Petitioner is not interested in pursuing the present Petition.
4. Writ Petition is dismissed for non-prosecution.
[A.S. GADKARI, J.] Digitally signed by MANOJ R MANOJ R TANDALE TANDALE Date:
2021.11.16 09:55:32 +0530 1/1