Bombay High Court
Ashok Kacker vs The State Of Maharashtra on 2 January, 2024
Author: G.S. Patel
Bench: G.S. Patel
2024:BHC-OS:46-DB 931-OSWPL-26767-2023.DOC
Ashwini
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
WRIT PETITION (L) NO. 26767 OF 2023
Ashok Kacker & Anr ...Petitioners
Versus
The State of Maharashtra & Ors ...Respondents
Mr Shekhar Jagtap, with Sairuchita Chowdhary, for the Petitioners.
Mr Prashant Pandey, with Dipsy Dinesh Jadhwani & Ashish Jain &
Sequeira, i/b W3 Legal LLP, for Respondent No 6.
Mr SM Seegarla, i/b RMG Law Associates, for Respondent No7.
Mr Mayur Khandeparkar, with Rujuta Patil, Yohaan Shah & Hasan
Mushabber, i/b Negandhi Shah & Himayatullah, for Respondents
Nos 9 to 11.
Mrs Uma Palsuledesai, AGP, for the Respondent-State.
Digitally
signed by
ASHWINI
ASHWINI GAJAKOSH
CORAM G.S. Patel &
GAJAKOSH Date:
2024.01.03
Kamal Khata, JJ.
09:54:13 +0530 DATED: 2nd January 2024 PC:-
1. After some arguments, Mr Jagtap on instructions from the 1st Petitioner who is present in Court seeks leave to withdraw the Petition with liberty to adopt appropriate proceedings in the pending civil suit for specific performance. Leave granted with liberty as prayed.Page 1 of 2
2nd January 2024 ::: Uploaded on - 03/01/2024 ::: Downloaded on - 04/01/2024 03:41:14 ::: 931-OSWPL-26767-2023.DOC
2. The Petition is disposed of. There will be no order as to costs.
3. All contentions are kept open for the civil proceedings.
(Kamal Khata, J) (G. S. Patel, J) Page 2 of 2 2nd January 2024 ::: Uploaded on - 03/01/2024 ::: Downloaded on - 04/01/2024 03:41:14 :::