Bombay High Court
Madan Lachhmandas Rajani vs Thakur Tulsidas Parwani And Ors on 10 October, 2019
Author: Bharati H. Dangre
Bench: Ranjit More, Bharati H. Dangre
1-CAW 2198-19.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
CIVIL APPLICATION NO. 2198 OF 2019
IN
WRIT PETITION NO. 13375 OF 2018
Madan Lachhmandas Rajani .....Applicant
IN THE MATTER BETWEEN
Thakur Tulsidas Parwani .....Petitioner
Versus
The State of Maharashtra and Anr. .....Respondents
Mr. Pankaj Dwivedi, Advocate for the Applicant.
Mr. Sushil Upadhyay i/b Mr. A.M. Sarogi, Advocate for the Petitioner.
Mrs. M.P. Thakur, AGP for the State.
Mr. A.A. Garge, Advocate for the Respondent No.2.
CORAM : RANJIT MORE &
SMT.BHARATI H. DANGRE, JJ.
DATE : 10th OCTOBER, 2019. P. C. :
Mr. Pankaj Dwivedi Learned Counsel for the Applicant seeks leave to withdraw this application with liberty to apply to Lonavala Municipal Corporation in respect of the grievance made in that application. Leave granted. The application is disposed of accordingly. It is made clear that we have not gone to the merits of the application. [SMT.BHARATI H. DANGRE, J.] [RANJIT MORE, J.] Purti Parab 1/1 ::: Uploaded on - 11/10/2019 ::: Downloaded on - 11/10/2019 23:59:14 :::