Bombay High Court
Municipal Corp. Of City Of Vasai-Virar, ... vs The State Of Maharashtra on 11 February, 2021
Author: G. S. Kulkarni
Bench: Dipankar Datta, G. S. Kulkarni
Digitally signed
Vidya by Vidya S.
Amin
S. Date:
2021.02.12
Amin 10:59:19
+0530
1 6.CAW1285_2019.doc
Vidya Amin
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
CIVIL APPLICATION NO. 1285 OF 2019
IN
WRIT PETITION NO. 4420 OF 2011
The Municipal Corporation of City of
Vasai-Virar, through its Commissioner ... Applicant/Petitioner
vs.
The State of Maharashtra ... Respondent
Ms. Swati Sagvekar for the applicant/petitioner.
Mr. S.V. Kamdar, Spl. Counsel a/w. Mr. P.P. Kakade, G.P. a/w. Mr. A.I. Patel,
Addl. G.P. for the respondent/State.
CORAM :- DIPANKAR DATTA, CJ &
G. S. KULKARNI, J.
DATE : FEBRUARY 11, 2021
P.C. :
1. Ms. Sagvekar, learned advocate appearing for the applicant, on instructions, seeks leave to withdraw this Civil Application.
2. Civil Application is dismissed as withdrawn. There shall be no order as to costs.
(G. S. KULKARNI, J.) (CHIEF JUSTICE) 1/1