Bombay High Court
Sanyogita Rajendra Deole vs State Of Maharashtra Thr Its Secretary ... on 1 December, 2021
Author: G. S. Kulkarni
Bench: G. S. Kulkarni
Digitally
signed by
PRAJAKTA
2-wp 8318-21.doc
PRAJAKTA SAGAR
SAGAR VARTAK
VARTAK Date:
2021.12.02
Prajakta Vartak
11:24:34
+0530
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO.8318 OF 2021
Sanyogita Rajendra Deole ...Petitioner
V/s.
State of Maharashtra & Ors. ...Respondents
-----
Mr. C. K. Bhangoji with Mr. V. A. Madane for Petitioner.
None for Respondents.
-----
CORAM : G. S. KULKARNI, J.
DATE : DECEMBER 01, 2021
PC :
1. Learned counsel for the petitioner seeks leave to withdraw this petition as an alternative remedy is available to the petitioner.
2. Allowed to be withdrawn with liberty to avail the alternate remedy.
3. All contentions are expressly kept open.
4. Disposed of in the above terms. No costs.
(G. S. KULKARNI, J.) 1/1