Bombay High Court
Arvind D. Mahajan vs State Of Maharashtra And 4 Ors on 17 December, 2019
Bench: S.C. Dharmadhikari, R.I. Chagla
Sherla V.
wp.1121.2019_902.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
O.O.C.J.
WRIT PETITION NO.1121 OF 2019
Arvind D. Mahajan ... Petitioner
Vs
State of Maharashtra & Ors. ... Respondents
Mr.Mihir Joshi for the Petitioner
Mr.H.B. Takke, AGP, for Respondent Nos.1 to 4
CORAM: S.C. DHARMADHIKARI &
R.I. CHAGLA, JJ.
DATED: DECEMBER 17, 2019 P.C.:
1. Learned Advocate appearing for the petitioner, on instructions, seeks leave to withdraw the Writ Petition.
2. Leave granted. Writ Petition is disposed off as withdrawn.
No costs. Interim or ad-interim relief, if any, stands vacated forthwith.
(R.I. CHAGLA, J.) (S.C. DHARMADHIKARI, J.)
Digitally signed
by Vishwanath
Vishwanath S. Sherla Page 1 of 1
S. Sherla Date:
2019.12.19
11:06:03 +0530