Bombay High Court
Ashok Gunaji Jibhkate vs Maharashtra Jeevan Pradhikaran, Thr. ... on 11 August, 2021
Author: Anil S.Kilor
Bench: S.B. Shukre, Anil S. Kilor
17-wp2872-21.odt
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IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH, NAGPUR.
CIVIL WRIT PETITION NO. 2872 OF 2021
Ashok Gunaji Jibhkate
-Vs-
Maharashtra Jeevan Pradhikaran, through its Member Secretary.
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Office notes, Office Memoranda of
Coram, appearances, Court's orders Court's or Judge's Orders.
or directions and Registrar's orders.
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Mr. A.Z.Zibhkate, counsel for the petitioner.
CORAM : SUNIL B.SHUKRE &
ANIL S.KILOR, JJ.
DATE : 11.08.2021.
1. Heard this matter for some time.
2. Learned counsel for the petitioner seeks leave of the Court to withdraw the writ petition with liberty to file an appropriate representation for cancellation or modification of his transfer order on various grounds including sympathetic ground in view of the fact that the petitioner has left hardly 2 years of service before his retirement.
3. Leave with liberty as prayed for is granted. If any such representation is made within one week from the date of the order, same shall be decided within two weeks from the date of the receipt of the representation, in accordance with law.
4. Writ Petition is disposed of as such. No costs.
(ANIL S. KILOR,J) (SUNIL B. SHUKRE,J) Kavita ::: Uploaded on - 11/08/2021 ::: Downloaded on - 12/08/2021 07:58:46 :::