Bombay High Court
The Union Of India And Ors vs Naresh Kumar Balodia on 29 August, 2019
Bench: Ranjit More, N. J. Jamadar
501-1-WP954-10.DOC
Santosh
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO. 954 OF 2010
Union of India & ors. ...Petitioners
Versus
Naresh Kumar Balodia ...Respondent
Mr. Raghav Shekhar, I/b The Law Point, for the Petitioners. Mr. Sandeep Marne, I/b R. R. Shetty, for the Respondent.
CORAM: RANJIT MORE &
N. J. JAMADAR, JJ
DATED: 29th AUGUST, 2019
PC:-
1. Mentioned for production board. Taken up on
production board in view of urgency.
2. Mr. Shekhar, the learned Counsel for the petitioners seeks leave to withdraw the petition as the petition has become infructuous.
Leave granted.
3. The petition stands disposed of as having been rendered infructuous.
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