Bombay High Court
M/S Ali Food Products, Through Its ... vs Union Of India, Through Its Secretary, ... on 30 July, 2020
Author: N..B. Suryawanshi
Bench: Ravi K. Deshpande, Nitin B. Suryawanshi
1 wp 3329.18.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH, NAGPUR.
WRIT PETITION NO. 3329 OF 2018
M/s Ali Food Products
Vs.
Union of India and others
_______________________________________________________________________
Office Notes, Office Memoranda of Coram,
appearances, Court's orders of directions Court's or Judge's orders.
and Registrar's Orders.
Mr. Sanket Bhalerao, Advocate h/f Mr. S.N. Gaikwad, Advocate for
petitioner.
CORAM : R.K. DESHPANDE AND
N..B. SURYAWANSHI, JJ.
DATED : JULY 30, 2020.
Hearing was conducted through video conferencing and the learned counsel agreed that the audio and visual quality was proper.
2. Mr. Sanket Bhalerao, learned counsel prays to withdraw this petition, after seeking instructions from his client.
3. Permission is granted. The writ petition is disposed of as withdrawn.
4. The order be communicated to the counsel appearing for the parties, either on the e-mail address or on WhatsApp or by such other mode, as is permissible in law.
JUDGE JUDGE
srwagh
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