Bombay High Court
Datta Suryabhan Pawar And Another vs State Of Maharashtra Thr. Deputy ... on 10 October, 2018
Author: Z.A. Haq
Bench: Z.A. Haq
1 wp534.18
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH : NAGPUR
WRIT PETITION NO.534/2018
Datta Suryabhan Pawar and another
..Vs..
State of Maharashtra and others
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Office Notes, Office Memoranda of Coram, Court's or Judge's orders
appearances, Court's orders of directions
and Registrar's orders
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Shri M.P. Kariya, Advocate for the petitioners.
Shri S.S. Doifode, A.P.P. for respondent No.1 / State.
Shri R.R. Rathod, Advocate for respondent No.2.
CORAM : Z.A. HAQ, J.
DATE : 10.10.2018.
After matter was heard for some time, it was found that map of the site, which is relevant and necessary for adjudication of the matter, is not placed on record. The learned Advocates for the parties submit that map of the site is part of the record of subordinate authorities. I am unable to understand the controversy in the absence of the map.
The learned Advocate for the petitioners sought permission to withdraw the petition with liberty to file fresh petition. The writ petition is disposed as withdrawn with liberty as prayed for.
JUDGE Tambaskar.
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