Bombay High Court
Subhash Nagar Nivara Hakka Sangharsh ... vs State Of Maharashtra Thru Gp High Court ... on 15 October, 2018
Author: M.S.Karnik
Bench: B.R.Gavai, M.S.Karnik
44. wp 11707.18.doc
Urmila Ingale
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO. 11707 OF 2018
Subhash Nagar Nivara Hakka
Sangharsh Sameeti through
Mr.Shrikant Bhardwaj .. Petitioner
Vs.
State of Maharashtra and ors. .. Respondents
Mr.R.N.Kachare, for the Petitioner.
Mr.S.S.Panchpor, AGP for Respondents No.1 & 2 - State.
Ms.Preeti Mohanta, for Respondents No. 8 & 9.
CORAM : B.R.GAVAI &
M.S.KARNIK, JJ.
DATE : 15th OCTOBER, 2018 P.C. :
. Rule. Rule is made returnable forthwith.
2. Learned Counsel for the Petitioner as well as Respondents No. 8 & 9 state that the matter has been amicably settled between the parties. They also filed Consent Terms dated 15/10/2018 on record which are duly signed by the representatives of the Petitioner as well as Respondents No. 8 & 9. 1/2 ::: Uploaded on - 20/10/2018 ::: Downloaded on - 21/10/2018 23:25:50 :::
44. wp 11707.18.doc
3. The Consent Terms are taken on record and marked 'X' for identification.
4. Statements made by the Petitioner as well as Respondents No. 8 & 9 are treated as undertaking to the Court and the same are accepted.
5. Rule is disposed of in terms of the Consent terms.
(M.S.KARNIK, J.) (B.R.GAVAI, J.) 2/2 ::: Uploaded on - 20/10/2018 ::: Downloaded on - 21/10/2018 23:25:50 :::