Bombay High Court
Yaar Mohammed Jumman Hazmi vs The State Of Maharashtra And Another on 24 August, 2018
Author: B. P. Colabawalla
Bench: S. C. Dharmadhikari, B. P. Colabawalla
3-WP.662.2017.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
WRIT PETITION NO. 662 OF 2017
Yaar Mohammed Jumman Hazmi } Petitioner
versus
Jayant
Vishwanath The State of Maharashtra }
Salunke and Anr. } Respondents
Digitally signed by
Jayant Vishwanath
Salunke
Date: 2018.08.28
11:24:10 +0530
Mr. A. M. Saraogi for the petitioner.
Mr. Himanshu Takke-AGP for State.
Ms. Kavita Anchan i/b. M/s. M. V. Kini and
Co. for respondent no. 2.
CORAM :- S. C. DHARMADHIKARI &
B. P. COLABAWALLA, JJ.
DATE :- AUGUST 24, 2018
P.C. :-
Ms.Anchan appearing for respondent no. 2, on instructions, states that the electric supply has been restored to the petitioner's premises. We accept this statement, made on instructions, as an undertaking given to this court. In view thereof, Mr. Saraogi does not press the writ petition. It is disposed of.
(B. P. COLABAWALLA, J.) (S.C.DHARMADHIKARI, J.) Page 1 of 1 J.V.Salunke,PA