Bombay High Court
Shekhar Vishwasrao Mane vs The Deputy Superintendent Sangli And ... on 9 October, 2018
Author: A.S.Gadkari
Bench: S.S. Shinde, A.S.Gadkari
Nalawade 14-wp-804-18.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
WRIT PETITION NO. 804 OF 2018
Shri. Shekhar V.Mane. ... Petitioner
V/s.
The Dy. Superintendent,
Sangli and ors. ... Respondents
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Mr. Umesh Mankapure for the petitioner.
Mrs. M.M. Deshmukh,APP. for the State.
CORAM : S.S. SHINDE AND
A.S.GADKARI, JJ.
DATE : 09th October, 2018 P.C.:
1. The learned counsel appearing for the petitioner on instructions seeks leave to withdraw the petition with liberty to agitate the contentions raised in the petition, on merits, in reply to the notice impugned in this petition.
2. Leave granted.
3. Petition is dismissed as withdrawn with liberty as prayed for.
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