Bombay High Court
Hadapsar Industrial Estate ... vs The Pune Cantonment Board And Ors on 17 February, 2021
Author: G. S. Kulkarni
Bench: Dipankar Datta, G. S. Kulkarni
8-PIL.11.2020
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
PUBLIC INTEREST LITIGATION NO. 11 OF 2020
Hadapsar industrial Estate }
Environmental Group } Petitioner
versus
The Pune Cantonment Board }
and Ors. } Respondents
Mr.C.D.Nargolkar i/b. Mr.Aumkar V. Joshi for the
petitioner.
Mr.K.J.Presswala with Mr.D.J.Kakalia and
Mr.Sandeep Goyal i/b. Mulla and Mulla and CB
and C for respondent no.1.
Mr.R.S.Khadapkar for respondent no.2.
Ms.Sharmila Deshmukh for respondent no.3.
CORAM :- DIPANKAR DATTA, CJ &
G. S. KULKARNI, J.
DATE :- FEBRUARY 17, 2021 PC :-
Learned advocate for the petitioner seeks leave to withdraw the writ petition. Leave granted. The writ petition stands disposed of as withdrawn. All contentions are expressly kept open.
Jayant V. Salunke Digitally signed by (G. S. KULKARNI, J.) (CHIEF JUSTICE) Jayant V. Salunke Date: 2021.02.18 11:04:12 +0530 Page 1 of 1 J.V.Salunke,PS