Bombay High Court
Vijaykumar Bhagwanrao Nirval vs The State Of Maharashtra And Ors on 13 July, 2022
Author: S.G.Dige
Bench: S.G.Dige
1
1282.19FA+
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
902 FIRST APPEAL NO. 1282 OF 2019
VIJAYKUMAR BHAGWANRAO NIRVAL
VERSUS
THE STATE OF MAHARASHTRA & OTHERS
...
Advocate for Appellant : Mr.Y.R.Neb h/f. Mr.A.B.Kale
AGP for Respondent-State : Mr.S.S.Dande
Advocate for Respondent no.3 : Mr.Ram B. Deshpande
...
CORAM : S.G.DIGE, J.
DATE : 13.07.2022 P.C. :
1] Heard the learned counsel for the appellant and respondent no.3.
2] The learned counsel for the appellant, on instructions, submits that he wants to withdraw the First Appeal. Hence appeal is allowed to withdraw. Accordingly, Appeal is disposed of as withdrawn.
3] The court fees be refunded as per the Rule.
[S.G.DIGE] JUDGE DDC ::: Uploaded on - 14/07/2022 ::: Downloaded on - 15/07/2022 06:13:48 :::