Bombay High Court
Melghat Adiwasi Vidyarthi Yuva ... vs The Govt. Of Maha., Thr. Chief ... on 5 February, 2020
Author: S.M. Modak
Bench: R.V. Ghuge, S.M. Modak
wp.4070.17 1/1
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH, NAGPUR
Writ Petition No.4070 of 2017
Melghat Adiwasi Vidyarthi Yuva Sanghatna & others
vs.
The Government of Maharashtra, through Chief Secretary,
Rural Development Department, Mumbai and others
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Office notes, Office Memoranda of
Coram, appearances, Court's orders Court's or Judge's Orders
or directions and Registrar's orders.
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Shri S.G. Loney, Advocate for the Petitioners.
Shri J.Y. Ghurde, A.G.P. for Respondent Nos.1 & 2.
Shri M.G. Rathi, Advocate for Respondent Nos.3 & 4.
CORAM : RAVINDRA V. GHUGE &
S.M. MODAK, JJ.
DATE : 5th FEBRUARY, 2020
01] The learned Advocate for the petitioners
submits on instructions that the petitioners desire to withdraw this petition.
02] In view of the above, this petition stands disposed off as withdrawn.
(S.M. Modak, J.) (Ravindra V. Ghuge, J.) *sandesh ::: Uploaded on - 06/02/2020 ::: Downloaded on - 07/02/2020 22:48:05 :::