Bombay High Court
Panchsheel Heights C And D Co Operative ... vs State Of Maharashtra And Ors on 21 February, 2019
Author: V. L. Achliya
Bench: V. L. Achliya
(902) WP 11261-16
Amk
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO. 11261 OF 2016
WITH
CIVIL APPLICATION NO. 321 OF 2019
IN
WRIT PETITION NO. 11261 OF 2016
Panchsheel Heights C and D Co-op.
Housing Society Ltd. .. Petitioner
Vs.
State of Maharashtra & Ors. .. Respondents
Ms. G. Rosario Monteiro for the Petitioner.
Mr. S. D. Rayrikar, AGP for Respondent Nos.1 to 5.
Mr. Vivek V. Salunke for Respondent No.6.
CORAM : V. L. ACHLIYA, J.
DATE : 21st FEBRUARY, 2019.
P. C. :
1. Learned Counsel for the Petitioner seeks leave to withdraw the Petition with liberty to file fresh Petition. The Petitioner is allowed to withdraw Petition with liberty as prayed for subject to provisions of law and maintainability. The Writ Petition is disposed of as withdrawn.
2. In view of disposal of Writ Petition, the Civil Application No. 321 of 2019 does not survive and stands disposed of in terms of order in main Petition.
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