Bombay High Court
Deepak Krishna Chougule vs Shivaji Jyoti Patil And Ors on 28 August, 2018
Bench: R. M. Savant, K. K. Sonawane
(6) CAW 1795-18.doc
Amk
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
CIVIL APPLICATION NO. 1795 OF 2018
IN
WRIT PETITION NO. 7065 OF 2017
Deepak Krishna Chougule .. Applicant
In the matter between
Deepak Krishna Chougule .. Petitioner
Vs.
Shivaji Jyoti Patil & Ors. .. Respondents
Mr. Nagesh Y. Chavan for the Petitioner/Applicant.
Mrs. Rupali M. Shinde, AGOP for the State.
CORAM : R. M. SAVANT & K. K. SONAWANE, JJ.
DATE : 28 th
AUGUST, 2018.
P. C. :
1. The learned Counsel, on instructions, states that at present the Petitioner would not press the above Civil Application but seeks liberty to file afresh, if need arises in future.
2. The Civil Application is allowed to be withdrawn with liberty as prayed for.
[K. K. SONAWANE, J.] [R. M. SAVANT, J.]
Digitally signed
Arjun by Arjun
Machhindra
Machhindra Kadam
Kadam Date: 2018.08.29
11:19:02 +0530
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