Bombay High Court
Smt. Munoli Rajashri Karabasappa vs The State Of Maharashtra Through The ... on 7 September, 2021
Author: R.I. Chagla
Bench: R.D. Dhanuka, R.I. Chagla
7.wp.11814.17.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO. 11814 OF 2017
WITH
CIVIL APPLICATION NO. 128 OF 2020
Munoli Rajashri Karabasappa ... Petitioner
Versus
The State of Maharashtra & Ors. ... Respondents
.........
Mr. Satyajeet A. Rajeshirke for the Petitioner.
Mr. Vikas M. Mali, A.G.P. for the State- Respondent Nos.1 and 2.
.........
CORAM : R.D. DHANUKA &
R.I. CHAGLA, JJ.
DATE : 7th SEPTEMBER, 2021. P.C. :- 1 The learned Counsel for the Petitioner on instructions
seeks liberty to withdraw this Petition on the ground that approvals are already granted.
2 Writ Petition is disposed of for the reasons recorded in the praecipe dated 02.09.2021. No order as to costs. 3 In view of disposal of the Writ Petition, the Civil Application does not survive and is accordingly disposed of.
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