Bombay High Court
Hariprakash S/O Vishwanath Tripathi vs The Union Of India Thr. Divisional ... on 21 January, 2020
Author: A.S. Chandurkar
Bench: A.S. Chandurkar
1 930wp7108.17
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH : NAGPUR
WRIT PETITION NO. 7108 OF 2017
Hariprakash s/o Vishwanath Tripathi
..vs..
Union of India and ors.
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Office Notes, Office Memoranda of Coram, Court's or Judge's orders
appearances, Court's orders of directions
and Registrar's orders
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Shri M.V. Samarth, Advocate for petitioner.
Shri S.V. Purohit, Advocate for respondent no. 1 to 4.
CORAM : A.S. CHANDURKAR AND VINAY JOSHI, JJ.
DATED : 21st JANUARY, 2020.
Learned Counsel Shri M.V. Samarth appearing on behalf of the petitioner, on instructions submits that the grievance raised in the writ petition does not survive.
2. In view of aforesaid statement, the Writ Petition is disposed of. Pending Civil Application is also disposed of.
(VINAY JOSHI, J.) (A.S. CHANDURKAR, J.) Trupti ::: Uploaded on - 21/01/2020 ::: Downloaded on - 22/01/2020 04:36:15 :::