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Supreme CourtDivision Bench(2012) 03 SC CK 0024

Arvind Kumar vs State of Bihar and Others

Supreme Court Of India · Decided on 2 March 2012 · Citation: (2012) 12 SCC 395

HON’BLE JUDGES
Dipak Misra, J · Dalveer Bhandari, J
RESULT
Disposed Of
CASE NUMBER
Petition for Special Leave to Appeal (Civil) No. 6587 of 2012
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Judgment

4 paragraphs · 173 words
1.

Mr. Mishra, learned senior counsel appearing on behalf of the Petitioner submits that the case of the Petitioner is different from writ petition CWJC No. 7141/1991. According to him, the High Court was not justified in disposing of the Petitioner's case in terms of the order passed in CWJC No. 7141/1991.

2.

Learned Counsel for the Petitioner seeks leave of the Court to withdraw this petition in order to file a review petition before the High Court. Leave as prayed for is granted. The SLP is dismissed as withdrawn.

3.

The Petitioner would be at liberty to bring the aforesaid fact to the notice of the High Court by filing a review petition and if the review petition is filed within four weeks from today, limitation would not come in the way of deciding the review petition by the High Court.

4.

In case the facts of the Petitioner's writ petition are different from that of CWJC No. 7141/1991, then the Petitioner's writ petition would be decided separately by the High Court.