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High CourtsSingle Bench(2022) 03 JH CK 0045

Ashok Kumar Mishra And Others vs State Of Jharkhand And Others

Jharkhand High Court · Decided on 21 March 2022

HON’BLE JUDGES
Anubha Rawat Choudhary, J
CASE NUMBER
Writ Petition (S) No. 4888 Of 2019, IA No. 1623 Of 2022
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Judgment

7 paragraphs · 129 words

Anubha Rawat Choudhary, J

1.

Learned counsel for the petitioners submits that I.A. No. 1623 of 2022 has been filed for withdrawal of the present case so far as petitioner No. 3 is concerned.

2.

Learned counsel for the respondents has no objection to the prayer made.

3.

Accordingly, I.A. No. 1623 of 2022 is hereby allowed and the present case with respect to petitioner No. 3 is dismissed as withdrawn.

4.

Learned counsel for the petitioners submits that the present case is fully covered by the judgment passed this court in L.P.A. No. 48 of 2019.

5.

Learned counsel for the respondents prays that the matter may be posted tomorrow so that she may examine the judgment.

6.

Post this case on 22.03.2022 under the same heading .