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Judgment
15 paragraphs · 216 wordsThe case is taken up through Video Conferencing.
It has been informed to this Court that in view of the resolution as contained in Reference No. 1165-1201/2021 dated 18.04.2021 passed by the
Jharkhand State Bar Council, the learned lawyers of this Court, District Courts, Sub-Divisional Courts, Tribunal and all other Courts in the State of
Jharkhand will refrain themselves from all Court works for next seven days in the wake of rapid/uncontrolled spread of Covid-19 pandemic.
No one appears on behalf of the parties.
I.A. No. 1998/2021 The present interlocutory application has been filed on behalf of petitioners for withdrawal of the present writ petition as the
parties have compromised the dispute during mediation proceeding before the learned Court below.
A withdrawal slip has also been filed by the office of Mr. Pandey Neeraj Rai, learned counsel appearing on behalf of the petitioners, for withdrawal of
the present writ petition.
Keeping in view the present interlocutory application as well as the said withdrawal slip, the petitioners are permitted to withdraw the present writ
petition.
The present interlocutory application stands disposed of.
W.P.(C) No. 3905 of 2018 In view of the order dated 19.04.2021 passed by this Court in I.A. No. 1998/2021, the present writ petition is dismissed as
withdrawn.
Consequently, I.A. No. 2499/2019 also stands dismissed.