Patna High Court - Orders
Harendra Kuer & Anr vs Kalika Thakur @ Jang Bahadur S on 17 September, 2014
Author: Rajendra Kumar Mishra
Bench: Rajendra Kumar Mishra
Patna High Court CWJC No.11366 of 2012 (2) dt.17-09-2014
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.11366 of 2012
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1. Harendra Kuer Son Of Late Paras Kuer Resident Of Village Gobindpur
Police Station Chanpatia, District West Champaran
2. Uday Bhan Kuer Alias Algu Kuer Son Of Late Paras Kuer Resident Of
Village Gobindpur Police Station Chanpatia, District West Champaran
.... .... Petitioner/s
Versus
Kalika Thakur @ Jang Bahadur Sharma Son Of Late Aditya Thakur
Resident Of Village Garbhyua Tola, Thakurai Tola, Police Station
Chanpatia At Present Sirsia O.P. District West Champaran
.... .... Respondent/s
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Appearance :
For the Petitioner/s : Mr. K.N. Choubey, Sr. Adv.
Mr. A.N. Choubey.
Gopal Swaroop,
Mr. A.K. Garg.
For the Respondent/s : None.
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CORAM: HONOURABLE MR. JUSTICE RAJENDRA KUMAR
MISHRA
ORAL ORDER
2 17-09-2014At the length of argument, learned counsel for the petitioners seeks permission to withdraw this writ application with liberty to approach before the appropriate forum in accordance with law in respect of disposal of the Misc. Case No. 05 of 2011 through the impugned order.
With the above liberty, this writ application is dismissed as withdrawn.
(Rajendra Kumar Mishra, J.) Shail/-
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