Jharkhand High Court
Satya Narayan Prasad vs Mr Manoj Kumar Managing Director ... on 22 July, 2016
IN THE HIGH COURT OF JHARKHAND AT RANCHI
Cont. Case (Civil) No. 987 of 2014
Satya Narayan Prasad, son of late Mahabir Prasad, resident of MH1/225, MIG,
Adityapur2, P.O. & P.S. Adityapur, Jamshedpur ... Petitioner
Versus
1. Mr. Manoj Kumar, Managing Director, Jharkhand State Housing Board,
Harmu Housing Colony, P.O. & P.S. Harmu, Ranchi
2. Mr. C.K. Oraon, Revenue Officer (Head Quarter) Jharkhand State Housing
Board, near Harmu Housing Colony, P.O. & P.S. Harmu, Ranchi
3. State of Jharkhand ... Respondents/Opposite Parties
CORAM: HON'BLE MR. JUSTICE D. N. PATEL
For the Petitioner : Mr. Siddhartha Ranjan, Advocate
For Opposite Party No. 1 & 2 : Mr. Sachin Kumar, Advocate
04/Dated: 22 nd July, 2016
1. Learned counsel for the applicant, upon instruction from his client, seeks permission to withdraw this contempt application.
2. Permission, as prayed for, is granted.
3. Accordingly, this contempt application is dismissed as withdrawn.
4. Interim relief, if any granted by this Court, stands vacated.
(D.N. Patel, J.) Ajay/