Jharkhand High Court
Praveen Ranjan vs The Managing Director (Md) Jharkhand ... on 9 November, 2022
Author: Ananda Sen
Bench: Ananda Sen
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W.P(S) No. 3621 of 2017
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Praveen Ranjan .... .... Petitioner(s).
Versus
1. The Managing Director (MD) Jharkhand Urja Vikas Nigam Ltd, Engneering Building HEC, Dhurwa
2. The Deputy General Manager (DGM) (HR), Jharkhand Urja Vikas Nigam Ltd. Engineering Building HEC, Dhurwa
3. GM(Personnel) cum Director Project & (PR) JUVNL Engineers Building HEC, Dhurwa
4. Anand Kumar
5. Mithilesh Kumar Yadav .... .... Respondent(s)
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CORAM : HON'BLE MR. JUSTICE ANANDA SEN.
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For the Petitioner(s) : Mr. Harendra Kr. Mahato, Advocate For the Resp.JUVNL : Mr. Manish Kumar, Advocate 5/09.11.2022 Counsel for the petitioner submits that the grievance of the petitioner has already been redressed and therefore he wants to withdraw this writ application.
Considering the aforesaid fact, the instant writ application stands dismissed as withdrawn.
(ANANDA SEN , J) anjali/cp2