Chattisgarh High Court
M/S Alok Roy vs Chhattisgarh State Electricity Board 7 ... on 1 April, 2019
Author: Sanjay K. Agrawal
Bench: Sanjay K. Agrawal
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
WPC No. 1185 of 2019
M/s Alok Roy Through Its Proprietor- Alok Roy , S/o Arjun Roy, Aged About
34 Years, R/o H.No. 118, New Kashinagar, Niharika, Korba, District- Korba,
Chhattisgarh.
---- Petitioner
Versus
• Chhattisgarh State Electricity Board Through Its Chairman- Cum- Managing
Director, CSEB, Dagania, Raipur, District- Raipur, Chhattisgarh.
• The Chief Engineer Through Project C.S.P.D.C.L., Janjgir, District- Janjgir-
Champa, Chhattisgarh.
• The Executive Engineer (Project) Through C.S.P.D.C.L. Janjgir, District- Janjgir-
Champa, Chhattisgarh.
• The Collector Through Korba, District- Korba, Chhattisgarh.
• Fedders Lloyd Corporation Ltd. Through Its Dgm Projects 159, Okhla Industrial
Estate, Phase- III, New Dehhi-110020, India, Through Regional Manager, Power
City, Jelgaon Chowk, Jamnipali, Korba, District- Korba, Chhattisgarh.
---- Respondents
For Petitioner : Shri Anil Tripathi, Advocate For Respondent/State : Shri Rajesh Singh, Dy. G. A. Hon'ble Shri Justice Sanjay K. Agrawal Order On Board 01/04/2019
1. Learned counsel for the petitioner seeks permission of the Court to withdraw the instant writ petition with the liberty to file a fresh.
2. As prayed, the writ petition is dismissed as withdrawn with the aforesaid liberty.
Sd/-
Sanjay K. Agrawal
Jyoti Judge