Patna High Court - Orders
Neetu Sinha vs The State Election Commission&Amp; on 28 April, 2011
Author: V.N.Sinha
Bench: V.N.Sinha
IN THE HIGH COURT OF JUDICATURE AT PATNA
CWJC No.7866 of 2006
ANITA DEVI
Versus
THE STATE ELECTION COMMISSION, BIHAR & ORS
with
CWJC No.8824 of 2006
RASHIDA KHATOON
Versus
THE STATE ELECTION COMMISSION& ORS.
with
CWJC No.9277 of 2006
KIRAN DEVI
Versus
THE STATE ELECTION COMMISSION& ORS.
with
CWJC No.9419 of 2006
NEETU SINHA
Versus
THE STATE ELECTION COMMISSION& ORS.
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15. 28.04.2011. Shri Shyam Kishore Verma on instruction from Mr. S.B.K. Mangalam learned counsel for the petitioner states that he may be permitted to withdraw the writ petitions.
The writ petitions are, accordingly, dismissed as withdrawn.
Counsel for the State Election Commission is present.
(V.N.Sinha,J.) P.K.P.