Chattisgarh High Court
Shashank Agrawal vs Pawan Kumar Agrawal 12 Wpt/1/2019 M/S ... on 11 February, 2019
Bench: Ajay Kumar Tripathi, Parth Prateem Sahu
1
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
Writ Appeal No. 48 of 2019
{Arising out of order dated 29.10.2018 passed by learned Single Judge in Writ Petition
(227) No. 927 of 2018}
Shashank Agrawal, aged about 16 years, S/o Sudhir Kumar Agrawal, Minor,
Through Next Friend Father Sudhir Kumar Agrawal, Resident - Pratap Chowk
Saraswati Nagar, Bilaspur (C.G.)
---- Appellant
Versus
1. Pawan Kumar Agrawal, S/o Shri Harchand Agrawal, Resident-Village
Tenganmada, Tehsil Kota, District Bilaspur (C.G.)
2. Nagar Panchayat Through Competent Officer Ratanpur Village and Post
Ratanpur, District Bilaspur (C.G.)
3. C.G. State, Through Collector, Bilaspur (C.G.)
---- Respondents
For Appellant : Shri Prasanjeet Dutta, Advocate. For Respondent No.3/State : Ms. Richa Shukla, Deputy Government Advocate.
Hon'ble Shri Ajay Kumar Tripathi, Chief Justice Hon'ble Shri Justice Parth Prateem Sahu Judgment on Board Per Ajay Kumar Tripathi, Chief Justice 11.02.2019
1. Heard learned counsel for the Appellant and learned Deputy Government Advocate for the State on I.A. No. 2 of 2019, application for permission to withdraw the appeal with liberty to agitate the issue involved in this appeal before the trial Court.
2. Learned counsel for the Respondent has no objection.
3. For the reasons indicated in paragraph 1 of I.A. No. 2 of 2019, the present writ appeal is permitted to be withdrawn with liberty as prayed for.
Sd/- Sd/-
(Ajay Kumar Tripathi) (Parth Prateem Sahu)
Chief Justice Judge
Brijmohan