Chattisgarh High Court
A. S. Maravi vs Government Of Chhattisgarh 34 ... on 18 May, 2018
HIGH COURT OF CHHATTISGARH, BILASPUR
Order Sheet
WPS No.676 of 2016
A.S. Maravi & Ors. Vs. Government of Chhattisgarh & ors.
18/05/2018 Shri Sudip Verma, Advocate for the petitioners.
Ms. Sunita Jain, Panel Lawyer for the State.
Shri DL Dewangan, Advocate for respondents No.2 to 4.
Heard on IA No.4, which is an application for withdrawal of the writ petition.
On due consideration, IA No.4 is allowed. Accordingly, the writ petition is dismissed as withdrawn with the liberty mentioned in the withdrawal application.
Sd/-
(P. Sam Koshy) Judge Inder