Indian Kanoon - Search engine for Indian Law

Jharkhand High Court

Ms Tiwary Bechar And Co Pvt Ltd Through ... vs The State Of Jharkhand And Others on 16 June, 2014

Author: D.N.Upadhyay

Bench: D.N.Upadhyay

             IN THE HIGH COURT OF JHARKHAND AT RANCHI
                           C.M.P.No. 629 of 2012
             M/s Tiwary Bechar & Co. Pvt. Ltd.        ...    ... ...Petitioner
                                   -Versus-
             1. The State of Jharkhand.
             2. The Deputy Commissioner, Ranchi.
             3. The Land Reforms Deputy Collector, Ranchi.
             4. The Circle Officer, Town Anchal, Ranchi. ... ... ... Respondents
                                   -----------
             CORAM:        THE HON'BLE MR. JUSTICE D.N.UPADHYAY

             For the Petitioner:            Mr. Rajiv Anand, Advocate.
             For the Respondents:           Mr. V.K.Prasad, Advocate.
                                   -----------
03/ 16.06.2014

It is submitted that this C.M.P has wrongly been filed, therefore, the petitioner seeks permission to withdraw the same.

Accordingly, this petition is dismissed as withdrawn relating to Mutation Revision No. 62R15 of 2006-07, pending before the Deputy Commissioner, Ranchi.

[D.N.Upadhyay,J.] P.K.S.