Jharkhand High Court
Khalsa Middle School Burmamines vs The State Of Jharkhand & Others on 2 November, 2021
Author: Rajesh Shankar
Bench: Rajesh Shankar
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W.P.(C) No. 4518 of 2019
Khalsa Middle School Burmamines, through its Managing Committee
represented by its Secretary, Dalvindar Singh, Jamshedpur Singhbhum (East)
..... Petitioner
Versus
The State of Jharkhand & Others ..... Respondents
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CORAM HON'BLE MR. JUSTICE RAJESH SHANKAR
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For the Petitioner: Mr. Ratnesh Kumar
For the Respondents: Mr. A. K. Thakur, A.C to A.A.G-III
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06/02.11.2021 I.A. No. 5787/2021
The present interlocutory application has been filed on behalf of the petitioner for withdrawal of the present writ petition without prejudice to its right to take appropriate recourse against the impugned action of the cornered authority, if the situation so arises in future.
Mr. A. K. Thakur, learned A.C to A.A.G-III appearing on behalf of the respondents, has got no objection to the said prayer.
Having heard learned counsel for the parties and for the reasons stated in the present interlocutory application, the petitioner is permitted to withdraw the present writ petition.
The present interlocutory application stands disposed of. W.P.(C) No. 4518 of 2019 In view of the order dated 02.11.2021 passed by this Court in I.A. No. 5787/2021, the present writ petition is dismissed as withdrawn.
Satish/- (RAJESH SHANKAR, J)