Chattisgarh High Court
Tirajo Bai vs State Of Chhattisgarh on 16 October, 2023
Author: Ramesh Sinha
Bench: Ramesh Sinha
Neutral Citation
2023:CGHC:25464-DB
1
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
WA No. 47 of 2022
1. Tirajo Bai Wd/o Late Madhuram Aged About 75 Years R/o Village
Sitapur, District Surguja Chhattisgarh.
2. Mahendra Kumar Painkara S/o Late Madhuram Aged About 40 Years
R/o Village Sitapur, District Surguja Chhattisgarh.
---- Appellants
Versus
1. State Of Chhattisgarh Through Superintendent of Police, Civil And
Revenue District Surguja Chhattisgarh.
2. Tahsildar Sitapur, Civil and Revenue District Surguja Chhattisgarh.
3. Station House Officer Police Station Sitapur, Civil and Revenue District
Surguja Chhattisgarh.
4. Sambhunath Singh S/o Late Shri Bhukhan Singh Aged About 62 Years
R/o Village Parsa, Post Sitapur, Civil and Revenue District Surguja
Chhattisgarh.
---- Respondents
(Cause Title taken from Case Information System) For appellants : Mr. Arpan Verma, Advocate.
For Intervener : Mr. Rajeev Shrivastava, Senior Advocate assisted by Mr. Saurabh Sahu, Advocate For Respondent Nos. 1 to 3 Mr. H. S. Ahluwalia, Deputy Advocate General Neutral Citation 2023:CGHC:25464-DB 2 For Respondent No. 4 : Ms. Anju Ahuja, Advocate Hon'ble Shri. Ramesh Sinha, Chief Justice Hon'ble Shri Naresh Kumar Chandravanshi, Judge Order on Board Per Ramesh Sinha, Chief Justice. 16.10.2023
1. The learned counsel for the appellants seeks permission of this Court to withdraw this instant appeal.
2. Learned counsel for the respective respondents have no objection.
3. Permission is granted.
4. In view of the above, the instant appeal is dismissed as withdrawn without any further liberty.
Sd/- Sd/-
(Naresh Kumar Chandravanshi) (Ramesh Sinha)
JUDGE CHIEF JUSTICE
amita