Chattisgarh High Court
M/S Abhishek Kumar Sahu vs Chhattistgarh State Electricity Board ... on 1 April, 2019
Author: Sanjay K. Agrawal
Bench: Sanjay K. Agrawal
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
WPC No. 1195 of 2019
M/s Abhishek Kumar Sahu Through Its Proprietor Abhishek Kumar Sahu S/o
G.R. Sahu, 30 Years, R/o Ward 915, Sector 4, Balconagar, Ward No. 38,
Koba Municipal Corporation, Korba District Korba Chhattisgarh.
---- Petitioner
Versus
1. Chhattistgarh State Electricity Board Through Its Chairman Cum Managing
Director, CSEB, Dagania, Raipur, District Raipur, Chhattisgarh.
2. The Chief Engineer Project C.S.P.D.L. Raipur, Gud., District : Raipur,
Chhattisgarh.
3. The Executive Engineer(Project) C.S.P.C.L., Janjgir, District Janjgir
Champa, Chhattisgarh.
4. The Collector Korba, District Korba Chhattisgarh.
5. Fedders Lloyd Corporation Ltd. Through Its DGM Projects, 159, Okhla
Industrial Estate, Phase III, New Delhi, 110 020 (India), Through Regional
Managaer, Power City Jelgaon Chowk Jamnipali, Korba District Korba
Chhattisgarh.
---- Respondents
For Petitioner : Shri Anil Tripathi, Advocate For Respondent/State : Shri Aditya Bhardwaj, Panel Lawyer Hon'ble Shri Justice Sanjay K. Agrawal Order On Board 01/04/2019
1. Learned counsel for the petitioner seeks permission of the Court to withdraw the instant writ petition with the liberty to file a fresh.
2. As prayed, the writ petition is dismissed as withdrawn with the aforesaid liberty.
Sd/-
Sanjay K. Agrawal
Jyoti Judge