Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0]

Chattisgarh High Court

Mahendra Ram vs State Of Chhattisgarh 16 Wps/1567/2019 ... on 7 March, 2019

                          HIGH COURT OF CHHATTISGARH, BILASPUR
                                           Order Sheet
                                      WPS No. 1565 of 2019
                      Mahendra Ram Versus State of Chhattisgarh and Ors.


07.03.2019

Mr. J.K. Saxena, Counsel for the Petitioner.

Mr. Rahul Mishra, Dy. G. A., for the State. Counsel for the petitioner prays for withdrawal of the writ petition with liberty to approach the authorities by making a suitable representation.

With the aforesaid liberty, the writ petition stands dismissed as withdrawn.

Sd/-

(P. Sam Koshy) Judge Jyoti