Patna High Court - Orders
Dilip Kumar Bhattacharya @ Raghu vs State Of Bihar &Amp; Anr on 14 March, 2011
IN THE HIGH COURT OF JUDICATURE AT PATNA
CR. WJC No.1162 of 2010
DILIP KUMAR BHATTACHARYA @ RAGHU
Versus
STATE OF BIHAR & ANR
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2 14.03.2011Mr. Awadhesh Kumar Mishra, learned counsel for the petitioner seeks permission to withdraw the writ application to enable the petitioner to take appropriate steps as permissible under the law.
Learned counsel for the State is present. The writ application accordingly stands disposed of.
It is, however, made clear that this Court has not expressed any opinion on the merits of the case. Manish/- ( Shailesh Kumar Sinha,J.)