Jharkhand High Court
Rekha Jaiswal vs Urban Development Department on 4 May, 2017
Author: Aparesh Kumar Singh
Bench: Aparesh Kumar Singh
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W. P. (C) No. 1689 of 2017
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Rekha Jaiswal ... Petitioner
-V e r s u s-
1. The State of Jharkhand
2. Ranchi Municipal Corporation through its CEO, Ranchi
3. Chief Executive Officer, RMC, Ranchi
4. Additional Municipal Commissioner, RMC, Ranchi... Respondents
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CORAM: - HON'BLE MR. JUSTICE APARESH KUMAR SINGH
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For the Petitioner : - Mr. Sumeet Gadodia, Adv.
For the Resps.-State : -JC to SC (L&C)
For the Resp.- RMC :- Mr. Prashant Kr. Singh, Adv.
....
03/04.05.2017Learned counsel for the petitioner seeks permission to withdraw this writ application as the respondents are likely to consider her claim for alternative allotment.
The writ petition is accordingly dismissed as withdrawn at this stage.
(Aparesh Kumar Singh, J.) kamlesh/srikant