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Jharkhand High Court

Kishor Lal vs Sri Parimal Nathwani & Ors on 9 May, 2013

Author: Narendra Nath Tiwari

Bench: Narendra Nath Tiwari

                    IN THE HIGH COURT OF JHARKHAND AT RANCHI
                         Election Petition No. 01 of 2008

          Kishor Lal                        .....Petitioner
                                 Versus
          Sri Parimal Nathwani & Others     ....Respondents
                                      -----
          Coram:HON'BLE MR. JUSTICE NARENDRA NATH TIWARI

          For the Petitioner          : Mr. Shashank Shekhar Prasad, Advocate
          For the Respondents         : Mr. V.P. Singh, Sr. Advocate
                                      : Mr. Indrajit Sinha, Advocate
                                      -----
          I.A. No. 2367/2013

42/09-05-2013

Learned counsel for the petitioner seeks permission to withdraw the instant I.A. Permission, as sought for, is granted. This I.A. is, accordingly, dismissed as withdrawn.

( Narendra Nath Tiwari, J) Election Petition No. 01 of 2008 Learned counsel for respondent nos. 1 & 3 submitted that copy of I.A. No. 2879/2013 has not been served on them.

Learned counsel for the petitioner undertakes to serve copy of the I.A. in course of the day.

Put up this case on 13th June, 2013.

( Narendra Nath Tiwari, J) Rakesh/