Jharkhand High Court
Karun Kumar Tripathi vs Union Of India & Anr on 23 November, 2016
Author: Pramath Patnaik
Bench: Pramath Patnaik
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W.P.(S) No.2744 of 2011
Karun Kumar Tripathi, son of Late Rudra Pratap Tripathi
R/o Sudhwar, P.O. & P.S. Faridpur Sulem, District-Kaushambi at
present R/o 172, Battalion, CRPF, New Police Line, Garhwa,
P.O., P.S. & District-Garhwa ...... Petitioner
Versus
1.Union of India through Ministry of Home Affairs, New Delhi
2.Commandant, 172, Battalion, CRPF, New Police Line, Garhwa,
P.O., P.S. & District-Garhwa ...... Respondents
---------
CORAM: HON'BLE MR. JUSTICE PRAMATH PATNAIK
---------
For the Petitioner : Mr. Yogendra Prasad, Advocate
For the Respondents : J.C. To ASGI
02/23.11.2016Learned counsel for the petitioner submits that the grievance of the petitioner has already been redressed and, therefore, he seeks permission to withdraw this writ petition.
Permission is granted. This petition is dismissed as withdrawn.
(Pramath Patnaik, J.) s.b.