Chattisgarh High Court
Deepak Kumar Vahne vs Shri Kailash Verma 14 Wpc/485/2017 Smt ... on 20 July, 2018
Author: Prashant Kumar Mishra
Bench: Prashant Kumar Mishra
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
CONT No. 659 of 2018
• Deepak Kumar Vahne S/o D.A. Vahne, Aged About 51 Years
Cast- Mahar, R/o Plot B-144 Road No.9, Smriti Nagar Bhilai,
District Durg, Chhattisgarh
---- Petitioner
Versus
1. Shri Kailash Verma, Sub Divisional Officer (Revenue)- Durg,
District Durg Chhattisgarh
2. Shri Prakash Kumar Tandan, Tahsildar Durg, District Durg
Chhattisgarh
---- Respondents
For Applicant Shri L. K. Ramteke, Advocate Hon'ble Shri Justice Prashant Kumar Mishra Order On Board 20/07/2018
1. Learned counsel for the applicant would pray for and is permitted to withdraw the contempt petition with liberty to move a properly constituted contempt petition afresh after submitting proper representation to the respondents.
2. Accordingly, the contempt petition is dismissed as withdrawn with the aforesaid liberty.
Sd/-
Judge Prashant Kumar Mishra Nirala