Patna High Court - Orders
Ex. Cpl Deepak Kumar Tiwari vs The Union Of India & Anr on 29 August, 2012
Author: Ramesh Kumar Datta
Bench: Ramesh Kumar Datta
Patna High Court CWJC No.15393 of 2012 (2) dt.29-08-2012
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.15393 of 2012
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Ex. Cpl Deepak Kumar Tiwari
.... .... Petitioner/s
Versus
The Union Of India & Anr
.... .... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Sabal Kumar Jha
For the Respondent/s : Mr. Raghib Ahsan (Asstt.S.G.)
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CORAM: HONOURABLE MR. JUSTICE RAMESH KUMAR
DATTA
ORAL ORDER
2 29-08-2012Mr. Sabal Kumar Jha, learned counsel for the petitioner seeks permission to withdraw the writ application with liberty to approach the appropriate forum in the matter.
The writ application is, accordingly, dismissed as withdrawn with the aforesaid liberty.
(Ramesh Kumar Datta, J) V.P.Sinha/-