Jharkhand High Court
Jharkhand State Mineral Develo vs Bhubneshwar Gope & Ors. on 26 March, 2014
Author: R. Banumathi
Bench: Chief Justice, Shree Chandrashekhar
IN THE HIGH COURT OF JHARKHAND AT RANCHI
L.P.A. No. 291 of 2006
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Jharkhand State Mineral Development
Corporation Ltd. & Ors. ... ... ... Appellants
Versus
Bhubneshwar Gope & Ors. .... .... ... Respondents
CORAM: HON'BLE THE CHIEF JUSTICE.
HON'BLE MR. JUSTICE SHREE CHANDRASHEKHAR
For the Appellants : Mr. Saurav Arun, Advocate
Mr. Deepak Kumar Dubey, Advocate
For the Respondents : Mr. Naresh Prasad Singh, Advocate
: Mr. Arbind Kumar Singh, Advocate
Order No. 15 Dated 26th March, 2014
This Letters Patent Appeal has been preferred against the order passed in W.P.(S) No. 6812 of 2005 dated 12.04.2006.
In view of the judgment passed in Special Leave Petition (Civil) No. 18316 of 2006, learned counsel appearing for the appellants seeks permission to withdraw this appeal.
Respondents are represented by learned counsel, Mr. Naresh Prasad Singh and he has no objection.
This Letters Patent Appeal is dismissed as withdrawn.
(R. Banumathi, C.J.) (Shree Chandrashekhar, J.) Birendra/Brajesh