Jharkhand High Court
Vxl Computers Through Its Director vs State Of Jharkhand & Ors............ ... on 10 December, 2021
Author: Ananda Sen
Bench: Ananda Sen
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W.P. (Cr.) No. 287 of 2011
VXL Computers through its Director, Ranchi............Petitioner
Versus
State of Jharkhand & Ors............ Opp. Parties
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Coram: Hon'ble Mr. Justice Ananda Sen Through: Video Conferencing ......
For the Petitioner : Mr. Krishna Murari, Advocate
For the Opp. Party : -----
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33/10.12.2021 Mr. Krishna Murari, learned counsel for the petitioner seeks
permission to withdraw this criminal writ application on the ground that he has already challenged the order taking cognizance and order issuing summon to the petitioner in Cr. M.P. No. 981 of 2020, which is pending before this Court.
Prayer is allowed.
Let this criminal writ application be dismissed as withdrawn with the liberty to the petitioner to take all the points, which have been taken in this application, in the aforesaid pending criminal miscellaneous petition.
(Ananda Sen, J) Mukund/-cp.3