Chattisgarh High Court
Prasang Mayank Rai vs State Bank Of India 35 Wpcr/155/2019 ... on 12 March, 2019
HIGH COURT OF CHHATTISGARH, BILASPUR
Order Sheet
WPC No. 330 of 2018
Mohd. Arif Menon Versus State Bank Of India
WPC/332/2018,WPC/478/2018,WPC/494/2018,
12/03/2019 Shri KN Nande, counsel for the petitioner.
Shri Vedant Bhelonde, counsel for the
respondents.
IA Nos.1 and 2 of 2019 have been filed in WPC No.494/2018 by the petitioner Nos.1, 2 & 6 namely, Prasang Mayank Rai, Kushagra Kshitij Rai & Vivek Sahu for permission to contest the case in person and for permission to delete the names of the petitioners from the cause title.
The prayer is in effect to withdraw the writ petition on their behalf. Similar application (IA Nos.4/2019 & 5/2019) have been filed by petitioner Nos.4 & 5 namely, Ram Kishore Soni & Sita ram Rathore as also IA Nos.7/2019 & 8/2019 have been filed on behalf of petitioner No.14 -Parmeshwar Yadav.
All the applications are allowed. The writ petition in respect of the above stated petitioners stands withdrawn.
The petitioners' counsel shall delete the names of above stated petitioners from the array of parties within 2 weeks.
As prayed by the parties, post the matter after 4 weeks.
Sd/-
Judge (Prashant Kumar Mishra) Barve