Chattisgarh High Court
Pramod Kumar Sharma vs State Of Chhattisgarh 13 Wps/5425/2018 ... on 23 January, 2019
1
HIGH COURT OF CHHATTISGARH, BILASPUR
Cr.M.P. No. 207 of 2019
Pramod Kumar Sharma S/o Late Shri Raja Ram Sharma Aged About 60
Years Presently Posted As Deputy General Manger ,chahttisgarh Rajya
Antyavyavsai Sahkari Vitt Evan Vikas Nigam, atal Nagar Raipur
Chhattisgarh., District : Raipur, Chhattisgarh ---- Petitioner
Versus
1. State Of Chhattisgarh Through Secretary Department Of Home,
Mantralaya ,mahanadi Bhawan Naya Raipur ,chhattisgarh., District :
Raipur, Chhattisgarh
2. Superinendent Of Police Anti Corruption Burreau Raipur Chhattisgarh.,
District : Raipur, Chhattisgarh
3. Deputy Superintendent Of Police /investigation Officer Anti ,corruption
Burreu , Bilaspur Chhattisgarh., District : Bilaspur, Chhattisgarh
--- Respondents
For Petitioner : Shri Sachin Singh Rajput, Shri Ramakant Mishra and Shri J.P. Pandey, Advocate.
Hon'ble Shri Justice Goutam Bhaduri Order 23/01/2019
1. Heard on application for permission to withdraw the Vakalatnama.
2. Considering the reasons stated in the application, the same is allowed. Shri Sachin Singh Rajput, Advocate is allowed to take back his power from the instant petition.
3. Shri Ramakant Mishra with Shri J.P. Pandey who appears on behalf of the petitioner submits that they will argue the case and seeks permission of this Court to withdraw this petition with liberty to avail appropriate remedy available under the law.
4. Accordingly, this petition is disposed of with liberty reserved in favour of the petitioner to avail the appropriate remedy available under the law.
Sd/-
(Goutam Bhaduri) JUDGE Priyanka