Chattisgarh High Court
Ghanshyam Khanwani vs State Of Chhattisgarh 46 ... on 15 January, 2019
HIGH COURT OF CHHATTISGARH, BILASPUR
Order Sheet
CRMP No. 120 of 2019
• Ghanshyam Khanwani S/o Jaitumal Khanwani Aged About 54 Years R/o Sainath Chowk,
Second Lane, Vikas Nagar, Gudiyari, Raipur District Raipur Chhattisgarh
---- Petitioner
Versus
1. State Of Chhattisgarh Through The District Magistrate Raipur District Raipur Chhattisgarh
2. Manbeer Singh Virdi S/o Jaswant Singh Virdi R/o Bhai Taru Singh Chowk ,shyam Nagar
Tashil And District Raipur Chhattisgarh
---- Respondents
15/01/2019 Shri Varunendra Mishra, counsel for the petitioner.
Shri Anant Bajpai, PL for the State. Learned counsel for the petitioner seeks permission of the Court to withdraw the instant CRMP with liberty to avail the remedy of filing complaint.
Prayer is allowed.
As prayed, the CRMP is dismissed as withdrawn with the liberty aforesaid.
Sd/-
Goutam Bhaduri Judge ashu