Chattisgarh High Court
Ashwani Kumar Markandey vs Shri Anil Kumar Singh 8 Crmp/130/2018 ... on 22 January, 2018
1
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
CRMP No. 128 of 2018
• Ashwani Kumar Markandey S/o Shri Sukhchand Markandey Aged About 43
Years Assistant Clerk, Cooperative Society Services, Jevra Registration No.
583, Branch Bemetara, Tahsil And District Bemetara Chhattisgarh, District :
Bemetara, Chhattisgarh
---- Petitioner
Versus
1. Shri Anil Kumar Singh President Cooperative Society Services, Jevra
Registration No. 583, Branch Bemetara, Tahsil And District Bemetara
Chhattisgarh, District : Bemetara, Chhattisgarh
2. Shri Narad Singh Verma Samiti Manager, Cooperative Society Services,
Jevra Registration No. 583, Branch Bemetara, Tahsil And District Bemetara
Chhattisgarh, District : Bemetara, Chhattisgarh
3. Smt. Kawra Bai D/o Shri Dhelu Ram R/o Village Jevra Registration No. 583,
Branch Bemetara, Tahsil And District Bemetara Chhattisgarh, District :
Bemetara, Chhattisgarh
4. Amol S/o Sukalu R/o Village Jevra, Bemetara, Tahsil And District Bemetara
Chhattisgarh, District : Bemetara, Chhattisgarh
5. Prashant Singh S/o Trilok Singh R/o Village Jevra Tahsil And District
Bemetara Chhattisgarh, District : Bemetara, Chhattisgarh
6. Baratu S/o Mukut Sahu R/o Village Jevra Tahsil And District Bemetara
Chhattisgarh, District : Bemetara, Chhattisgarh
7. Leelaram S/o Vijay Satnami R/o Village Jevra Tahsil And District Bemetara
Chhattisgarh, District : Bemetara, Chhattisgarh
8. Jagesar Verma S/o Shri Puau Verma R/o Village Jarhi, Tahsil And District
Bemetara Chhattisgarh, District : Bemetara, Chhattisgarh
9. Mhukhmarra Verma S/o Shri Chatur Verma R/o Village Jiya, Tahsil And
District Bemetara Chhattisgarh, District : Bemetara, Chhattisgarh
---- Respondents
For Petitioner : Shri Punit Ruparel, Advocate For Respondents-State : Ms. Astha Shukla, PL for the State 2 Hon'ble Shri Justice Goutam Bhaduri Order On Board 22/01/2018
1. Learned counsel for the petitioner seeks permission of the Court to withdraw the instant petition with liberty to avail the remedy as available to him under the law.
2. Without commenting on merits of the case, the petition is dismissed as withdrawn with liberty as aforesaid.
3. Registry is directed to return the certified copy of the impugned order after retaining photocopy thereof.
Sd/-
Goutam Bhaduri Judge Ashu