Chattisgarh High Court
Hari Khandelwal vs State Of Chhattisgarh 24 Wpcr/20/2015 ... on 30 April, 2019
Author: Sanjay K. Agrawal
Bench: Sanjay K. Agrawal
1
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
CRMP No. 1053 of 2014
Hari Khandelwal S/o Bhola Shankar Aged About 29 Years R/o MIG-56,
Tatibandh, P.S. Amanaka, Civil And Rev. Dist. Raipur (C.G.)
---- Petitioner
Versus
State of Chhattisgarh, Through District Magistrate, Dist. Raipur (C.G.)
---- Respondent
For Petitioner : Shri Awadh Tripathi, Advocate. For Respondent : Ms. Shivali Dubey, Panel Lawyer.
Hon'ble Shri Justice Sanjay K. Agrawal Order on Board 30.04.2019
1. Statement is made on behalf of the counsel for the Petitioner that the application has become infructuous as trial has already been concluded and as such, he does not want to press this petition.
2. Learned counsel for the State has no objection.
3. In view of the above submission, this petition is dismissed as not pressed.
Sd/-
(Sanjay K. Agrawal) Judge Brijmohan