Jharkhand High Court
Silas Murmu & Ors vs The State Of Jharkhand & Ors on 3 August, 2023
Author: Rajesh Kumar
Bench: Rajesh Kumar
IN THE HIGH COURT OF JHARKHAND AT RANCHI
(Civil Writ Jurisdiction)
W.P.(S). No.5498 of 2022
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Silas Murmu & Ors. .... .... Petitioners Versus The State of Jharkhand & Ors. .... .... Respondents
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CORAM: HON'BLE MR. JUSTICE RAJESH KUMAR
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For the Petitioners : Mr. Pankaj Srivastava, Adv. For the Respondents : Mr. Nehru Mahto, A.C. to G.P.-IV
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08/Dated: 03rd August, 2023 I.A. No.5705 of 2023
1. The present interlocutory application has been filed for withdrawal of the present writ petition only with respect to Petitioner Nos.11, 13 & 14 namely Amit Kumar, Mina M. Hembrom and Ravi Prakash Gupta respectively.
2. It has been submitted by the learned counsel for the petitioners that above named petitioners do not want to proceed with this case and they want to withdraw their claim as sought in the instant writ petition.
3. In view of above submission, the present interlocutory application stands allowed and the present writ petition stands dismissed as withdrawn, so far as Petitioner Nos.11, 13 & 14 namely, Amit Kumar, Mina M. Hembrom and Ravi Prakash Gupta, are concerned.
W.P.(S). No.5498 of 20221. For final disposal, put up this case on 30.08.2023.
(Rajesh Kumar, J.) Amar/-