Calcutta High Court (Appellete Side)
Amit Kumar Pradhan & Ors vs Union Of India & Ors on 4 September, 2023
Author: Hiranmay Bhattacharyya
Bench: Hiranmay Bhattacharyya
1
10 04.09.2023 WPA(P) 466 of 2023
Ct. No. 01
AN
Amit Kumar Pradhan & Ors.
Vs.
Union of India & ors.
Mr. Ashis Kumar Chowdhury
Mr. Rajib Ghosh
Mr. B. B. Bera
... for the petitioner
Mr. Anirban Ray, ld. G.P.
Mr. B. B. Mallick
Mr. Sanjay Mukherjee
... for the State
Mr. Bratin Kumar Dey
... for respondent no. 4
1. After some arguments, learned counsel appearing for the petitioner sought permission to withdraw this writ petition to renew the prayer by way of filing a fresh writ petition, if need arises.
2. Accordingly, the instant writ petition is dismissed as withdrawn with the aforementioned liberty as sought for.
(T. S. Sivagnanam) Chief Justice (Hiranmay Bhattacharyya, J.)