Manipur High Court
Md. Firoz Ahamad vs State Of Manipur & 2 Ors on 21 April, 2021
Author: Kh. Nobin Singh
Bench: Kh. Nobin Singh
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IN THE HIGH COURT OF MANIPUR : AT IMPHAL
W.P.(C) No. 817 of 2019
Md. Firoz Ahamad ...Petitioner
-Versus-
State of Manipur & 2 ors. ...Respondents
B E F O R E HON'BLE MR. JUSTICE KH. NOBIN SINGH (Video Conference) 21.04.2021 Md. Juno Rehaman, learned counsel appearing for the petitioner prays that he may be permitted to withdraw the writ petition.
Accordingly, the present writ petition stands disposed of as withdrawn with liberty to file a fresh petition if so advised.
Copies of this order shall be sent to the learned counsels appearing for the parties through their WhatsApp/e-mail.
JUDGE Dhakeshori MAYANG Digitally by signed LAMBAM MAYANGLAMBA M CHANU CHANU NANDINI Date: 2021.04.24 NANDINI 15:29:55 +05'30'