Jharkhand High Court
Shyam Sunder Mishra vs State Of Jharkhand & Ors on 28 June, 2012
Author: D. N. Patel
Bench: D. N. Patel
IN THE HIGH COURT OF JHARKHAND AT RANCHI W.P. (S) No. 6368 of 2009 Shyam Sunder Mishra ... ... ... ... ... Petitioner Versus The State of Jharkhand and others ... ... ... Respondents CORAM: HON'BLE MR. JUSTICE D. N. PATEL For the Petitioner: Mr. Vijay Kumar Sharma For the Respondents: J.C. to G.P. II 03/ Dated: June 28, 2012
1) Learned counsel for the petitioner, upon instructions from his client, seeks permission to withdraw this writ petition.
2) Permission, as sought for, is granted.
3) This writ petition is disposed of, as withdrawn.
4) Interim relief, if any granted by this Court, stands vacated.
(D. N. Patel, J) Manoj/CP.2