Chattisgarh High Court
M/S Vinod Kumar Jain vs State Of Chhattisgarh 52 Wa/489/2018 ... on 26 November, 2018
Bench: Ajay Kumar Tripathi, Parth Prateem Sahu
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
WPC No. 1575 of 2018
• M/s Vinod Kumar Jain Through Its Partner Vinod Kumar Jain, Son Of
Hanuman Prasad Jain, 52 Years, A-3, Jeevan Vihar , Telibandha, Raipur
District Raipur Chhattisgarh., District : Raipur, Chhattisgarh
---- Petitioner
Versus
1. State Of Chhattisgarh Through Secretary , Urban Administration And
Development Department Mahanadi Bhawan, Mantralaya Naya Raipur
District Raipur Chhattisgarh
2. Chief Engineer Urban Administration And Development Department
Indrawati Bhawan , Naya Raipur Chhattisgarh
3. Chief Municipal Officer , Nagar Palika Akaltara Chhattisgarh
4. Chhattisgarh Infotech Promotion Society ( C H I P S ) Through its Chief
Executive Officer Chips, 3rd Floor, State Data Centre Building Opposite
New Circuit House Civil Line Raipur Chhattisgarh
-----Respondents
----------------------------------------------------------------------------------------------------------
For Petitioner : Shri Pallav Mishra, Advocate For Respondents 1 to 3/State : Shri UNS Deo, Government Advocate For Respondent- 4 : Shri CJK Rao, Advocate
---------------------------------------------------------------------------------------------------
Hon'ble Shri Ajay Kumar Tripathi, Chief Justice & Hon'ble Shri Justice Parth Prateem Sahu Order on Board Per Ajay Kumar Tripathi, Chief Justice 26.11.2018
1. Shri Pallav Mishra, counsel for the petitioner seeks liberty to withdraw the writ application in the changed circumstances.
2. Counsel for the respondents have no objection keeping in view that the petitioner is now been allowed to participate in the tender process.
3. Writ application is dismissed as not pressed.
Sd/- Sd/-
(Ajay Kumar Tripathi) (Parth Prateem Sahu)
Chief Justice Judge
padma