Jharkhand High Court
Nand Kishore Saw vs The State Of Jharkhand & Ors on 30 June, 2020
Author: Sanjay Kumar Dwivedi
Bench: Sanjay Kumar Dwivedi
IN THE HIGH COURT OF JHARKHAND, RANCHI
W.P.(S) No.2563 of 2019
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Nand Kishore Saw, aged about 43 years, s/o Puran Mahto, resident of Vill-Khonathi (Rathtand), PO-Khario, PS-Barora, Dist. Dhanbad (Jharkhand) .... Petitioner
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The State of Jharkhand & Ors. ..... Respondents
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CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI
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For the Petitioner : Mr. Naresh Pd. Thakur, Advocate For the Respondent-State : Mr. Rahul Kamlesh, AC to SC-IV
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Order No. 3 : Dated 30th June, 2020 Heard Mr. Naresh Pd. Thakur, the learned counsel appearing for the petitioner and Mr. Rahul Kamlesh, AC to SC-IV appearing on behalf of the respondent-State.
This writ petition has been heard through Video Conferencing in view of the guidelines of the High Court taking into account the situation arising due to COVID-19 pandemic.
Mr. Naresh Pd. Thakur, the learned counsel for the petitioner submits that the grievance of the petitioner has already been fulfilled and in that view of the matter, on instruction, he seeks permission to withdraw this writ petition.
Mr. Rahul Kamlesh, the learned AC to SC-IV is present and he has got no objection if the permission is accorded.
The Permission is accorded.
Accordingly, the writ petition is dismissed as withdrawn.
(Sanjay Kumar Dwivedi, J.) SI/