Jharkhand High Court
M/S. Alternative For India Development vs The State Of Jharkhand on 12 November, 2024
Author: Deepak Roshan
Bench: Deepak Roshan
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W.P.(C) No. 7160 of 2016
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M/s. Alternative for India Development, having its corporate office at Plot No. 1 VGN Nagar, Iyyapanthangal, P.O.-Kattupakkan, P.S. & District-Chenai through its Manager, Jawahar Lal Kachhap, son of Late Phulchand Kachhap resident of village Kadma, P.O. & P.S. Khunti, District-Khunti, Jharkhand. ... ... Petitioner Versus
1. The State of Jharkhand, through the Secretary Information Technology having its Office at Project Bhawan, P.O. & P.S. Dhurwa, District-Ranchi.
2. The Chief Executive Officer, Information Technology, Jharkhand Agency for the promotion of Information Technology (JAP-IT), having its office at Project Bhawan, Dhurwa, P.O. & P.S. Dhurwa, District-Ranchi.
... ... Respondents
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CORAM: HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE DEEPAK ROSHAN
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For the Petitioner : Mr. Salona Mittal, Adv For the Respondents : Mr. Md. Shamim Akhtar, G.A.
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06/12.11.2024
1. Counsel for the petitioner seeks to withdraw the writ petition.
2. Accordingly I.A. No. 11670 of 2024 filed for the said relief is allowed and the writ petition is disposed of as withdrawn.
(M.S. Ramachandra Rao, C.J.) (Deepak Roshan, J.) Amardeep/vikas Page 1 of 1