Jharkhand High Court
Shiv Shankar Manjhi vs Manoj Misha on 7 March, 2019
Author: Sujit Narayan Prasad
Bench: Sujit Narayan Prasad
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W.P (C) No. 6323 of 2018
1.Shiv Shankar Manjhi, aged about 80 years, son of Late Ranglal Manjhi.
2.Ram Naraya Manjhi, aged about 60 years,
3.Jai Narayan Manjhi, aged about 70 years,
Serial No.2 and 3 are son of Late Falguni Manjhi.
All are resident of village-Kanbhara, P.O-Godda, P.S-Godda (M), District-
Godda; Present address-Mohalla-Guljarbag Hatiya Chowk, P.O. Godda, P.S-
Godda (T), District-Godda (Jharkhand). ....... Petitioners
Versus
1.Manoj Misha,
2.Prakash Mishra.
3.Prafulla Mishra.
All are sons of Late Baikunth Mishra, All are resident of Mohalla-
Guljarbag Hatiya Chowk, P.O-Godda, P.S-Godda (T), District-Godda
(Jharkhand) ...... Respondents
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CORAM: HON'BLE MR. JUSTICE SUJIT NARAYAN PRASAD
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For the Petitioners : Mr. Manoj Kumar Sah, Adv.
For the Respondents :
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th
5/Dated: 7 March, 2019
This writ petition is under Article 227 of the Constitution of India whereby and whereunder the order dated 04.08.2018 by which the prayer for additional witness has been sought within the provision of Order XVI Rule 1 of the C.P.C but has been rejected.
Learned counsel for the petitioner after some argument has sought for leave for withdrawal of the writ petition.
Accordingly, this writ petition is dismissed as withdrawn.
(Sujit Narayan Prasad, J.) Saket/-