Chattisgarh High Court
Prashant Dubey vs Smt. Rajani Devi Chandvani 28 ... on 1 August, 2018
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
CRMP No. 1479 of 2018
• Prashant Dubey S/o P. P. Dubey Aged About 30 Years R/o Ward No. 11,
Shanti Nagar, Chikhli, Thana O P Chikhli, Tahsil And Distt. Rajnandgaon
Chhattisgarh
---- Petitioner
Versus
• Smt. Rajani Devi Chandvani W/o Shri Kishore Chandvani R/o- Gali No. 10,
Sindhi Colony, Lalbagh, Tahsil And District- Rajnandgaon, Chhattisgarh
---- Respondent
For Petitioner : Shri Parag Kotecha, Advocate Hon'ble Shri Justice Goutam Bhaduri Order On Board 01/08/2018
1. Learned counsel for the petitioner seeks permission of the Court to withdraw the instant petition with liberty to file a better petition along with the certified copy of the relevant documents.
2. Prayer allowed.
3. As prayed, the petition is dismissed as withdrawn with the liberty aforesaid.
4. Registry is directed to return the certified copy of the impugned order after retaining photocopy of the same.
Sd/-
Goutam Bhaduri Judge Ashu