Citation : 2022 Latest Caselaw 1096 Chatt
Judgement Date : 28 February, 2022
1
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
TPC No. 48 of 2021
• Smt. Ravina Yadav, W/o Shivant Kumar Yadav, Aged About 30 Years D/
o Sheshcharan Nayak, Aged Around 30 Years, R/o M.I.G. - 41, T.V.
Tower, Attarmuda, Police Station - Chakradharnagar, Raigarh, However
Presently Residing At Village - Kusmura, Post And Thana - Kotara,
District Raigarh Chhattisgarh, ---- Petitioner
Versus
• Shivant Kumar Yadav S/o Shri Awadh Ram Yadav, Aged About 34 Years
Occupation - Government Servant, Resident Rauatpara Kasdol, Thana
And Tahsil - Kasdol, District - Balodabazar - Bhatapara Chhattisgarh,
---- Respondent
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For petitioner : Mr. Hari Agrawal, Advocate. For respondent : Mr. Gaurav Singhal, Advocate
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SB: Hon'ble Mr. Justice Narendra Kumar Vyas.
Order on Board.
28-02-2022
1) Learned counsel for the petitioner would submit that during
pendency of this petition final order/judgment and decree has been
passed against the present petitioner, therefore, the petitioner seeks
permission of this court to withdraw the instant petition.
2) Permission is granted.
3) Accordingly, the instant petition is dismissed as withdrawn.
Sd/-
(Narendra Kumar Vyas)
Judge
Raju
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