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Deepak Kumar Gupta vs State Of Chhattisgarh
2022 Latest Caselaw 1257 Chatt

Citation : 2022 Latest Caselaw 1257 Chatt
Judgement Date : 10 March, 2022

Chattisgarh High Court
Deepak Kumar Gupta vs State Of Chhattisgarh on 10 March, 2022
                                     1


                                                                         NAFR
           HIGH COURT OF CHHATTISGARH, BILASPUR
                     Writ Petition (S) No. 566 of 2022


     Deepak Kumar Gupta, S/o Santosh Gupta, aged about 36 years,

     R/o Ward No. 13, Near Agriculture Office, Baikunthpur, District

     Koriya (C.G.)


                                                                 ---- Petitioner


                                  Versus


1.   State of Chhattisgarh, Through Secretary, Skill Development

     Technical Education and Employment, Mahanadi Bhawan, Nava

     Raipur, Atal Nagar, District- Raipur (C.G.)


2.   Union of India, Through Director, Govt. of India, Ministry of Skill

     Development      and   Entrepreneurship,      Directorate   General     of

     Training, Kaushal Bhawan, New Delhi.


3.   Director, Employment and Training, First Floor, Block No. 4,

     Indrawati Bhawan, Nava Raipur, Atal Nagar, District-Raipur (C.G.)


                                                           ---- Respondents

(Cause-title taken from Case Information System)

For Appellant : Mr. C. Jayant K. Rao, Advocate. For Respondents No. 1 & 3 : Mr. R.M. Solapurkar, Government Advocate.

For Respondent No. 2 : Mr. Ramakant Mishra, Assistant Solicitor General.

Hon'ble Shri Arup Kumar Goswami, Chief Justice

Hon'ble Shri Justice Gautam Chourdiya, Judge

Judgment on Board

Per Arup Kumar Goswami, Chief Justice

10.03.2022

Mr. C. Jayant K. Rao, learned counsel for the petitioner submits that

he may permitted to withdraw this petition with a liberty to file afresh, so

as to incorporate other material particulars.

2. Mr. R.M. Solapurkar, learned Government Advocate, appearing for

respondents No. 1 & 3 and Mr. Ramakant Mishra, learned Assistant

Solicitor General, appearing for respondent No. 2 have no objection.

3. Accordingly, the writ petition is dismissed on withdrawal with liberty

to file afresh.

                                Sd/-                                   Sd/-
                      (Arup Kumar Goswami)                       (Gautam Chourdiya)
                           Chief Justice                              Judge

Brijmohan
 

 
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