Ajay Kumar Sinha vs The State Of Jharkhand Through The ...
2023 Latest Caselaw 907 Jhar

                    IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                 C.M.P. No. 434 of 2019
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Ajay Kumar Sinha, son of late Rudra Pratap Sinha, resident of S/1 Radha Apartment, 26, New Baradwari Sakchi, Jamshedpur, P.O. & P.S. Sakchi, District East Singbhum (Jharkhand) ..... ..... Petitioner Versus

1. The State of Jharkhand through the Chief Secretary, Government of Jharkhand, Ranchi

2. The Secretary, Rural Development Department, Government of Jharkhand, Ranchi.

3. The Principal Secretary, Personnel, Administrative Reforms and Rajbhasa Department, Government of Jharkhand, Ranchi

4. The Secretary, Finance Department, Government of Jharkhand, Ranchi

5. The Secretary, Panchayati Raj and N.R.E.P. (Special Division) Department, Jharkhand, Ranchi ..... ..... Opposite Parties

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CORAM : HON'BLE MR. JUSTICE ANANDA SEN.

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For the petitioner : Mr. Anjani Kumar Verma, Advocate For the Opposite Parties: M/s. S. Mehta, AC to Prabhat Kumar, Advocate

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07/24.02.2023: Learned counsel for the petitioner seeks permission to withdraw the instant Civil Miscellaneous Petition for the present.

He submits that if at all any order is passed reviewing the judgment in LPA No. 31 of 2017 read with LPA No. 14 of 2016, the petitioner may be given liberty to approach this Court.

Prayer is allowed.

Accordingly, C.M.P. No. 434 of 2019 is dismissed as withdrawn with liberty aforesaid.

(ANANDA SEN, J.) Madhav/-