Anju Tiwari vs The Union Of India Through ...
2021 Latest Caselaw 5535 Patna

                        IN THE HIGH COURT OF JUDICATURE AT PATNA
                                  Civil Writ Jurisdiction Case No.18848 of 2021
                    ======================================================

1. Anju Tiwari Daughter of Choukat Choubey Resident of - Aunta, Patna, P.S. -

Mokamaghat, District- Patna.

2. Pradeep Kumar Tiwari S/o Satyadev Tiwari force no. 041609615, R/o Semo C.R.P.F., P.O. / P.S. - Dhurwa at I.I.T. more Chas, District- Bokaro.

... ... Petitioner/s Versus

1. The union of India through Secretary, Department of Homes, Govt. of India, New Delhi.

2. The Director General of Police, CRPF, New Delhi.

3. The Inspector General of Police, CRPF, Sector Bihar, Patna, Ashiana Digha Road, Patna.

4. Pankaj Kumar Mishra, Deputy Commandant, bearing irla no. 7047, 26 battalion, CRPF, Dhurwa, Chas at Bokaro, Jharkhand.

5. Inspector General of Police, CRPF, M and N Sector.

6. The Deputy Inspector General of Police, CRPF, Range Imphal.

... ... Respondent/s ====================================================== Appearance :

For the Petitioner/s : Mr. Sanjay Kumar, Advocate For the Respondent/s : Mr. Dr. K N Singh ( ASG ) For the U.O.I. : Ms. Kanak Verma, CGC. ====================================================== CORAM: HONOURABLE MR. JUSTICE P. B. BAJANTHRI ORAL JUDGMENT Date : 25-11-2021

After some argument, learned counsel for the petitioners

seeks permission to withdraw the instant petition and also seeks

liberty to approach the jurisdiction forum.

Such statement is taken on record.

Accordingly, the instant petition stands disposed of as

withdrawn.

(P. B. Bajanthri, J) rakhi/-

AFR/NAFR
CAV DATE
Uploading Date         29.11.2021
Transmission Date