BHISHM PRASAD, S/O SRI SAKAL DEO SINGH, RESIDENT OF B/2033/SECTOR II, POST OFFICE Vs. THE STATE OF JHARKHAND
LAWS(JHAR)-2016-10-64
HIGH COURT OF JHARKHAND
Decided on
October 28,2016
Bhishm Prasad, S/O Sri Sakal Deo Singh, Resident Of B/2033/Sector Ii, Post Office
Appellant
VERSUS
THE STATE OF JHARKHAND
Respondents
JUDGEMENT
Chandrashekhar, J. -
(1.) I.A. No. 7293 of 2016
This application has been filed for withdrawing prayers at clauses 1(i), 1(ii) & 1(iii).
(2.) The learned counsel for the petitioner submits that the petitioner now confines his prayer only to the challenge to order contained in Memo dated 07.10.2014.
(3.) The learned counsel for respondent no.2 raises no objection.;
(2.) The learned counsel for the petitioner submits that the petitioner now confines his prayer only to the challenge to order contained in Memo dated 07.10.2014.
(3.) The learned counsel for respondent no.2 raises no objection.;
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