ANIL KUMAR CHOUDHARY Vs. STATE OF JHARKHAND & ORS
LAWS(JHAR)-2018-6-62
HIGH COURT OF JHARKHAND
Decided on June 11,2018

ANIL KUMAR CHOUDHARY Appellant
VERSUS
State Of Jharkhand And Ors Respondents

JUDGEMENT

Shree Chandrashekhar, J. - (1.) Dr. Shree Krishna Pandey, the learned counsel for the petitioner submits that in view of pendency of L.P.A. No.543 of 2017 before the Hon'ble Division Bench of this Court, he has instructions to withdraw the writ petition.
(2.) This prayer is opposed by Mr. Nikhil Ranjan, the learned State counsel on the ground that the petitioner without disclosing filing of another writ petition has sought directions from this Court.
(3.) Be that as it may, in view of pendency of L.P.A. No.543 of 2017, this writ petition is permitted to be withdrawn. Ordered accordingly.;


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