RAJESH KUMAR KAUSHIK Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) With the consent of Learned Counsel appearing for the parties, the matter is heard finally.

(2.) Since a common issue is involved in the present writ petitions, they are heard together and disposed of by this common order.

(3.) During the course of argument, Shri Manoj Paranjpe, Learned Counsel appearing for the respective Petitioners submits that he does not want to press the relief mentioned in Clause (iv) of paragraph 10 of Writ Petition (S) No.9177 of 2023. He further submits that he also seeks leave to withdraw Annexure P6 of the writ petition, i.e., opinion dtd. 10/11/2023 given by the office of Advocate General. The two prayers made by Shri Paranjpe are allowed.