LAWS(CHH)-2018-11-82

GAUKARAN Vs. STATE OF CHHATTISGARH

Decided On November 27, 2018
Gaukaran Appellant
V/S
STATE OF CHHATTISGARH Respondents

JUDGEMENT

(1.) Heard.

(2.) At the outset, Mr. Akhilesh Mishra, Advocate, who has moved application (IA No.4) for change of counsel for petitioners 3 to 5 namely Atma Ram, Manoj Kumar and Smt. Bharti Puruswani in WPC No.791/2016, would seek permission of the Court to withdraw the application.

(3.) The said application is therefore dismissed, as withdrawn.