DILIP NANDI Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard on the application for withdrawal of Vakalatnama.

(2.) Shri Vivek Bhakta, learned counsel submits that the petitioners have withdrawn the case file and NOC has been given along with the file. On 09.05.2019 similar statement was made. Considering the fact that till date no appearance has been made by any counsel on behalf of the petitioners despite one chance given to file the power, therefore, since the power has been withdrawn on behalf of the petitioners and no representation is still been made, the Court has no other option except to dismiss the petition. Accordingly, the writ petition is dismissed for want of prosecution.