VINEET KUMAR SAH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The learned counsel for the parties are present.

(2.) This Contempt (Civil) case has been filed to initiate a contempt proceeding against the opposite parties for violation of the order dtd. 14/11/2024 passed by this Court in W.P.(C) No. 3550 of 2020.

(3.) The learned counsel for the petitioner, on instruction, seeks permission to withdraw this petition.