High CourtsDivision Bench(2026) 10 CHH CK 1290

Goverdhan Mourya vs State Of Chhattisgarh & Ors.

Chhattisgarh High Court, Bilaspur · Decided on 5 October 2026

HON’BLE JUDGES
Krushna Ram Mohapatra, C.J · Ravindra Kumar Agrawal, J
RESULT
Disposed Of
CASE NUMBER
REVP No. 332 of 2026

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Judgment

6 paragraphs · 117 words

Per Krushna Ram Mohapatra, Chief Justice

1.

Heard Mr. Sushil Dubey, learned counsel for the petitioner. Also heard Mr. Anand Dadariya, learned Deputy Advocate General, appearing for the State/respondents.

2.

The petitioner in this review petition seeks review of order dated 13.08.2026 passed by the co-ordinate Bench in WA No. 693 of 2026 only to the extent of imposing a cost of Rs. 50,000/- on the review petitioner while dismissing the appeal.

3.

In course of hearing, learned counsel for the review petitioner prays for withdrawal of the review petition.

4.

Mr. Anand Dadariya, learned Deputy Advocate General, does not have any objection to the said prayer.

5.

Hence, the review petition is disposed of as withdrawn.