High CourtsSingle Bench(2026) 09 CHH CK 1958

Kanglu & Ors. vs Smt. Risanbai & Ors.

Chhattisgarh High Court · Decided on 11 September 2026

HON’BLE JUDGES
Ravindra Kumar Agrawal, J
CASE NUMBER
WP227 No. 1143 of 2026

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Judgment

5 paragraphs · 107 words

Narharpur, Distt. South Bastar Kanker, Chhattisgarh. Narharpur, Distt. South Bastar Kanker, Chhattisgarh. 19 - Smt. Sonai Bai D/o Dheera R/o Narharpur, Tahsil Narharpur, Distt. South

Hon’ble Shri Justice Ravindra Kumar Agrawal, J

1.

At the outset, learned counsel for the petitioners seeks permission to withdraw the present writ petition with liberty to file afresh duly constituted petition.

2.

In view of the submissions made by learned counsel for the petitioner, the present writ petition is dismissed as withdrawn with the aforesaid liberty.

3.

Registry is directed to return the certified copy of the annexures to the learned counsel for the petitioner after retaining its attested true copy.