01Facts
Fifteen petitioners filed a writ petition against the State of Chhattisgarh and various education and treasury authorities.
The order does not state the underlying substantive dispute. At the hearing, petitioners’ counsel sought permission to withdraw the petition, with liberty to file afresh if the cause of action survived in future
¶ 1 · p. 402Issues
i.Whether the petitioners should be permitted to withdraw the writ petition with liberty to file afresh if the cause of action survives in future
¶ 1 · p. 403Law Applied
The order cites no statute, precedent, or substantive legal doctrine.
¶ 1–2 · p. 4It records a procedural disposal on the petitioners’ request to withdraw the petition with liberty to file afresh if the cause of action survives
¶ 1–2 · p. 404Reasoning
The Court acted on counsel’s request for withdrawal and did not examine or decide the merits of the writ petition.
¶ 1–2 · p. 4It granted the requested liberty on the terms stated by counsel
¶ 1–2 · p. 405Holding
The writ petition was dismissed as withdrawn, with liberty to the petitioners to file afresh if the cause of action survives in future
¶ 2 · p. 4Original Court PDF
SUSHIL KUMAR BHATPAHARIvsSTATE OF CHHATTISGARH
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