Rajasthan High Court - Jaipur
Moti Lal vs Municipal Council Beawer on 7 September, 2011
Author: Dalip Singh
Bench: Dalip Singh
In the High Court of Judicature for Rajasthan at Jaipur Bench Jaipur O R D E R S.B. Civil Writ Petition No.1265 of 2011. Moti Lal son of Shri Pema Ji Mali VERSUS The Municpal Council, Beawer Date of Order ::: 07.09.2011 Hon'ble Mr. Justice Dalip Singh Mr. Dilip Sharma, on behalf of Mr. S.K. Saksena, Counsel for the Petitioner *** By the Court :
Learned counsel for the petitioner seeks leave of the Court to withdraw this writ petition. The writ petition as well as the stay application are, accordingly, dismissed as withdrawn. The application under Article 226 (3) of the Constitution of India also stands disposed of. Interim order stands vacated.
(Dalip Singh) J.
Ashok/