Rajasthan High Court - Jodhpur
Dhapi Devi vs State & Ors on 13 January, 2009
S.B.CR.MISC.PETITION NO.1209/2008
(Dhapi Devi Vs. State of Rajasthan & Ors.)
Date of Order : January 13, 2009
HON'BLE SHRI KISHAN SWAROOP CHAUDHARI,J.
Mr.Brij Bhuhsan Singh, for the petitioner. Mr.Vishal Raj Mehta, P.P. for State. Mr.Rakesh Matoria, for respondents.
Learned counsel for the petitioner wants to withdraw this petition as he intends to file revision against the impugned order before the appropriate lower authority. Hence, request for withdrawal of the petition is accepted and the petition is dismissed as withdrawn. The petitioner is at liberty to file revision/appeal before the appropriate lower authority.
( KISHAN SWAROOP CHAUDHARI ),J.
m.asif/ S.B.CR.MISC. STAY PETITION NO.2016/2008 IN S.B.CR.MISC.PETITION NO.1209/2008 (Dhapi Devi Vs. State of Rajasthan & Ors.) Date of Order : January 13, 2009 HON'BLE SHRI KISHAN SWAROOP CHAUDHARI,J. Mr.Brij Bhuhsan Singh, for the petitioner. Mr.Vishal Raj Mehta, P.P. for State. Mr.Rakesh Matoria, for respondents.
Since the main petition has itself been dismissed as withdrawn, stay petition also stands dismissed.
( KISHAN SWAROOP CHAUDHARI ),J.
m.asif/