Jammu & Kashmir High Court - Srinagar Bench
Gh. Hassan Dar And Ors vs Ut Of J&K And Ors on 7 December, 2019
Author: Ali Mohammad Magrey
Bench: Ali Mohammad Magrey
3
HIGH COURT OF JAMMU AND KASHMIR AT SRINAGAR
CM No. 7060/19
In WP( C) 3419/19
Date of order: 04.12.19
Gh. Hassan Dar and ors
...Petitioner
Through: Mr. M. Ayoub Bhat vice Mr. M. Mubashir Gatoo, adv.
vs.
UT of J&K and ors.
...Respondents.
Through : Mr. T.M Shamsi, ASGI
Coram:
Hon'ble Mr. Justice Ali Mohammad Magrey.
ORDER
Through the instant petition, learned counsel for the petitioner seeks withdrawal of WP (C) no. 3419/19 with liberty to file fresh in case need arises. His statement is taken on record.
For the reasons mentioned in the application coupled with the submissions made at Bar, the application is allowed and the writ petition No.3419/19 along with connected CMs is dismissed as withdrawn with liberty to file fresh in case need arises. Interim direction, if any, subsisting shall stand vacated.
(Ali Mohammad Magrey) Judge Srinagar 04.12.2019 S.A Jalali SYED AYAZ HUSSAIN 2019.12.06 16:33 I attest to the accuracy and integrity of this document