Rajasthan High Court - Jodhpur
Ashok And Anr vs Daulat Ram And Ors on 17 January, 2022
Author: Pushpendra Singh Bhati
Bench: Pushpendra Singh Bhati
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 13466/2015
Ashok And Anr
----Petitioner
Versus
Daulat Ram And Ors
----Respondent
For Petitioner(s) : Mr. Sandeep Saruparia (on VC)
For Respondent(s) : Mr. Abhinav Jain (on VC)
HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI
Order 17/01/2022 In wake of instant surge in COVID-19 cases and spread of its highly infectious Omicron variant, lawyers have been advised to refrain from coming to the Courts.
The matter comes up on an application (IA No.01/22) seeking withdrawal of the writ petition with liberty to file fresh, in case need arises.
For the reasons mentioned in the application, the same is allowed.
Since the aforesaid application is allowed, therefore, the present writ petition is dismissed as withdrawn. Stay petition as well as all pending applications stand disposed of.
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