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State Of Rajasthan vs Registrar General, Hon'Ble High Court ... on 5 August, 2016

Bench: Chief Justice, A.M. Khanwilkar, D.Y. Chandrachud

     ITEM NO.18               COURT NO.1               SECTION XV
                    S U P R E M E C O U R T O F I N D I A
                            RECORD OF PROCEEDINGS
     Petition(s) for Special Leave to Appeal (C)......CC No(s).12823/2016
     (Arising out of impugned final judgment and order dated 27/01/2016
     in DBCWP No. 2808/2012 passed by the High Court of Rajasthan at
     Jaipur)

     STATE OF RAJASTHAN AND ORS.                                       Petitioner(s)

                                                     VERSUS

     REGISTRAR GENERAL, HON'BLE HIGH COURT
     OF JUDICATURE FOR RAJASTHAN AT JAIPUR BENCH,
     JAIPUR RAJASTHAN                                    Respondent(s)
     (with appln. (s) for c/delay in filing SLP and c/delay in refiling
     SLP and office report)

     Date : 05/08/2016 This petition was called on for hearing today.

     CORAM :
                            HON'BLE THE CHIEF JUSTICE
                            HON'BLE MR. JUSTICE A.M. KHANWILKAR
                            HON'BLE DR. JUSTICE D.Y. CHANDRACHUD

     For Petitioner(s)
                                      Mr.    Tushar Mehta, ASG
                                      Mr.    Shiv Mangal Sharma, AAG
                                      Mr.    Saransh Kumar, Adv.
                                      Mr.    Saurabh Rajpal, Adv.
                                      Mr.    Rohit K. Singh, Adv.

     For Respondent(s)

                             UPON hearing the counsel the Court made the following
                                                O R D E R

After arguing the matter at some length, Mr.Tushar Mehta, learned Additional Solicitor General seeks leave to withdraw this special leave petition reserving liberty to the petitioners to approach the High Court for any further direction or clarification if so advised including extension of time for carrying out the direction already issued.

The special leave petition is dismissed as withdrawn with liberty prayed for.

We make it clear that we have not expressed any opinion on the merit of contentions that may be urged before the High Signature Not Verified Court.

                         (Ashok Raj Singh)                       (Veena Khera)
                           Court Master                          Court Master