Rajasthan High Court - Jaipur
Smt Aalam Aara Khan vs State Of Raj & Ors on 8 July, 2011
Author: Mn Bhandari
Bench: Mn Bhandari
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN JAIPUR BENCH, JAIPUR ORDER SB Civil Writ Petition No. 9363/2010 Smt Aalam Aara Khan Vs State of Rajasthan & ors 8.7.2011 HON'BLE MR. JUSTICE MN BHANDARI Mr Tanveer Ahmed - for the petitioner BY THE COURT:
Learned counsel for petitioners wants to withdraw this writ petition with liberty to pursue the representation. In view of the prayer made, the writ petition is dismissed as withdrawn with the liberty to the petitioner to pursue the representation. If representation is made then it may be decided by the respondents through a speaking order. In view of dismissal of the writ petition, stay application also stands dismissed. (MN BHANDARI), J.
bnsharma All corrections made in the judgment/ order have been incorporated in the judgment/ order being emailed. (BN Sharma) PS-cum-JW