Jammu & Kashmir High Court
Raj Kamal And Ors vs Union Of India Th. Secy. Ministry Of Food ... on 11 December, 2019
Author: Tashi Rabstan
Bench: Tashi Rabstan
S. No. 27
HIGH COURT OF JAMMU AND KASHMIR
AT JAMMU
WP (C) No. 4268/2019
CM No. 8920/2019
Raj Kamal and Ors.
.....Petitioner(s)
Through:- Petitioner No. 3 present in person.
V/s
Union of India Th. Secy. Ministry of Food Corporation of India and Ors.
....Respondent(s)
Through:- None.
CORAM :
HON'BLE MR. JUSTICE TASHI RABSTAN, JUDGE
ORDER
Petitioner No. 3 who is present in person before the Court also appearing on behalf of petitioner Nos. 1 & 2 submits that all the petitioners want to withdraw this petition and she seeks permission of the Court to withdraw the petition. Submissions allowed.
Dismissed as withdrawn along with connected IA (s).
(Tashi Rabstan) Judge JAMMU 11.12.2019 Renu RENU BALA 2019.12.12 11:13 I attest to the accuracy and integrity of this document