Rajasthan High Court - Jaipur
Vimla Devi vs State (U I T ) And Ors on 24 January, 2017
Author: M.N. Bhandari
Bench: M.N. Bhandari
HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT
JAIPUR
,l- ch- flfoy fjV ;kfpdk la[;k & 12015/2012
foeyk nsoh ifRu Jh jkes'oj n;ky tkfr lksuh mez 61 lky fuoklh IykV
uEcj &6] jkB uxj] Mh CYkkd] fot; eafnj jksM+ vyoj ¼jktLFkku½
&&IkzkFkhZ
cuke
1& jktLFkku jkT; tfj;s izeq[k 'kklu lfpo] uxjh; fodkl ,oa vkoklu
foHkkx] jktLFkku ljdkj] 'kklu lfpoky;] t;iqj
2& ftyk dySDVj] vyoj
3& uxj fodkl U;kl] vyoj tfj;s lfpo
4& Hkwfe vokfIr vf/kdkjh] uxj fodkl U;kl] vyoj
&&& jsLiksUMsVl
_____________________________________________________
For Petitioner(s) : Mr.SS Ola
For Respondent(s) : Mr.RK Mathur, Sr. Adv. with
Mr.Aditya Mathur _____________________________________________________ HON'BLE MR. JUSTICE M.N. BHANDARI Judgment 24/01/2017 Learned counsel submits that petitioner may be permitted to withdraw this petition with liberty to file a fresh writ petition.
In view of the prayer made, this writ petition is dismissed as withdrawn.
(M.N. BHANDARI)J. Preeti, PA/1