Jammu & Kashmir High Court - Srinagar Bench
Farooq Ahmad Banday vs State Of J&K And Others on 1 February, 2021
Author: Tashi Rabstan
Bench: Tashi Rabstan
Sr. No. 246
HIGH COURT OF JAMMU AND KASHMIR
AT SRINAGAR
SWP No. 2424/2018
IA No. 1/2018
(Through video conferencing)
Farooq Ahmad Banday .....Petitioner(s)
Through :- Mr. Zahoor A. Shah, Advocate
V/s
State of J&K and others .....Respondent(s)
Through :- None
Coram: HON'BLE MR. JUSTICE TASHI RABSTAN, JUDGE
ORDER
Learned counsel for the petitioner seeks permission of this Court to withdraw this writ petition.
Accordingly, this writ petition is dismissed as withdrawn.
Interim direction, if any, shall stand vacated.
(TASHI RABSTAN) JUDGE JAMMU 01.02.2021 Pawan Angotra Whether the order is speaking? : Yes/No Whether the order is reportable? : Yes/No PAWAN ANGOTRA 2021.02.01 15:40 I attest to the accuracy and integrity of this document