Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 1]

Rajasthan High Court - Jodhpur

Ashok Kumar Jain vs District Judge, Chittorgarh & Ors on 6 April, 2018

Author: Sandeep Mehta

Bench: Sandeep Mehta

     HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                      JODHPUR
                  S.B. Civil Writ Petition No. 4153 / 2018
Ashok Kumar Jain
                                                                ----Petitioner
                                  Versus
District Judge, Chittorgarh & Ors.
                                                              ----Respondent
_____________________________________________________
For Petitioner(s)      : Mr. S.D.Vyas
_____________________________________________________
             HON'BLE MR. JUSTICE SANDEEP MEHTA

Judgment / Order 06/04/2018 Learned counsel Mr. Vyas craves liberty to withdraw the instant writ petition seeking liberty to file review/recalling application in S.B.C.Writ Petition No. 12685/2016 decided on 15.1.2018.

In this view of the matter, the instant writ petition is dismissed as withdrawn with the liberty as prayed for.

(SANDEEP MEHTA), J.

/sushil/