Rajasthan High Court - Jaipur
Mrs Amir Fatma Naqvi &Anr vs State Of Raj & Ors on 6 March, 2012
Author: Mn Bhandari
Bench: Mn Bhandari
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN JAIPUR BENCH, JAIPUR ORDER SB Civil Writ Petition No.817/2010 Mrs Amir Fatma Naqvi & Anr versus State of Rajasthan & ors 6.3.2012 HON'BLE MR. JUSTICE MN BHANDARI Mr Shashank Agrawal for petitioners Mr Chetan Bairwa, Addl GC for respondents BY THE COURT:
It is stated by learned counsel for respondents that relief prayed for by the petitioners has already been granted to them thus an affidavit has been given to withdraw the writ petition.
Learned counsel for petitioners prays that he may be allowed to withdraw this writ petition with liberty to file fresh writ petition if any thing remains.
In view of the prayer made, this writ petition is dismissed as withdrawn in the light of the affidavit, however, if any dispute remains, petitioners would be at liberty to take proper legal recourse. (MN BHANDARI), J.
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