Jammu & Kashmir High Court
Naik Ram vs State Of J And K And Others on 4 November, 2020
Author: Javed Iqbal Wani
Bench: Javed Iqbal Wani
Serial No. 213
HIGH COURT OF JAMMU AND KASHMIR
AT JAMMU
(Through Video Conferencing at Jammu)
OWP No. 174/ 2009
IA No. 212/2009
Naik Ram ...Petitioner(s)
Through:- Mr. V. Bhushan Gupta, Advocate.
v/s
State of J and K and others ....Respondent(s)
Through:- None.
Coram: HON'BLE MR. JUSTICE JAVED IQBAL WANI, JUDGE
ORDER
Learned counsel for the petitioner prays for withdrawal of the petition.
Permitted. Writ petition is dismissed as withdrawn.
Interim direction, if any, shall continue, shall stand vacated.
(JAVED IQBAL WANI) JUDGE Jammu 04.11.2020 Renu RENU BALA 2020.11.05 15:07 I attest to the accuracy and integrity of this document