Rajasthan High Court - Jaipur
Mahesh Kumar Khandelwal And Ors vs State (Panchyati Raj Dep ) on 1 May, 2013
Author: M.N. Bhandari
Bench: M.N. Bhandari
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JAIPUR BENCH S.B. Civil Writ Petition No.6699/2013 Mahesh Kumar Khandelwal & Ors. Versus State of Rajasthan DATE OF ORDER : 01/05/2013 HON'BLE MR. JUSTICE M.N. BHANDARI Mr. Tanveer Ahmed, for petitioners
*** Learned Counsel submits that petitioners may be permitted to withdraw this writ petition with liberty to file afresh. In view of the prayer made, writ petition stands dismissed as withdrawn with liberty as prayed for. Stay application is also dismissed.
[M.N.BHANDARI], J.
FRBOHRA/6699CWP2013.doc Certificate:
All corrections made in the judgment/order have been incorporated in the judgment/order being emailed.
FATEH RAJ BOHRA, P.A.