Rajasthan High Court - Jodhpur
Asu Ram vs State Of Raj. & Ors on 15 July, 2009
Author: Dinesh Maheshwari
Bench: Dinesh Maheshwari
SS-3
S.B.CIVIL WRIT PETITION NO.6354/2009
Asu Ram
Vs.
State of Rajasthan and Ors.
DATE OF ORDER : 15th July 2009
HON'BLE MR.JUSTICE DINESH MAHESHWARI
Mr. Sanjay Mathur, for the petitioner. Mr. PP Choudhary, for the respondents.
The matter has been permitted to be placed on board today on mentioning by the counsel for the petitioner.
The application (IA No.10424/09) has been moved with the submissions that the matter has been compromised between the parties. Though the prayer has been stated in the application that the petition be decided in terms of compromise however, learned counsel for the petitioner submits that the petitioner only seeks to withdraw the writ petition.
Learned counsel Mr. PP Choudhary appearing for the respondent - Caveator has no objection if the petitioner withdraws.
Having regard to the submissions made, the petitioner is permitted to withdraw; and the writ petition is dismissed as withdrawn. No costs.
(DINESH MAHESHWARI),J.
rm