Rajasthan High Court - Jodhpur
Manpreet Kaur vs State Of Raj. & Ors on 26 February, 2013
Author: Vijay Bishnoi
Bench: Vijay Bishnoi
S.B. CIVIL WRIT PETITION NO.1495/2013
Manpreet Kaur Vs. State of Rajasthan & Ors.
Date of Order : 26.02.2013
HON'BLE MR JUSTICE VIJAY BISHNOI
Mr. G.J. Gupta, for petitioner.
Learned counsel for the petitioner wants to withdraw this writ petition with liberty to make appropriate representation for redressal of her grievance before the appropriate authority.
It is needless to say that it is always open for the petitioner to make representation before appropriate authority for redressal of her grievances and for that there is no need to take any permission from this Court.
In such circumstances, the writ petition filed by the petitioner is dismissed as withdrawn.
[VIJAY BISHNOI],J.
Babulal/ 71