Narinder Singh Jasrotia & Ors vs State & Ors
2023 Latest Caselaw 902 j&K

                                                                 Sr. No. 33

      HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                      AT JAMMU
                              APOWP No. 24/2018 c/w
                              APOWP No. 25/2018

Narinder Singh Jasrotia & Ors.                  .....Appellant(s)/Petitioner(s)

                      Through: Mr. Rahil Raja, Advocate.


                 Vs

State & Ors.                                               ..... Respondent(s)

                      Through: Mr. Dewakar Sharma, Dy. AG.

CORAM: HON'BLE MR. JUSTICE RAJESH SEKHRI, JUDGE.
                                  ORDER

09.05.2023

APOWP No. 24/2018 Learned counsel for the applicants submits that judgment and order dated 05.03.2018 passed by the court in OWP No. 171/2018 "Narinder Singh Jasrotia & Ors" Vs. State & Ors" stands implemented on spot and, therefore, he does not want to press the present application. His statement is taken on record.

In view of above, present application is dismissed as not pressed with liberty to the applicants to lay a fresh motion, in case, the order passed by the court is violated.

APOWP No. 25/2018 Learned counsel for the applicants, after arguing for a while, seeks to withdraw the present application with liberty to file fresh writ petition in case cause of action arises. His statement is taken on record. In view of the above, present application is dismissed as withdrawn with liberty as prayed for.

(Rajesh Sekhri) Judge

Jammu 09.05.2023 Abinash