Md. Allauddin Shaikh & 3 Ors. vs . Union Of India & Anr.
2022 Latest Caselaw 255 Meg

     Serial No. 08
     Regular List

                        HIGH COURT OF MEGHALAYA
                            AT SHILLONG
WP(C). No. 63 of 2020
                                                    Date of Order: 30.05.2022

Md. Allauddin Shaikh & 3 Ors.             Vs.           Union of India & Anr.


Coram:
         Hon'ble Mr. Justice H.S.Thangkhiew, Judge.

Appearance:
For the Petitioner/Appellant(s) :         Mr. M.Chanda, Adv.

For the Respondent(s)              :     Dr. N.Mozika, ASG with

Ms. M.Nongrum, Adv.

i) Whether approved for reporting in Yes/No Law journals etc:

ii) Whether approved for publication Yes/No in press:

JUDGMENT AND ORDER (ORAL)

Mr. M.Chanda, learned counsel for the petitioners submits that due to certain developments, he prays that he may be allowed to withdraw this instant writ petition with liberty to file afresh, if so advised.

Prayer is allowed.

Accordingly, matter stands closed and disposed of with liberty as prayed.

Judge

Meghalaya 30.05.2022 "Samantha PS"