Hir Khan vs State Of Rajasthan
2021 Latest Caselaw 18063 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 16643/2021

Hir Khan S/o Fatu Khan, Aged About 55 Years, By Caste Muslim, Resident Of Outside Delhi Gate, Sipahiyo Ka Mohalla, Nagaur, Tehsil And District Nagaur, Rajasthan - 341001.

----Petitioner Versus

1. State Of Rajasthan, Through Tehsildar, Nagaur.

2. Municipal Corporation Nagaur, Through Secretary, Municipal Corporation Nagaur Station Rd, Baadi Kuwa, Nagaur, Rajasthan 341001.

3. The Chairman, Municipal Corporation Nagaur.

----Respondents

For Petitioner(s) : Mr. Vasu Dev Gaur

JUSTICE DINESH MEHTA Order 01/12/2021

After arguing for some time, Mr. Gaur, learned counsel for the

petitioner seeks permission to withdraw the present writ petition

with liberty to file the subject documents along with an application

under Order XLI Rule 27 of the Code of Civil Procedure, if an

appeal is required to be filed by the petitioner against the final

judgment and decree to be passed by the trial Court.

Permission granted.

The writ petition is dismissed as withdrawn with liberty

aforesaid.

Stay application too stands dismissed accordingly.

(DINESH MEHTA),J

195-A.Arora/-

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