Noori Muzaffar Hussain, vs Union Of India,
2021 Latest Caselaw 1290 Tel

Item No.97

     THE HON'BLE THE CHIEF JUSTICE HIMA KOHLI
                                   AND
      THE HON'BLE SRI JUSTICE B. VIJAYSEN REDDY

                  WRIT PETITION No.14259 of 2019

ORDER: (Per the Hon'ble the Chief Justice Hima Kohli)


1.

Learned counsel for the petitioners states that she may

permitted to withdraw the present petition as the same has been

rendered infructuous in the light of the subsequent events namely, on

the judgment dated 16.09.2019 being rendered in W.P.Nos.79 of 2019

and 86 of 2019 wherein, the issue raised here has been decided, which

decision has been challenged by the State by approaching the

Supreme Court and the SLP filed by the State, is pending

adjudication. Learned counsel states that after a decision is taken by

the Supreme Court, if any cause survives in favour of the petitioners,

they reserve their right to seek appropriate relief.

2. Leave, as prayed for, is granted. The present petition is closed

along with the pending applications, if any.

_________________ HIMA KOHLI, CJ

______________________ B. VIJAYSEN REDDY, J 20.04.2021 Lur/vs