SUPRIYA BHUTT Vs. DINESH PATEL

JUDGEMENT

(1.) Learned counsel for the petitioner seeks permission of this Court to withdraw this writ petition with liberty to file fresh application supported by necessary documents before the trial Court.

(2.) Prayer made by learned counsel for the petitioner is fair and reasonable.

(3.) The aforesaid liberty is granted in favour of the petitioner. If such an application is moved by the petitioner, learned trial Court would make enquiry in accordance with law and pass a reasoned and speaking order without being influenced by the impugned order.