ANKITA RATHORE Vs. STATE OF M.P.

JUDGEMENT

(1.) Learned counsel appearing for petitioners made a prayer to withdraw his vakalatnama in the writ petition. Counsel for petitioners has filed IA No.19965/2024. It is submitted that he is no longer interested to prosecute writ petition on behalf of petitioners. He may be permitted to withdraw his vakalatnama and petitioners may be informed to engage another Advocate.

(2.) On submission made by learned counsel for the petitioners, IA No.19965/2024 is allowed. He is permitted to withdraw his vakalatnama on behalf of petitioners.

(3.) Registry is directed not to reflect the name of counsel in the cause list representing petitioners.