LAWS(J&K)-2021-10-36

PEERZADA SHOWKAT AHMAD Vs. RABIA JAN

Decided On October 28, 2021
Peerzada Showkat Ahmad Appellant
V/S
Rabia Jan Respondents

JUDGEMENT

(1.) Learned counsel for the petitioner seeks withdrawal of this petition with liberty to exhaust the remedy available under law. His statement is taken on record. The writ petition along with connected CM is dismissed as withdrawn with liberty to avail the remedy available under law.