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Kumar Singh S/O Ramnarayan ... vs Govt. Upper Primary Sanskrit ...
2021 Latest Caselaw 3374 Raj/2

Citation : 2021 Latest Caselaw 3374 Raj/2
Judgement Date : 2 August, 2021

Rajasthan High Court
Kumar Singh S/O Ramnarayan ... vs Govt. Upper Primary Sanskrit ... on 2 August, 2021
Bench: Sanjeev Prakash Sharma
                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                     S.B. Civil Writ Petition No. 7292/2021

                                    1.      Kumar Singh S/o Ramnarayan (Deceased), Through Legal
                                            Heirs.
                                    2.      Smt. Gyaso W/o Kumar Singh, R/o Village Shahnawali,
                                            Tehsil And District Bharatpur.
                                    3.      Mahesh Chand S/o Kumar Singh, R/o Village Shahnawali,
                                            Tehsil And District Bharatpur.
                                                                                                       ----Petitioners
                                                                        Versus
                                    1.      Govt.     Upper    Primary         Sanskrit        School,   Shahnawali
                                            Playground Through Headmaster, Govt. Upper Primary
                                            Sanskrit School Playground Village Shahnawali, Tehsil And
                                            District Bharatpur Through Officer-In-Charge.
                                    2.      Govt. Of Rajasthan, Through Tehsildar, Bharatpur.
                                                                                                     ----Respondents

For Petitioner(s) : Mr. J K Moolchandani For Respondent(s) :

HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA

Judgment / Order

02/08/2021

Learned counsel for the petitioners prays to withdraw the

writ petition.

In view of above, the writ petition is dismissed as withdrawn.

All pending applications shall also stands disposed of.

(SANJEEV PRAKASH SHARMA),J

saurabh/65

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