Hemant Singh Shekhawat S/O Shri ... vs The State Of Rajasthan
2021 Latest Caselaw 1320 Raj/2

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

       D.B. Civil Special Appeal Writ No. 1317/2018

                                        In

           S.B. Civil Writ Petition No. 10323/2018

1.     Hemant       Singh      Shekhawat           S/o      Shri    Bhim     Singh
       Shekhawat, Aged About 47 Years, R/o Resident Of Plot
       No. 2A, Satya Nagar (Near Sidhu Nagar), Khatipura Road,
       Jhotwara, Jaipur (Raj.)
2.     Harendra Singh S/o Shri Sajjan Singh, Resident Of Morra,
       Mertacity, Nagaur (Raj.)
3.     Inderjeet     Singh     Chauhan          S/o     Shri     Narendra    Singh
       Chauhan, Resident Of Plot No. A-30, Kumawat Colony,
       Gali No.11, Jhotwara, Jaipur (Raj.)
4.     Jaipal Singh S/o Shri Prahalad Singh, Aged About 35
       Years,      Resident      Of      Village       Post      Jakhal     Colony,
       Sunderpura, District Jhunjhunu (Raj.)
                                                                   ----Appellants
                                    Versus
1.     The State Of Rajasthan, Through Its Principal Secretary,
       Department Of Personnel, Government Secretariat, Jaipur
2.     Rajesh Suwalka S/o Ram Kishan Suwalka, Aged About 29
       Years, R/o House No.281, Rama Vihar, Near Sukhadiya
       Circle, Bhilwara (Raj.)
3.     Shiv Charan Sharma S/o Radha Kishan Sharma, Aged
       About 32 Years, R/o A-50, Azad Nagar, Near Airport,
       Sanganer, Jaipur (Raj.)
4.     Pramod Kumar S/o Naina Ram, Aged About 30 Years,
       Village And Post Pal, Jodhpur (Raj.)
5.     Ashish Kumar Prajapat S/o Prabhat Kumar Prajapat, Aged
       About 32 Years, R/o Village And Post Vatika, Tehsil
       Sanganer, Jaipur
                                                                 ----Respondents

For Appellant(s) : Mr. Vigyan Shah, Advocate For Respondent(s) : Mr. S.S. Raghav, Additional Advocate General with Mr. Ajay Singh Rajawat, Advocate

(2 of 2) [SAW-1317/2018]

HON'BLE MRS. JUSTICE SABINA HON'BLE MR. JUSTICE MANOJ KUMAR VYAS

Judgment / Order

08/02/2021

Learned counsel for the appellants has submitted that he

may be permitted to withdraw the appeal.

Ordered accordingly.

However, any observations made by learned Single Judge in

order dated 14.08.2018, shall have no bearing on the merits of

the case.

(MANOJ KUMAR VYAS),J (SABINA),J

Mohita /51

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