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Meghraj Soni And Anr vs State And Ors
2021 Latest Caselaw 3083 Raj

Citation : 2021 Latest Caselaw 3083 Raj
Judgement Date : 4 February, 2021

Rajasthan High Court - Jodhpur
Meghraj Soni And Anr vs State And Ors on 4 February, 2021
Bench: Manoj Kumar Garg

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 5695/2016

1. Meghraj Soni S/o ramratan Soni, Age 32 years, R/o Sagar House, Street No.04, Tilak Nagar, Jaipur Road, Bikaner.

2. Ghanshyam Das Achary S/o Nand Kishore Acharya R/o Surano Ka Mohalla Bikaner.

----Petitioners Versus

1. State of Rajasthan through the Secretary, Food and Supply Department, Government of Rajasthan, Secretariat, Jaipur.

2. The Principal Secretary Medical, Health and Family Welfare Department, Jaipur.

3. The Addl. Food Commissioner, Food, Civil Supply and Consumer Affairs Department, Rajasthan, Jaipur.

4. The District Collector, Bikaner.

5. The District Supply Officer, Bikaner.

----Respondents

For Petitioner(s) : Mr. Pritam Joshi, Adv.

For Respondent(s) :

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

04/02/2021

Counsel for the petitioners seeks permission to withdraw the

writ petition.

Permission is granted.

The writ petition is dismissed as withdrawn. Stay application

is also dismissed.

(MANOJ KUMAR GARG),J 107-MS/-

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