Rangi Lal Meena vs Gopal Singh Dagur S/O Shri Hari ...
2021 Latest Caselaw 440 Raj/2

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                                        D.B. Special Appeal Writ No. 357/2020

                                                                                  In

                                                        S.B. Civil Writ Petition No.20280/2019

                                    Rangi Lal Meena, Principal, In Govt. Higher Secondary School
                                    Aad,     District      -    Pratapgarh          Through         Director,         Secondary
                                    Education, Bikaner.
                                                                                                                 ----Appellant
                                                                              Versus
                                    1.       Gopal Singh Dagur S/o Shri Hari Singh, Dagur, Aged
                                             About 59 Years, R/o Village And Post - Khedi Hewat,
                                             Tehsil-Hindaun City, Karauli
                                    2.       Director, Secondary Education, Bikaner, Rajasthan.
                                    3.       District Education Officer, Secondary, Karauli
                                    4.       Bhagat        Singh        Dagur,         President,          District    Congress
                                             Committee, Kishan Prakosth, Karauli.
                                                                                                             ----Respondents

For Appellant(s) : Mr. Harshit Mittal, Advocate

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

Judgment / Order

19/01/2021

Learned counsel for appellant submits that he may be

permitted to withdraw the appeal to enable the appellant to move

an application for vacation of stay granted vide impugned order.

Ordered accordingly.

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

Sunita/priyanka/27

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