M/S Devdashrath Infratech Pvt. ... vs State Of Rajasthan
2021 Latest Caselaw 9824 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 7305/2021

M/s Devdashrath Infratech Pvt. Ltd., Having Its Registered Office At Flat No.303 Ashapurna Towwr, Paota A Jodhpur (Raj.), Through Its Authorized Signatory Bharat Kumar Singh S/o Mahendra Singh Bhati, Age About 31, Resident Of 11-Near Mahendar Singh Ji Ki Haveli, Village Umaid Nagar, Tehsil Tiwari, District Jodhpur. (Raj.)

----Petitioner Versus

1. State Of Rajasthan, Through The Principal Secretary To Government Of Rajasthan, Department Of Mines, Secretariat, Government Of Rajasthan, Jaipur.

2. The Director, Department Of Mines And Geology, Khanij Bhawan, Shastri Circle, Udaipur (Rajasthan).

3. Mining Engineer, Sirohi (Raj.)

----Respondents

For Petitioner(s) : Mr. B.S. Sandhu (through VC) For Respondent(s) : Ms. Akshiti Singhvi for Mr. Sandeep Shah (through VC)

HON'BLE MR. JUSTICE VIJAY BISHNOI Judgment / Order

28/06/2021

Learned counsel for the petitioner has prayed that he may be

allowed to withdraw this writ petition with the liberty to the

petitioner to approach the State Government, if occasion so

arises. Learned counsel for the respondent has no objection to the

prayer made by the learned counsel for the petitioner.

In view of the above, this writ petition is dismissed as

withdrawn with the liberty as prayed for.

Stay petition is also dismissed.

(VIJAY BISHNOI),J

61-Arun/-

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