M/S. Nawal Kishore Kumawat vs The State Of Rajasthan
2021 Latest Caselaw 9870 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 6692/2021

M/s. Nawal Kishore Kumawat, Through Its Proprietor Nola Ram S/o Ghasi Ram, Aged About 42 Years, Resident Of Bhamiyo Ki Kothi, Kuchaman City, Nagaur

----Petitioner Versus

1. The State Of Rajasthan, Through Principal Secretary, Local Self Government Department, Government Of Rajasthan, Jaipur

2. The Municipal Board Kuchaman City, District Nagaur Through Its Executive Officer, Municipal Board, Kuchaman City, District Nagaur

3. M/s Shiv Construction, Through Its Proprietor Smt. Vimla W/o Prabhu Ram Choudhary, Resident Of Panchawa Road, Kuchaman City, District Nagaur

----Respondents

For Petitioner(s) : Mr. Chetan Prakash Soni (through VC)

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

29/06/2021

Learned counsel for the petitioner has submitted that he

wants to withdraw this writ petition with liberty to the petitioner to

avail appropriate remedy available to him under the provisions of

the Rajasthan Transparency in Public Procurement Act, 2012.

Hence, this writ petition is dismissed as withdrawn with

liberty as prayed for.

(VIJAY BISHNOI),J

43-mohit/ pratibha/-

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