Citation : 2021 Latest Caselaw 16728 Raj
Judgement Date : 10 November, 2021
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Spl. Appl. Writ No. 353/2021 Nisha Meena D/o Shri Bhawani Shanker Meena, Aged About 30 Years, R/o Nichla Fala, Karnauwa, Kherwara, Udaipur, Rajasthan.
----Appellant Versus
1. Ram Chandra Tripathy S/o Late Shri Tukuna Kumar Tripathy, Aged About 43 Years, R/o Laxmi Bihar Colony, Madhuban, District Jodhpur, Rajastha. (Presently Relieved For Parental Department Spinfed Spinning Unit, Gulabpura, Bhilwara).
2. State Of Rajasthan, Through The Secretary To Government, Food And Civil Supplies And Consumer Affairs Department, Rajasthan, Jaipur, Rajasthan.
3. Rajasthan Rajya Sahkari Spinning And Ginning Mills Federation Limited, Head Office Nehru Shankar Bhawan, Jaipur Through Its Chairman And Managing Director, Rajasthan Rajya Sahkari Spinning And Ginning Mills Federation Limited, Head Office Nehru Shankar Bhawan, Jaipur.
4. General Manager, Spinning And Ginning Mills Federation Limit, Unit Gulabpura.
5. Director And Controller, Legal, Metrology Department Of Consumer Affairs, Rajasthan.
6. Deputy Controller, Legal Metrology, Rajasthan, Jaipur, Rajasthan.
----Respondents
For Appellant(s) : Mr. Rahul Vyas
HON'BLE MR. JUSTICE VIJAY BISHNOI HON'BLE MR. JUSTICE ANOOP KUMAR DHAND
Judgment / Order 10/11/2021
Learned counsel for the appellant wants to withdraw this
special appeal writ.
Hence, this special appeal writ is dismissed as withdrawn.
(ANOOP KUMAR DHAND),J (VIJAY BISHNOI),J 113-Arun/-
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