State Of Rajasthan vs M/S. Rajputana Construction ...
2022 Latest Caselaw 5543 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                    S.B. Civil Writ Petition No. 6790/2022

                                   1.       State Of Rajasthan, Through Chief Secretary, Secretariat,
                                            Jaipur, Rajasthan.
                                   2.       Amer    Development         And      Management         Authority   Old
                                            Vidhansabha Bhawan, Near Hawamahal Jaipur Through
                                            Executive Director (Office).
                                                                             ----Judgment-Debtor/Petitioners
                                                                       Versus
                                   M/s.     Rajputana     Construction           Private       Limited   Company,
                                   Incorporated Under Indian Companies Act, 1956) 13, Parivahan
                                   Marg, C-Scheme, Jaipur Through Director Anil Tambi S/o Shri
                                   Gangasharan Tambi, Aged 54 Years, R/o House No. 482-83,
                                   Nemisagar Colony, Vaishali Nagar, Jaipur.
                                                                                ----Decree Holder/Respondent

For Petitioner(s) : Mr. Paras Jain for Mr. Pradeep Mathur For Respondent(s) :

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Order

04/08/2022

Learned counsel for the petitioners wants to withdraw this

writ petition.

The writ petition is dismissed accordingly.

(MAHENDAR KUMAR GOYAL),J

PRAGATI/a-210

Powered by TCPDF (www.tcpdf.org)