American International Health ... vs The Union Of India
2022 Latest Caselaw 2247 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Civil Writ Petition No. 1296/2022

American International Health Management Ltd.

----Petitioner Versus The Union Of India

----Respondent

For Petitioner(s) : Mr. Vikas Balia Sr. Advocate assisted by Mr. Hemant Dutt through VC For Respondent(s) :

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

08/02/2022

An application has been filed on behalf of the petitioner for

withdrawal of the above mentioned writ petition with a liberty to

file fresh writ petition if any occasion arises.

For the reasons mentioned in the application (Inward No.

01/2022) the same is allowed. The writ petition filed by the

petitioner is hereby dismissed as withdrawn with liberty as prayed

for.

Stay petition is also dismissed.

(MANOJ KUMAR GARG),J

109-/Vivek/NK/-

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