Sarvesh Pramod Timblo Son Of Shri ... vs Registrar Of Companies
2022 Latest Caselaw 5073 Raj/2

                                               HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                           BENCH AT JAIPUR

                                                     D.B. Civil Writ Petition No. 3249/2022

                                    Sarvesh Pramod Timblo Son Of Shri Pramod Panduromga Timblo,
                                    Aged About 52 Years, Resident Of H No. 97, Aquem Alto,
                                    Margao, South Goa At Presently Residing At Mahadev Nagar,
                                    Near Skit College, Jagatpura, Jaipur (Din- 01678523)
                                                                                                           ----Petitioner
                                                                           Versus
                                    1.         Registrar Of Companies, Through Registrar, Corporate
                                               Bhawan, G-6-7, Second Floor, Residency Area Civil Lines,
                                               Jaipur (Rajasthan)
                                    2.         Union Of India, Through Secretary, Ministry Of Corporate
                                               Affairs, A Wing, Shashtri Bhawan, Rajendra Prasad Road,
                                               New Delhi.
                                    3.         Registrar Of Companies, Through Registrar, 100, Everest,
                                               Marine Drive Mumbai.
                                                                                                        ----Respondents

For Petitioner(s) : Mr. Pawan Verma, Advocate for Mr. Kamlender Yadav, Advocate For Respondent(s) : Mr. Devesh Yadav, Advocate for Mr. R.D. Rastogi, Additional Solicitor General

HON'BLE MR. JUSTICE MANINDRA MOHAN SHRIVASTAVA HON'BLE MRS. JUSTICE SHUBHA MEHTA

Judgment / Order

25/07/2022

Learned counsel for the petitioner seeks to withdraw the

petition.

Accordingly, this petition is dismissed as withdrawn.

(SHUBHA MEHTA),J (MANINDRA MOHAN SHRIVASTAVA),J

Mohita /8

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