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M/S Xtra Freight Forwarder vs Union Of India
2022 Latest Caselaw 9598 Raj

Citation : 2022 Latest Caselaw 9598 Raj
Judgement Date : 22 July, 2022

Rajasthan High Court - Jodhpur
M/S Xtra Freight Forwarder vs Union Of India on 22 July, 2022
Bench: Vijay Bishnoi, Arun Bhansali

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Civil Misc. Appeal No. 595/2022

M/s Xtra Freight Forwarder, Through Proprietor Shri Anil Bareja, S/o Shri Somnath Bareja, Aged About 53 Years, R/o D-246, Ground Floor, Near Metro Station, Laxmi Nagar, Delhi.

----Appellant Versus

1. Union Of India, Through General Manager, Railway Department, Jagatpura Road, Mother Teressa Colony, Sawai G Eatur, Jagatpura, Jaipur.

2. Divisional Railway Manager (Commercial), North Western Railway, Bikaner.

3. Senior Divisional Railway Manager (Commercial), North Western Railway, Bikaner.

4. Chief Commercial Manager, North Western Railway, Head Quarter Office, Jawahar Circle, Jaipur.

----Respondents

For Appellant(s) : Mr. Nishank Madhan For Respondent(s) : Mr.Muktesh Maheshwari Mr. Aidan Choudhary Mr. Yuvraj Singh

HON'BLE MR. JUSTICE VIJAY BISHNOI HON'BLE MR. JUSTICE ARUN BHANSALI

Judgment / Order

22/07/2022

Learned counsel for the appellant has submitted that he

wants to withdraw this civil misc. appeal.

Accordingly, this civil misc. appeal is dismissed as withdrawn.

(ARUN BHANSALI),J (VIJAY BISHNOI),J 41-mohit/-

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