Veerpal Singh Son Of Shri Vipati ... vs The State Of Rajasthan
2022 Latest Caselaw 2382 Raj/2

                                              HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                          BENCH AT JAIPUR

                                                            D.B. Civil Writ Petition No. 3881/2022

                                      Veerpal Singh Son Of Shri Vipati Singh, Aged About 57 Years,
                                      Resident Of 43, Nagar, Post Jarara Nagal, Bulandshahar, Khurja,
                                      Uttar Pradesh-203131.
                                                                                                                ----Petitioner
                                                                                Versus
                                      1.          The   State     Of       Rajasthan,       Through         Chief   Secretary,
                                                  Government Of Rajasthan, Jaipur.
                                      2.          Principal    Secretary,       Finance Department, Secretariat,
                                                  Jaipur.
                                      3.          Secretary, Finance (Revenue) Department, Secretariat,
                                                  Jaipur.
                                      4.          The Excise Commissioner, Government Of Rajasthan,
                                                  Udaipur.
                                                                                                             ----Respondents

For Petitioner(s) : Mr. Amit Malani, Advocate For Respondent(s) : Mr. M.S. Singhvi, Advocate General with Mr. Tarang Gupta, Advocate, Mr. Darsh Pareek, Advocate & Mr. Siddhant Jain, Advocate

HON'BLE THE ACTING CHIEF JUSTICE MR. MANINDRA MOHAN SHRIVASTAVA HON'BLE MR. JUSTICE SAMEER JAIN

Judgment / Order

16/03/2022

Learned counsel for the petitioner seeks to withdraw the

petition in view of subsequent event.

Accordingly, this petition is dismissed as withdrawn.

(SAMEER JAIN),J (MANINDRA MOHAN SHRIVASTAVA),ACTING CJ

Mohita /41

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