M/S. Deeksha Enterprises vs State Of Rajasthan
2022 Latest Caselaw 7110 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 6574/2022 M/s. Deeksha Enterprises, Plot No. - 208, Shiv Sagar, Punjala Bhadwasiya, Jodhpur (Rajasthan). Through The Partner Hanuman Godara Son Shri Kana Ram Choudhary, Aged About 46 Years, By Caste Jat, Resident Of Jatoan Ki Dhaniya, Kelawa Khurd, Tehsil-Baori, District-Jodhpur (Rajasthan).

----Petitioner Versus

1. State Of Rajasthan, Through Chief Engineer (Rural), Public Health And Engineering Department, Jaipur (Rajasthan).

2. The Additional Chief Engineer, Public Health And Engineering Department, Region-Ajmer, Ajmer (Rajasthan).

3. The Superintending Engineer, Public Health And Engineering Department, Circle-Nagaur, Nagaur (Rajasthan).

4. The Executive Engineer, Public Health And Engineering Department, Division-Nagaur, Nagaur (Rajasthan).

----Respondents

For Petitioner(s) : Mr. K.R.Saharan

HON'BLE MR. JUSTICE VIJAY BISHNOI Judgment / Order

12/05/2022

Learned counsel for the petitioner wants to withdraw this

writ petition, however, seeks liberty for the petitioner to file a

fresh writ petition, if occasion so arises.

Hence, this writ petition is dismissed as withdrawn with the

liberty sought for.

(VIJAY BISHNOI),J

156-AjaySingh/-

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