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Akme Fintrade India Ltd vs District Magistrate And ...
2022 Latest Caselaw 7380 Raj

Citation : 2022 Latest Caselaw 7380 Raj
Judgement Date : 17 May, 2022

Rajasthan High Court - Jodhpur
Akme Fintrade India Ltd vs District Magistrate And ... on 17 May, 2022
Bench: Vijay Bishnoi

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 7027/2022

Akme Fintrade India Ltd., Through Its Managing Director Nirmal Kumar Jain Son Of Shri Sohan Lal Jain, Aged About 54 Years, 4- 5, Subcity Center, Savina Circle, Opposite Krishi Upaj Mandi, Udaipur 313001 (Rajasthan) E-Mail [email protected]

----Petitioner Versus

1. District Magistrate And Collector Sirohi, Collector Office, Sirohi (Rajasthan).

2. Tehsildar (Land Revenue), Aburoad Office At Aburoad, District Sirohi.

----Respondents

For Petitioner(s) : Mr. Vinay Shrivastava

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

17/05/2022

Learned counsel for the petitioner wants to withdraw

this writ petition with liberty to the petitioner to file a

fresh writ petition, if occasion so arises.

Accordingly, this writ petition is dismissed as

withdrawn with the liberty prayed for.

(VIJAY BISHNOI),J

72-msrathore/-

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