M/S Gobind Ram And Co vs Rajasthan Rajya Vidyut Utpadan ...
2023 Latest Caselaw 2938 Raj/2

                                   [2023:RJ-JP:16166]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                 S.B. Civil Writ Petition No. 12944/2021
                                   M/s Gobind Ram And Co, Grain Market, Gonianamandi, Bathinda
                                   Through Its Partner Sanjay Kumar S/o Shrishri Pawan Kumar,
                                   Aged About 47Yrs , R/o Goniana Mandi.
                                                                                                         ----Petitioner
                                                                       Versus
                                   1.       Rajasthan Rajya Vidyut Utpadan Nigam Limited, Through
                                            Its Chairman Cum Managing Director Registered Office
                                            And Head Office Vidyut Bhawan, Janpath, Jyoti Nagar
                                            Jaipur.
                                   2.       Chief Engineer(O And M), Kota Super Thermal Power
                                            Station (Ktps), Kota
                                   3.       Deputy Chief Engineer (Fh), Kota Super Thermal Power
                                            Station (Ktps), Kota
                                   4.       Superintending Engineer (Chp Mtc - Rly.) Kstps, Rvunl,
                                            Kota.
                                                                                                    ----Respondents

For Petitioner(s) : Mr. Aditya Jain Mr. Mohit Kumar Sharma Ms. Bhavya Golecha For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA Judgment / Order

02/08/2023

Counsel for the petitioner seeks permission to withdraw the

present writ petition.

Permission as sought for is allowed.

Accordingly, the present writ petition is dismissed as

withdrawn.

Since the main petition has been dismissed as withdrawn,

stay application and all other pending application/s also stands

dismissed.

(GANESH RAM MEENA),J ARTI SHARMA /45

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