Global Institute Of Technology ... vs Rajasthan State Industrial ...
2023 Latest Caselaw 2944 Raj/2

                                   [2023:RJ-JP:16174]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                  S.B. Civil Writ Petition No. 8088/2020

                                   Global Institute Of Technology Society, Through Its Authorized
                                   Signatory - Rajkumar Kandoi Son Of Shri Mangi Lal Kandoi,
                                   Resident Of 21-22A, Hanuman Vatika 2, Chitrakoot Marg, Ajmer
                                   Road, Jaipur.
                                                                                                         ----Petitioner
                                                                       Versus
                                   1.       Rajasthan State Industrial Development And Investment
                                            Corporation Ltd., Through Its Chairman And Managing
                                            Director, Udyog Bhawan, Tilak Marg, C-Scheme, Jaipur.
                                   2.       Deputy Director, Directorate Of Enforcement, Government
                                            Of India, Zonal Office, 2Nd Floor, Jeevan Nidhi-Ii, Lic
                                            Building, Bhawani Singh Road, Jaipur.
                                   3.       Senior Regional Manager, Rajasthan State Industrial
                                            Development And Investment Corporation Ltd., Epip-
                                            Sitapura Industrial Area, Sitapura, Jaipur.
                                                                                                    ----Respondents

For Petitioner(s) : Mr. Dinesh Hissaria 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withdrawn.

Since the main petition has been dismissed as withdrawn, all

other pending application/s also stands dismissed.

(GANESH RAM MEENA),J

ARTI SHARMA /89

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