Tagore Pashudhan Sahayak ... vs State Of Rajasthan ...
2023 Latest Caselaw 3001 Raj/2

                                   [2023:RJ-JP:16400]

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                                    S.B. Civil Writ Petition No. 3227/2020

                                   Tagore      Pashudhan         Sahayak          Prashikshan            Sansthan,   Katra,
                                   Nadbai, Bharatpur (Raj.) Running By Society Adarsh Tagore
                                   Shiksha Samiti, Nadbai, Bharatpur (Raj.), Through Its Authorize
                                   Shri Officer Shri Vinod Kumar Garg Son Of Shri Babulal, Aged
                                   About 58 Years, By Caste- Vishay, Resident Of Nadbai, Bharatpur
                                   (Raj.)
                                                                                                             ----Petitioner
                                                                            Versus
                                   1.       State       Of   Rajasthan,         Through         The      Director,   Animal
                                            Husbandry Department, Jaipur.
                                   2.       Deputy Secretary To The Government, Department Of
                                            Animal Husbandry, Secretariat, Jaipur.
                                   3.       Rajasthan University Of Veterinary And Animal Sciences,
                                            Bikaner, Through Its Registrar.
                                                                                                          ----Respondents

For Petitioner(s) : Mr. Om Prakash Sharma For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

03/08/2023

Counsel for the petitioner seeks permission to withdraw the

present writ petition with liberty to file fresh application.

Permission as sought for is granted.

The civil writ petition is dismissed as withdrawn with liberty

as prayed for.

(GANESH RAM MEENA),J

Seema/225

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