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Hansa Kumari Yadav W/O Pramod ... vs The Registrar, University Of ...
2023 Latest Caselaw 3127 Raj/2

Citation : 2023 Latest Caselaw 3127 Raj/2
Judgement Date : 4 August, 2023

Rajasthan High Court
Hansa Kumari Yadav W/O Pramod ... vs The Registrar, University Of ... on 4 August, 2023
Bench: Ganesh Ram Meena
                                   [2023:RJ-JP:16635]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                 S.B. Civil Writ Petition No. 21916/2018

                                   Hansa Kumari Yadav W/o Pramod Yadav, Aged About 28 Years,
                                   R/o Village And Post Dhobdlai, Via Govind Garh, Tehsil Chomu,
                                   Jaipur (Raj.)
                                                                                                         ----Petitioner
                                                                       Versus
                                   1.       The Registrar, University Of Rajasthan, Jaipur.

                                   2.       The Controller Of Examination, University Of Rajasthan,
                                            Jaipur.
                                   3.       The Registrar, Pandit Deendayal Upadhya Shekhawati
                                            University, Sikar.
                                   4.       The Controller Of Examination, Pandit Deendayal Upadhya
                                            Shekhawati University, Sikar.
                                                                                                    ----Respondents

For Petitioner(s) : Mr. Amit Ratnawat For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

04/08/2023

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withdrawn.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, the stay

application and all other pending application/s, if any, also stands

dismissed.

(GANESH RAM MEENA),J

ARTI SHARMA /36

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