Chandan Singh vs State Of Raj And Anr ...
2023 Latest Caselaw 3145 Raj/2

                                   [2023:RJ-JP:16647]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                  S.B. Civil Writ Petition No. 2349/2004

                                   Chandan Singh Son Of Shri Kalyan Singh, 148, Paschami Vihar,
                                   Vaishali Nagar, Jaipur
                                                                                                              ----Petitioner
                                                                            Versus
                                   1.       State       Of     Rajasthan           Through          Deputy       Secretary,
                                            Department Of Home Appeals, Group-1, Government Of
                                            Rajasthan, Secretariat, Jaipur
                                   2.       Director General Of Police, Rajasthan, Jaipur
                                                                                                         ----Respondents

For Petitioner(s) : Mr. Vivek Goyal 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 with liberty to file fresh one, in case need so

arises, on the basis of fresh cause of action.

Permission as sought for is allowed.

Accordingly, the present writ petition is dismissed as

withdrawn with liberty as prayed for.

Since the main petition has been dismissed, stay application

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

(GANESH RAM MEENA),J

ARTI SHARMA/403

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