M/S Marble Mayur vs Rajasthan State Industrial ...
2023 Latest Caselaw 3295 Raj/2

                                   [2023:RJ-JP:17166]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                    S.B. Civil Writ Petition No. 27141/2018

                                   M/s Marble Mayur, A Partnership Firm Through Its Partner Shri
                                   Rambabu       Mantri,     F       471,   Riico     Industrial         Area,    Phase-Iv,
                                   Kishangarh, District Ajmer (Raj.)
                                                                                                               ----Petitioner
                                                                            Versus
                                   1.        Rajasthan State Industrial Development And Investment
                                             Corporation      Limited        (Riico),      Through         Its    Managing
                                             Director, Udyog Bhawan, Tilak Marg, C-Scheme, Jaipur
                                             (Raj.).
                                   2.        Regional       Manager,           Rajasthan               State      Industrial
                                             Development And Investment Corporation, Kishangarh,
                                             District Ajmer (Raj.)
                                                                                                         ----Respondents

For Petitioner(s) : Mr. Anand Sharma For Respondent(s) : Mr. Abhishek Bhandari

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

08/08/2023

Counsel for the petitioner seeks permission to withdraw this

writ petition with liberty to file fresh, in case, need arises on the

basis of fresh cause of action.

Permission as sought for is allowed.

In view of the prayer made by counsel for the petitioner, the

present writ petition is dismissed as withdrawn with liberty, as

prayed.

(GANESH RAM MEENA),J

Seema/116

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