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Arun Kumar vs The Secretary Ministry Of Youth ...
2023 Latest Caselaw 3449 Raj/2

Citation : 2023 Latest Caselaw 3449 Raj/2
Judgement Date : 11 August, 2023

Rajasthan High Court
Arun Kumar vs The Secretary Ministry Of Youth ... on 11 August, 2023
Bench: Ganesh Ram Meena
[2023:RJ-JP:17427]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

               S.B. Civil Writ Petition No. 13783/2018

1.       Arun Kumar S/o Shri Ramniwas, Aged About 27 Years,
         R/o    Village    Post      Khudot,       Tehsil         Chidawa,   District
         Jhunjhunu (Raj.)
2.       Anita W/o Shri Suresh Kumar Jhanjhadiya, R/o Near
         Gaushala, Katkiyo Ka Mohalla, Ward No. 24, Chidawa,
         District Jhunjhunu (Raj.)
3.       Arun Kumar Dhadhich S/o Shri Vinod Kumar Dhadhich,
         R/o    Village    Post      Gidania,       Tehsil        Chidawa,   District
         Jhunjhunu (Raj.)
4.       Jivni W/o Shri Maniram Saini, R/o Ward No. 42, Behind
         Rani Sati Temple, District Jhunjhunu (Raj.)
                                                                      ----Petitioners
                                      Versus
1.       The Secretary Ministry Of Youth Affairs And Sports,
         Government Of India, New Delhi.
2.       The National Director, Financial And Admn., Special
         Olympics Bharat, J-47, Lower Ground Floor, Lajpat Nagar-
         Iii, New Delhi.
3.       Area    Director,       Special   Olympics         Bharat,     Amla    Birla
         Kendra, Kuber Sadan Barch Chowk, Pilani.
                                                                    ----Respondents

For Petitioner(s) : Mr. Jorawar Singh for Mr. Amit Ratnawat For Respondent(s) : Mr. Ashish Kumar

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

11/08/2023

Counsel for the petitioner seeks permission to withdraw the

present writ petition.

Permission as sought for is allowed.

[2023:RJ-JP:17427] (2 of 2) [CW-13783/2018]

Accordingly, the present writ petition is dismissed as

withdrawn.

Since the main petition has been dismissed as withdrawn,

the stay application and all other pending application/s, if any,

also stands dismissed.

(GANESH RAM MEENA),J

ARTI SHARMA /47

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