M/S. Saran Construction Company ... vs State Of Rajasthan ...
2023 Latest Caselaw 3552 Raj/2

                                   [2023:RJ-JP:17821]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                 S.B. Civil Writ Petition No. 12028/2019

                                   M/s. Saran Construction Company Bikaner, A Registered
                                   Partnership Firm And Aa Class Government Contractor Having
                                   Address At V.p. Karmisar Ward No.2, Bikaner-334001 (Raj.)
                                   Through Its Partner Shri Pema Ram Saran.
                                                                                                         ----Petitioner
                                                                       Versus
                                   1.       State Of Rajasthan, Through Secretary, Water Resource
                                            Department, Government Of Rajasthan, Secretariat,
                                            Jaipur.
                                   2.       Chief Engineer (East) And Additional Secretary Cad,
                                            Water Resource Department, Sichai Bhawan, Jln Marg,
                                            Jaipur.
                                   3.       Superintendent Engineer, Cad Circle, Chambal, Kota.
                                   4.       Executive Engineer, Rmc, Division-1 Cad, Chambal, Kota.
                                                                                                    ----Respondents

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

HON'BLE MR. JUSTICE GANESH RAM MEENA Judgment / Order

16/08/2023

Counsel for the petitioner seeks permission to withdraw the

present writ petition with liberty to approach the Settlement

Committee.

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withdrawn with liberty as prayed for.

Since the main petition has been dismissed as withdrawn,

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

also stands dismissed.

(GANESH RAM MEENA),J

ARTI SHARMA /547

Powered by TCPDF (www.tcpdf.org)