Mohanpura Balaji Dugdh Utpadak ... vs State Of Rajasthan ...
2023 Latest Caselaw 3776 Raj/2

[2023:RJ-JP:18228]

         HIGH COURT OF JUDICATURE FOR RAJASTHAN
                     BENCH AT JAIPUR

               S.B. Civil Writ Petition No. 8441/2021

Mohanpura Balaji Dugdh Utpadak Mahila Sahkari Samiti Ltd,
Panchayat Samiti Sanganer, Jaipur (Raj.) Through Its President
Sunita Choudhary W/o Rajendra Singh, Aged About 22 Years,
Resident Of 18, Kalu Baba Meena Ki Dhani, Mohanpura, Jaipur
(Raj.)
                                                                         ----Petitioner
                                       Versus
1.       State Of Rajasthan, Through Its Principal Secretary, Co-
         Operative Department, Govt. Secretariat, Jaipur.
2.       The         Managing        Director,        Rajasthan          Co-Operative
         Federation, Jaipur.
3.       Registrar Co-Operative Societies, State Of Rajasthan
         Jaipur.
4.       State Co-Operative Election Officer, Rajasthan State Co-
         Operative Authority, 10-B, Institutional Area, Raisem
         Building, Jhalana Doongari, Jaipur.
5.       Jaipur Zila Dugdha Utpadak Sahkari Sangh Ltd., Through
         Its Managing Director, Jaipur Dairy, Jaipur (Raj.)
                                                                    ----Respondents

For Petitioner(s) : Mr. Arvind Sharma for Mr. Shiv Shanker Choudhary For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

18/08/2023

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withdrawn.

[2023:RJ-JP:18228] (2 of 2) [CW-8441/2021]

Since the main petition has been dismissed as withdrawn,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 /188

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