Satya Narain Andors vs Chomu Karya Vikraya Shakari ...
2023 Latest Caselaw 3785 Raj/2

[2023:RJ-JP:18173]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

              S.B. Civil Writ Petition No. 10296/2015

1.       Satya       Nairayan       S/o     Sh.     Prahalad        Meena,      Village
         Cheethwadi, Tehsil Chomu, District Jaipur.
2.       Kailash S/o Nathulal Meena, Ward No. 23, Meeno Ka
         Mohalla, Tehsil - Chomu, District - Jaipur
3.       Rahish S/o Kamruddin, Ward No. 22, Nyariyo Ka Mohalla,
         Tehsil - Chomu, District - Jaipur
4.       Santosh Kumar S/o Prabhudayal, Plot No. 52, Krishna
         Colony, Marija Road, Kasba Chomu, District - Jaipur
                                                                         ----Petitioners
                                       Versus
1.       Chomu Kraya Vikraya Shakari Samiti Ltd. Through Its
         Manager, Chomu Kraya Vikraya Shakari Samiti Ltd.
         Chomu, Dist. Jaipur
2.       Nagar Palika Chomu Through Executive Officer, Nagar
         Palika Chomu, Tehsil-Chomu, District Jaipur
3.       Land Holder, Through Tehsildar, Tehsil-Chomu, District
         Jaipur
4.       Jaipur Development Authority Through Its Commissioner,
         Jaipur Development Authority, District-Jaipur
                                                                    ----Respondents

For Petitioner(s) : Mr. Himanshu Jain For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

18/08/2023

Counsel for the petitioners 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withdrawn.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:18173] (2 of 2) [CW-10296/2015]

Since the main petition has been dismissed as withdrawn,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 /30

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