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Nidhi Yadav D/O Shri Bhanwar Lal ... vs State Of Rajasthan ...
2023 Latest Caselaw 4432 Raj/2

Citation : 2023 Latest Caselaw 4432 Raj/2
Judgement Date : 31 August, 2023

Rajasthan High Court
Nidhi Yadav D/O Shri Bhanwar Lal ... vs State Of Rajasthan ... on 31 August, 2023
Bench: Ganesh Ram Meena
                                   [2023:RJ-JP:20063]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                      S.B. Civil Writ Petition No. 18596/2018

                                   Nidhi Yadav D/o Shri Bhanwar Lal Yadav W/o Shri Ajay Kumar
                                   Yadav, Aged About 33 Years, Resident Of Village Tatarpur, Tehsil
                                   Tijara, District Alwar, Rajasthan
                                                                                                          ----Petitioner
                                                                          Versus
                                   1.         State Of Rajasthan, Through Secretary, Department Of
                                              Personnel, Secretariat, Jaipur
                                   2.         District Collector Alwar, District Alwar, Rajasthan
                                   3.         S.d.o. Tijara, District Alwar, Rajasthan
                                   4.         Tehsildar Tijara, District Alwar, Rajasthan
                                   5.         District Collector Mahendragarh, District Mahendragarh,
                                              Delhi
                                   6.         Tehsildar   Nangal       Choudhary,           District    Mahendragarh,
                                              Harayana
                                                                                                       ----Respondents

For Petitioner(s) : Mr. Mukesh Dudi For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

31/08/2023

Counsel for the petitioner seeks permission to withdraw the

civil writ petition.

Permission as sought for is granted.

Therefore, the civil writ petition is dismissed as withdrawn.

(GANESH RAM MEENA),J

Seema/79

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