Narangi Bai Meena vs Jodhpur Vidyut Vitran Nigam ...
2023 Latest Caselaw 6488 Raj

[2023:RJ-JD:27286]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR

D.B. Spl. Appl. Writ No. 670/2023

Narangi Bai Meena D/o Shri Ramswaroop Meena, Aged About 30 Years, R/o Village Veerpur, Post Bighota, Tehsil Rajgarh, District Alwar, Rajasthan.

----Appellant Versus

1. Jodhpur Vidyut Vitran Nigam Limited, Through Its Managing Director, New Power House, Industrial Area, Jodhpur, Rajasthan.

2. Secretary (Administration), Jodhpur Vidyut Viran Nigam Limited, New Power House, Industrial Area, Jodhpur, Rajasthan.

3. Executive Engineer, (Vigilance City Circle), Jodhpur Discom, Jodhpur, Rajasthan.

----Respondents

For Appellant(s) : Mr. Ramesh Kumar

HON'BLE MR. JUSTICE VIJAY BISHNOI HON'BLE MR. JUSTICE YOGENDRA KUMAR PUROHIT

Judgment / Order

28/08/2023

Learned counsel for the appellant has submitted that in view

of the subsequent events and subsequent orders passed by the

respondents, he wants to withdraw the instant special appeal with

liberty to the appellant to challenge the action of the respondents

by availing appropriate remedy.

[2023:RJ-JD:27286] (2 of 2) [SAW-670/2023]

In view of the above submission, the instant special appeal is

dismissed as withdrawn with liberty to the appellant to avail

appropriate remedy available to her under the law against the

action of the respondents, if law permits to do so.

(YOGENDRA KUMAR PUROHIT),J (VIJAY BISHNOI),J

161-msrathore/-

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