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Anil Kumar Goyal S/O Shree Naresh ... vs Principal Secretary
2023 Latest Caselaw 2285 Raj/2

Citation : 2023 Latest Caselaw 2285 Raj/2
Judgement Date : 23 February, 2023

Rajasthan High Court
Anil Kumar Goyal S/O Shree Naresh ... vs Principal Secretary on 23 February, 2023
Bench: Ganesh Ram Meena
                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                     S.B. Civil Writ Petition No. 14578/2020

                                   Anil Kumar Goyal S/o Shree Naresh Chand Goyal, Aged About 63
                                   Years, R/o E-52-A Lal Bahadur Nagar, Jaipur
                                                                                                         ----Petitioner
                                                                         Versus
                                   1.       Principal Secretary, Medical And Health And Family
                                            Welfare, Government Of Rajasthan, Secretariat, Jaipur
                                   2.       The District Collector, Bani Park Jaipur, Rajasthan
                                   3.       The Commissioner, Jaipur Development Authority, Jln
                                            Marg, Jaipur
                                   4.       Alrji Asthma And Chest Hospital, Through Its Chairman
                                            M.k. Gupta K-32 Sl Marg, Income Tax Colony, Jaipur
                                            Rajasthan
                                                                                                      ----Respondents

For Petitioner(s) : None present For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

23/02/2023 The matter comes upon an application (Inward No.1 dated 25.01.2023) filed on behalf of the petitioner, seeking permission to withdraw the writ petition.

In the aforesaid application, the petitioner has stated that henceforth, he does not wish to pursue the matter, and therefore, wishes to withdraw the writ petition.

The application for withdrawal of the writ petition is allowed and the writ petition is dismissed as withdrawn.

(GANESH RAM MEENA),J

Sharma NK/82

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