Mukesh Kumar S/O Shri Madan Lal vs State Of Rajasthan ...
2023 Latest Caselaw 5465 Raj/2

                                   [2023:RJ-JP:26150]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                 S.B. Civil Writ Petition No. 13483/2019
                                   Mukesh Kumar S/o Shri Madan Lal, Aged About 43 Years, R/o
                                   Bakhtawarpura, Jhunjhunu, Chirawa, Rajasthan.
                                                                                                         ----Petitioner
                                                                       Versus
                                   1.       State Of Rajasthan, Through Principal Secretary, Food
                                            And Civil Supply Department, Government Secretariat,
                                            Jaipur.
                                   2.       District Collector (Supply), Sikar.

                                   3.       Director, Central Bureau Of Investigation, Plot No. 5-B,
                                            6Th Floor, Cgo Complex, Lodhi Road, New Delhi.
                                   4.       Director General, Anti Corruption Bureau, Rajasthan, J-9,
                                            Jhalana Institutional Area, Jaipur, Rajasthan.
                                   5.       Shri Subhash Chand Choudhary, Presently Holding The
                                            Post Of District Supply Officer, Karauli.
                                                                                                    ----Respondents

For Petitioner(s) : Ms. Anzum Parveen for Mr. Lokesh Kumar Sharma For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

03/10/2023

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withdrawn.

Since the main petition has been dismissed as withdrawn, all

other pending application/s, if any, also stands dismissed.

(GANESH RAM MEENA),J

ARTI SHARMA /117

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