H B Bhansali T T College vs N C T E And Anr (2023:Rj-Jp:26475)
2023 Latest Caselaw 5507 Raj/2

                                   [2023:RJ-JP:26475]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                  S.B. Civil Writ Petition No. 8765/2013
                                          H B Bhansali T T College, Dewani, Sujangarh, Churu,
                                          Rajasthan, Running by society of Hulash Chand Bhanwari
                                          Devi Bhansali Chariable Trust, Dewani, Sujangarh, Churu,
                                          Rajasthan, through it authorize Secretary Shri Shyam
                                          Sunder Shekhawati S/o Shri Mohan Lal Sharma, aged 38
                                          years about, V.P.O.- Kankara, Tes-Dantaramgarh, Dist.
                                          Sikar, Raj.
                                                                                                         ----Petitioner
                                                                       Versus
                                       1. National Council for Teacher Education, Hans Bhawan,
                                          Wind-II, Bahadur Shah Zafar Marg, New Delhi-110002.
                                       2. National Council for Teacher Education, Northern Region
                                          Committee through its Regional Director, Office 22/198,
                                          Kaveri Path, Near Mansarvoar stadium, Jaipur, Rajasthan.
                                                                                                    ----Respondents

For Petitioner(s) : Mr. Vineet Dixit for Mr. O. P. Sharma For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

04/10/2023

Counsel appearing for the petitioner seeks permission to

withdraw the present writ petition with liberty to file fresh one, in

case, need arises on the basis of fresh cause of action.

Permission as sought for is allowed.

Accordingly, the present writ petition is dismissed as

withdrawn with liberty as prayed for.

Since the main petition has been dismissed as withdrawn, all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 /486

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