Prahladram vs State Of Raj And Anr ...
2023 Latest Caselaw 5784 Raj/2

                                   [2023:RJ-JP:27771]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                 S.B. Civil Writ Petition No. 11353/2018

                                   Prahladram S/o Shri Lakharam, R/o Todas, Tehsil Nawan District
                                   Nagaur
                                                                                                         ----Petitioner
                                                                       Versus
                                   1.       State Of Rajasthan Through Its Principal Secretary Civil
                                            Supplies And Consumer Matters, Government, Govt.
                                            Secretariat, Jaipur
                                   2.       State Consumer Dispute Redressal Commission Rajasthan
                                            Jaipur Through Its Registrar
                                                                                                    ----Respondents

For Petitioner(s) : Mr. Ripu Daman Singh Naruka For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

09/10/2023

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withdrawn.

Since the main petition has been dismissed as withdrawn, all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 /23

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