Citation : 2023 Latest Caselaw 5856 Raj/2
Judgement Date : 11 October, 2023
[2023:RJ-JP:28520]
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Writ Petition No. 19272/2017
1. M/s Manohar Lal Sooraj Mal, Shop No. 23, Krishi Upaj
Mandi Yard, Khedli, District Alwar Raj. Throu
2. M/s Ramesh Chand And Company, Shop No. 24, Krishi
Upaj Mandi Yard, Khedli, District Alwar Raj. Thro
3. M/s Rajendra Prasad Satish Chand, Shop No. 25, Krishi
Upaj Mandi Yard, Khedli, District Alwar Raj.
4. M/s Bhagwat Trading Company, Shop No. 26, Krishi Upaj
Mandi Yard, Khedli, District Alwar Raj. Thro
5. M/s Prem Prakash Rajendra Kumar, Shop No. 27, Krishi
Upaj Mandi Yard, Khedli, District Alwar Raj.
6. M/s Om Prakash Ramesh Chand, Shop No. 28, Krishi Upaj
Mandi Yard, Khedli, District Alwar Raj. Thro
7. M/s Jagan Prasad Khubi Ram, Shop No. 29, Krishi Upaj
Mandi Yard, Khedli, District Alwar Raj. Throu
8. M/s Shyam Lal Raman Lal, Shop No. 30, Krishi Upaj
Mandi Yard, Khedli, District Alwar Raj. Through
9. M/s Shri Ram Traders, Shop No. 31, Krishi Upaj Mandi
Yard, Khedli, District Alwar Raj. Through Its
10. M/s Kedar Nath Kirodi Lal, Shop No. 32, Krishi Upaj Mandi
Yard, Khedli, District Alwar Raj. Throug
11. M/s Jodhraj Chhotelal, Shop No. 33, Krishi Upaj Mandi
Yard, Khedli, District Alwar Raj. Through It
12. M/s Ved Prakash And Brothers, Shop No. 34, Krishi Upaj
Mandi Yard, Khedli, District Alwar Raj. Thro
13. M/s Ram Dayal Brij Bihari, Shop No. 35, Krishi Upaj Mandi
Yard, Khedli, District Alwar Raj. Throug
14. M/s Ram Narayan Chandrabhan Jain, Shop No. 36, Krishi
Upaj Mandi Yard, Khedli, District Alwar Raj.
----Petitioners
Versus
1. Krishi Upaj Mandi Samiti Khedli, District Alwar Raj.
Through Its Secretary.
2. The Director, Rajasthan State Agricultural Marketing
Board, Government Of Rajasthan, Jaipur Raj.
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[2023:RJ-JP:28520] (2 of 2) [CW-19272/2017]
----Respondents
For Petitioner(s) : Ms. Swati Sharma for Mr. Girish Khandelwal For Respondent(s) :
HON'BLE MR. JUSTICE GANESH RAM MEENA
Judgment / Order
11/10/2023
Counsel for the petitioners 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withdrawn.
Since the main petition has been dismissed as withdrawn, all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 /115
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