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Smt. Rukmani Devi Choudhary W/O ... vs State Of Rajasthan ...
2023 Latest Caselaw 5985 Raj/2

Citation : 2023 Latest Caselaw 5985 Raj/2
Judgement Date : 13 October, 2023

Rajasthan High Court
Smt. Rukmani Devi Choudhary W/O ... vs State Of Rajasthan ... on 13 October, 2023
Bench: Ganesh Ram Meena
                                   [2023:RJ-JP:29129]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                  S.B. Civil Writ Petition No. 7827/2020

                                   Smt. Rukmani Devi Choudhary W/o Shri Hari Mohan Choudhary,
                                   Aged About 32 Years, Resident Of Village Tahatda, Tehsil Bassi,
                                   Distt. Jaipur, Retailer Of Fair Price Shop, Village Tahatda, Tehsil
                                   Bassi, Distt. Jaipur (License No. 184/2012)
                                                                                                         ----Petitioner
                                                                       Versus
                                   1.       State Of Rajasthan, Through Principal Secretary, Food
                                            And Civil Supply Department, Government Secretariat,
                                            Jaipur.
                                   2.       District Supply Officer, Jaipur.
                                                                                                    ----Respondents

For Petitioner(s) : Mr. Laxmi Kant Malpura For Respondent(s) : Mr. Bharat Singh Gurjar, Dy.G.C.

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

13/10/2023

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withdrawn.

Since the main petition has been dismissed as withdrawn, all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 /555

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