Ramkalyan S/O Ratanlal vs Sub Divisional Officer ...
2023 Latest Caselaw 6094 Raj/2

Citation : 2023 Latest Caselaw 6094 Raj/2
Judgement Date : 17 October, 2023

Rajasthan High Court

Ramkalyan S/O Ratanlal vs Sub Divisional Officer ... on 17 October, 2023

Bench: Ganesh Ram Meena

                                   [2023:RJ-JP:29903]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                  S.B. Civil Writ Petition No. 5574/2021

                                   1.       Ramkalyan S/o Ratanlal, Aged About 48 Years, R/o
                                            Khalda, Tehsil Kishanganj, District Baran.
                                   2.       Ramkunwar S/o Ratanlal, Aged About 52 Years, R/o
                                            Khalda, Tehsil Kishanganj, District Baran.
                                                                                                           ----Petitioners
                                                                         Versus
                                   1.       Sub      Divisional      Officer,     Kishanganj,         District     Baran,
                                            Rajasthan.
                                   2.       Baroda      Rajasthan       Kshetriya        Gramin       Bank,      Jalwara,
                                            District Baran Through Branch Manager.
                                                                                                      ----Respondents

For Petitioner(s) : Mr. Hari Ram Gurjar For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

17/10/2023

Counsel for the petitioners 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withdrawn with liberty as prayed for.

Since the main petition has been dismissed as withdrawn, all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.