Rajesh Kumawat S/O Shri Babulal ... vs Ramcharan Sharma S/O Shri Ramrai ...
2023 Latest Caselaw 6232 Raj/2

                                   [2023:RJ-JP:30909]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                  S.B. Civil Writ Petition No. 7302/2020
                                   Rajesh Kumawat S/o Shri Babulal Kumawat, Aged About 38
                                   Years, R/o Plot No.12, Ramnathpuri, Dhabas Road, Near Om
                                   Public School, Giridharipura, Ajmer Road, Jaipur
                                                                                                         ----Petitioner
                                                                       Versus
                                   1.       Ramcharan Sharma S/o Shri Ramrai Sharma, R/o Plot No.
                                            11, Ramnathpuri, Dhabas Road, Near Om Public School,
                                            Girdharipura, Ajmer Road, Jaipur
                                   2.       Reliance Gio Infocom Limited, Through Manager, Branch
                                            Office, First Floor, Anand Bhawan, Sansar Chandra Road,
                                            Jaipur (Formal Party)
                                   3.       Indus Towers Limited, Through Manager/ Authorized
                                            Representative, Circle Office, D-34, Subhash Marg, G-
                                            Business Park, Third Floor, C-Scheme, Jaipur
                                                                                                    ----Respondents

For Petitioner(s) : Mr. Santosh Kumar Jain For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

20/10/2023

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withdrawn.

Since the main petition has been dismissed as withdrawn, all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 /53

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