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Sewar Gram Seva Sahakari Samiti ... vs State Of Raj And Ors ...
2023 Latest Caselaw 4486 Raj/2

Citation : 2023 Latest Caselaw 4486 Raj/2
Judgement Date : 1 September, 2023

Rajasthan High Court
Sewar Gram Seva Sahakari Samiti ... vs State Of Raj And Ors ... on 1 September, 2023
Bench: Ganesh Ram Meena
                                   [2023:RJ-JP:20336]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                 S.B. Civil Writ Petition No. 20158/2017

                                   Sewar Gram Seva Sahakari Samiti Limited, Through Its President
                                   Soop Singh, Registered Office Village Sewar, Tehsil Bharatpur,
                                   District Bharatpur.
                                                                                                            ----Petitioner
                                                                            Versus
                                   1.       State       Of     Rajasthan          Through         Principal    Secretary,
                                            Department Of Cooperative, Government Of Rajasthan,
                                            Secretariat, Jaipur.
                                   2.       District Collector And Magistrate, Bharatpur.
                                   3.       Additional District Magistrate City, Bharatpur.
                                   4.       Rajjan Singh S/o Deshraj Singh, R/o Village Ludhavai,
                                            Tehsil Bharatpur, District Bharatpur.
                                                                                                         ----Respondents

For Petitioner(s) : Mr. Ayush Agarwal on behalf of Mr. Nikhlesh Katara For Respondent(s) : None present

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

01/09/2023

Counsel appearing for the petitioner submits that the

petitioner seeks permission to withdraw the present writ petition.

In view of the prayer made by counsel appearing for the

petitioner, the present writ petition is dismissed as withdrawn.

Since the main petition has been dismissed as withdrawn,

the stay application and all other pending application/s, if any,

also stands dismissed.

(GANESH RAM MEENA),J

ARTI SHARMA /54

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