Prince Children Academy Samiti vs National Council For Teacher ...
2023 Latest Caselaw 4578 Raj/2

[2023:RJ-JP:20789]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

              S.B. Civil Writ Petition No. 11755/2021

Prince Children Academy Samiti, Jaipur Through Its Secretary
Navneet Kumar Khandal Son Of Shree Satyanarayan Sharma,
Aged About 39 Years, R/o Village And Post Badhal, Tehsil
Kishangarh Renewal, District Jaipur(Raj.)
                                                                      ----Petitioner
                                    Versus
1.       National Council For Teacher Education, New Delhi,
         Through Its Chair Person Shri Hans Bhawan, Wing-Ii, 1,
         Bahadur Shah Zafar Marg, New Delhi.
2.       The Northern Regional Committee National Council For
         Teacher Education, Through Its Regional Director, G-7,
         Sector-10, Near National Highway Authority, Dwarka, New
         Delhi.
3.       The Western Regional Committee National Council For
         Teacher Education, Through Its Regional Director, G-7,
         Sector-10, Near National Highway Authority, Dwarka, New
         Delhi.
                                                                 ----Respondents

For Petitioner(s) : Mr. Suveer Gaur For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

04/09/2023

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withdrawn.

[2023:RJ-JP:20789] (2 of 2) [CW-11755/2021]

Since the main petition has been dismissed as withdrawn,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 /104

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