Manoj Gupta Son Of Shri Ram Bharosi ... vs State Of Rajasthan ...
2023 Latest Caselaw 4594 Raj/2

                                   [2023:RJ-JP:21070]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                 S.B. Civil Writ Petition No. 26854/2018

                                   Manoj Gupta Son Of Shri Ram Bharosi Lal And Smt. Sushila
                                   Devi, Aged About 40 Years, Resident Of Plot No. 506 A, Barkat
                                   Nagar, Jaipur
                                                                                                         ----Petitioner
                                                                       Versus
                                   1.       State Of Rajasthan, Secretariat, Jan Path, Jaipur Through
                                            Chief Secretary
                                   2.       Nagar Nigam, Civil Line Zone, Near New Vidhan Sabha,
                                            Lal Kothi, Jaipur Through Deputy Commissioner
                                                                                                    ----Respondents

For Petitioner(s) : Mr. Umesh Debey for Mr. Narendra Kumar Sharma For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

05/09/2023

Counsel appearing 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withdrawn.

Since the main petition has been dismissed as withdrawn,

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

also stands dismissed.

(GANESH RAM MEENA),J

ARTI SHARMA /151

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