Ajay Khandelwal S/O Shri Tejmal ... vs State Of Rajasthan ...
2023 Latest Caselaw 4604 Raj/2

[2023:RJ-JP:21072]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

              S.B. Civil Writ Petition No. 13101/2020

Ajay Khandelwal S/o Shri Tejmal Gupta, Aged About 46 Years, At
Present Residing At E-48, (A) I.p.i.a Road No 4, Kota (Raj)
                                                                         ----Petitioner
                                       Versus
1.       State Of Rajasthan, Through The Principal Secretary,
         Industry, Department Of Industry, Govt. Of Rajasthan,
         Secretariat, Jaipur
2.       Managing Director Riico, Udhyog Bhawan, Tilak Marg,
         Jaipur (Raj)
3.       Senior Regional Manager, Office Of Riico, Gobariya,
         Bawdi, Kota (Raj)
4.       Dgm Retail And Duly Constituted Attorney, Hindustan
         Petroleum Corporation Limited, 17, Jamshedji Tata Road,
         Mumbai 400020
5.       District Collector, Kota
                                                                    ----Respondents

For Petitioner(s) : Mr. Paras Jain for Mr. Pradeep Mathur For Respondent(s) : Mr. Sukriti Kasliwal Mr. S.N. Kumawat

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 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withdrawn with liberty as prayed for.

[2023:RJ-JP:21072] (2 of 2) [CW-13101/2020]

Since the main petition has been dismissed as withdrawn,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 /221

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