Ram Prasad Gurjar S/O Shri Dhuli ... vs State Of Rajasthan ...
2023 Latest Caselaw 4638 Raj/2

                                   [2023:RJ-JP:21240]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                  S.B. Civil Writ Petition No. 9711/2020

                                   Ram Prasad Gurjar S/o Shri Dhuli Lal Gurjar, Aged About 55
                                   Years, Resident Of Galvaniya, Tehsil Uniyara, Distt. Tonk,
                                   Retailer/delaer Of Fair Price Shop, Galvaniya, Tehsil Uniyara,
                                   Distt. Tonk (License No. 755).
                                                                                                         ----Petitioner
                                                                       Versus
                                   1.       State Of Rajasthan, Through Principal Secretary, Food
                                            And Civil Supply Department, Government Secretariat,
                                            Jaipur.
                                   2.       District Supply Officer, Tonk.
                                   3.       Ramvilas S/o Shri Ram Prasad Gurjar, Resident Of
                                            Galvaniya, Post Mohammadpura, Uniyara, Distt. Tonk.
                                   4.       Hanuman S/o Shri Ramswaroop Gurjar, Resident Of
                                            Galvaniya, Post Mohammadpura, Uniyara, Distt. Tonk.
                                                                                                    ----Respondents

For Petitioner(s) : Mr. Laxmikant Malpura For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

06/09/2023

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withdrawn.

Since the main petition has been dismissed as withdrawn,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 /120

Powered by TCPDF (www.tcpdf.org)