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Garima Self Help Group vs The State Of Rajasthan ...
2023 Latest Caselaw 4966 Raj/2

Citation : 2023 Latest Caselaw 4966 Raj/2
Judgement Date : 15 September, 2023

Rajasthan High Court
Garima Self Help Group vs The State Of Rajasthan ... on 15 September, 2023
Bench: Ganesh Ram Meena
                                   [2023:RJ-JP:23101]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                 S.B. Civil Writ Petition No. 12142/2019
                                   Garima Self Help Group, Nayapura, Near Church, Hospital Road,
                                   Dholpur Through Its President Pappi Devi W/o Rambeer, Aged
                                   About 43 Years, R/o Nayapura, Near Church Hospital Road,
                                   Dholpur.
                                                                                                         ----Petitioner
                                                                       Versus
                                   1.       The State Of Rajasthan, Through Its Director, Women And
                                            Child Development Department, 2, Jal Path, Gandhi
                                            Nagar, Jaipur.
                                   2.       The Dy. Director (Administration), Women And Child
                                            Development Service, 2, Jal Path, Gandhi Nagar, Jaipur.
                                   3.       The Child Development Project Officer, Child Development
                                            Services, Dholpur City, District Dholpur, Rajasthan.
                                                                                                    ----Respondents

For Petitioner(s) : Mr. Giriraj Rajoria For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

15/09/2023

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withdrawn.

Since the main petition has been dismissed as withdrawn,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 /48

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