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Ankit Rohilla S/O Shri Ramesh ... vs The State Of Rajasthan ...
2023 Latest Caselaw 5035 Raj/2

Citation : 2023 Latest Caselaw 5035 Raj/2
Judgement Date : 18 September, 2023

Rajasthan High Court
Ankit Rohilla S/O Shri Ramesh ... vs The State Of Rajasthan ... on 18 September, 2023
Bench: Ganesh Ram Meena
                                   [2023:RJ-JP:23669]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                 S.B. Civil Writ Petition No. 12890/2020
                                   Ankit Rohilla S/o Shri Ramesh Rohilla, Aged About 34 Years, R/o
                                   1778-A H.b.c Sector-29 Faridabad Sector 29 S.o Faridabad
                                   Hariyana.
                                                                                                         ----Petitioner
                                                                       Versus
                                   1.       The   State    Of    Rajasthan,   Through Its Excise
                                            Commissioner, Excise Building, 2, Gumaniyamala,
                                            Panchvati, Udaipur, Rajasthan- 313 001.
                                   2.       District Excise Officer (Jaipur City) Jaipur, Department Of
                                            Excise, Vitta Bhawan, Janpath, Jaipur, Rajasthan.
                                   3.       Rajasthan State Breweries Corporation Limited, Through
                                            Executive Director, Ist Floor, D-Block, Vitta Bhawan,
                                            Janpath, Jaipur, Rajasthan.
                                                                                                    ----Respondents

For Petitioner(s) : Mr. Yashvardhan Singh Bathi for Mr. Ashutosh Bhatia For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

18/09/2023

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withdrawn.

Since the main petition has been dismissed as withdrawn,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 /225

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