Kshitij Kumar Choudhary S/O Shri ... vs State Of Rajasthan ...
2023 Latest Caselaw 5097 Raj/2

                                   [2023:RJ-JP:23869]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                  S.B. Civil Writ Petition No. 1802/2020
                                   Kshitij Kumar Choudhary S/o Shri Suryapal Choudhary, Aged
                                   About 34 Years, Resident Of 33-34, Sundar Van, Opposite Kichar
                                   Hospital, Nawalgarh Road, Sikar (Rajasthan).
                                                                                                         ----Petitioner
                                                                       Versus
                                   1.       State Of Rajasthan, Through Additional Chief Secretarory,
                                            Public Works Department, Government Of Rajasthan,
                                            Secretariat, Jaipur.
                                   2.       The Chief Engineer (Nh And Ppp) Public Works
                                            Department, Government Of Rajasthan, Jacob Road,
                                            Jaipur.
                                   3.       Additional Chief  Engineer (Ppp),   Public Works
                                            Department, Government Of Rajasthan, Jacob Road,
                                            Jaipur.
                                   4.       Project Director (Ppp), Public Works Department,
                                            Government Of Rajasthan, Jacob Road, Jaipur.
                                                                                                    ----Respondents

For Petitioner(s) : Mr. Sandeep Singh Shekhawat For Respondent(s) : Mr. Rajesh Maharshi, Mr. Vibhuti Bhushan Sharma

HON'BLE MR. JUSTICE GANESH RAM MEENA Judgment / Order

20/09/2023

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withdrawn.

Since the main petition has been dismissed as withdrawn, all

other pending application/s, if any, also stands dismissed.

(GANESH RAM MEENA),J

ARTI SHARMA /671

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