Kanhaiyalal vs J M A C T (2023:Rj-Jp:23866)
2023 Latest Caselaw 5137 Raj/2

                                   [2023:RJ-JP:23866]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                  S.B. Civil Writ Petition No. 7743/2015

                                   Kanhaiyalal Son Of Ramdev, aged 55 years Resident Of Krishna
                                   Colony, Adarsh Nagar Tonk Raj.
                                                                                                         ----Petitioner
                                                                       Versus
                                   Judge, Motor Accident Claims Tribunal, No. 2 Distt Tonk Raj.
                                                                                                     ----Respondent

For Petitioner(s) : Mr. Sudarshan Laddha For Respondent(s) :

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withdrawn.

Since the main petition has been dismissed as withdrawn, all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 /736

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