All India Association Of Unaided ... vs State Of Rajasthan ...
2023 Latest Caselaw 5155 Raj/2

                                   [2023:RJ-JP:24194]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                  S.B. Civil Writ Petition No. 721/2020
                                   All India Association Of Unaided Private Institutions (Aiaupi),
                                   Head Office B-5, Todi Nagar, Sikar (Raj.), Through Its Secretary
                                   Vishal Mahala Son Of Bhagirath Mahala, Aage 42 Years, Resident
                                   Of B-5, Jamunapuri, Murlipura, Jaipur).
                                                                                                         ----Petitioner
                                                                       Versus
                                   1.       State Of Rajasthan, Through Secretary, Department Of
                                            Animal Husbandry, Secretariat, Jaipur.
                                   2.       Deputy Secretary, Department Of Animal Husbandry,
                                            Secretariat, Jaipur.
                                   3.       Director, Department Of Animal Husbandry, Pashudhan
                                            Bhawan Tonk Road, Jaipur.
                                   4.       Rajasthan University Of Veterinary And Animal Sciences,
                                            Bikaner Through Its Registrar.
                                                                                                    ----Respondents

For Petitioner(s) : Mr. Anil Kumar For Respondent(s) : Mr. R.A. Katta Ms. Sheetal Mirdha, AAG

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

21/09/2023

Counsel for the petitioners 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withdrawn.

Since the main petition has been dismissed as withdrawn,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 /343

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