Badi Dhani Primary Dugdh Utpadak ... vs State Of Rajasthan ...
2023 Latest Caselaw 5196 Raj/2

[2023:RJ-JP:24205]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

               S.B. Civil Writ Petition No. 6419/2021

Badi Dhani Primary Dugdh Utpadak Sahakari Samiti Limited,
Badi Dhani, Thoi, Sikar Through Its Secretary Babu Lal Saini S/o
Mangla Ram Saini,age 48 Years, R/o Village Badi Dhani,thoi,
Tehsil Sri Madhopur, Sikar
                                                                           ----Petitioner
                                         Versus
1.       State       Of   Rajasthan,          Through        Registrar      Cooperative
         Societies Nehru Sahakar Bhavan, Bhavani Singh Road, 22
         Godam Circle, Jaipur
2.       Additonal Registrar, Cooperative Societies, Jaipur Division,
         Mini Secretariat, Banipark, Jaipur
3.       Managing Director, Sikar And Jhunjhunu Zila Dugdh
         Utpadak Shakari Sangh, Palsana, Sikar.
4.       Returning        Officer,     Sikar      And     Jhunjhunu        Zila   Dugdh
         Utpadak Shakari Sangh Ltd, Palsana, Sikar
                                                                      ----Respondents

For Petitioner(s) : Mr. Anil Kumar For Respondent(s) : Mr. S.S. Raghav,AAG Mr. Kailash Chandra Pareek

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

21/09/2023

Counsel for the petitioner seeks permission to withdraw the

present writ petition with liberty to file fresh one, in case, need

arises, on the basis of fresh cause of action.

Permission as sought for is allowed.

Accordingly, the present writ petition is dismissed as

withdrawn with liberty as prayed for.

[2023:RJ-JP:24205] (2 of 2) [CW-6419/2021]

Since the main petition has been dismissed as withdrawn,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 /551

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