Kavita W/O Preetam Singh Dayama ... vs State Of Rajasthan ...
2023 Latest Caselaw 5270 Raj/2

                                   [2023:RJ-JP:24724]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                 S.B. Civil Writ Petition No. 17761/2019

                                   Kavita W/o Preetam Singh Dayama D/o Raghuveer Singh, Aged
                                   About 37 Years, R/o 196, Milkhpur Gurjar, Tehsil Tijara, District
                                   Alwar, Rajasthan.
                                                                                                         ----Petitioner
                                                                       Versus
                                   1.       State Of Rajasthan, Through Secretary, Department Of
                                            Personnel, Secretariat, Jaipur.
                                   2.       District Collector, Alwar District Alwar, Rajasthan
                                   3.       Tehsildar, Tijara, District Alwar, Rajasthan.
                                                                                                    ----Respondents

For Petitioner(s) : Mr. Anil Kumar Jain For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

22/09/2023

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withdrawn.

Since the main petition has been dismissed as withdrawn, all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 /102

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