Rana Royal Girls College vs National Council For Teacher ...
2023 Latest Caselaw 5294 Raj/2

                                   [2023:RJ-JP:24935]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                 S.B. Civil Writ Petition No. 14524/2019
                                   Rana Royal Girls College, Village-Borawar, Sabalpur Road,
                                   Makrana, Borawar, Nagaur (Raj.) Running By Society Of
                                   (Amended) Rana Royal Shikshan Sansthan, Village- Borawar,
                                   Sabalpur Road, Makrana, Borawar, Nagaur(Raj.) Through Its
                                   Secretary Mahendra Singh Anwala Sunil Son Of Shri Sharwan
                                   Ram Anwala, Aged About 38 Yeares, Resident Of Village-
                                   Borawar, Sabalpur Road, Makrana, Borawar, Nagaur (Raj.)
                                                                                                         ----Petitioner
                                                                       Versus
                                   1.       National Council For Teacher Education, Northern Region
                                            Committee, Through Its Regional Director, Office G-7,
                                            Sector 10, Dwarka, New Delhi- 110075
                                   2.       National Council For Teacher Education, Through Member
                                            Secretary, Hans Bhawan, Wind-Ii, Bahadur Shah Zafar
                                            Marg, New Delhi-110002
                                                                                                    ----Respondents

For Petitioner(s) : Mr. Om Prakash Sharma For Respondent(s) : Mr. Manish Kumar Sharma

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

26/09/2023

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withdrawn with liberty as prayed for.

Since the main petition has been dismissed as withdrawn, all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 /28

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