Vashid Khan Bhaikhani S/O Shri Mohd. Lal ... vs The State Of Rajasthan ...
2024 Latest Caselaw 2690 Raj/2

Rajasthan High Court

Vashid Khan Bhaikhani S/O Shri Mohd. Lal ... vs The State Of Rajasthan ... on 8 April, 2024

Author: Ganesh Ram Meena

Bench: Ganesh Ram Meena

                                   [2024:RJ-JP:16542]

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                                        S.B. Civil Writ Petition No. 519/2023

                                    Vashid Khan Bhaikhani S/o Shri Mohd. Lal Khan, Aged About 28
                                    Years, R/o Near Rajendra School, Ward No. 22, Sardarshahar,
                                    District Churu.
                                                                                                             ----Petitioner
                                                                             Versus
                                    1.       The      State      Of     Rajasthan,         Through        The   Secretary,
                                             Department Of Panchayati Raj Government Secretariat,
                                             Jaipur, Rajasthan.
                                    2.       Secretary, Rajasthan Staff Selection Board, State Institute
                                             Of Agriculture Management Premises, Durgapura, Jaipur,
                                             Rajasthan.
                                                                                                          ----Respondents

For Petitioner(s) : Mr. Abhinav Srivastava for Mr. Raghu Nandan Sharma For Respondent(s) : Mr. Surender Meel

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order 08/04/2024

Counsel for the petitioner submits that the petitioner seeks

permission to withdraw the present writ petition.

In view of the prayer made by counsel for the petitioner, 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present writ petition is dismissed as withdrawn.

Since the main petition has been dismissed as withdrawn,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

DIVYA SAINI /401

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