Shanker Lal Jat Son Of Shri Kajod vs The State Of Rajasthan ...
2024 Latest Caselaw 2752 Raj/2

Rajasthan High Court

Shanker Lal Jat Son Of Shri Kajod vs The State Of Rajasthan ... on 9 April, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

                                   [2024:RJ-JP:17094]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                    S.B. Civil Writ Petition No. 8693/2020

                                    Shanker Lal Jat Son Of Shri Kajod, Aged About 28 Years,
                                    Resident Of Village Mandaliya Joga, Tehsil Phagi Distrit Jaipur,
                                    Rajasthan.
                                                                                                         ----Petitioner
                                                                         Versus
                                    1.      The     State      Of      Rajasthan,           Through       Its   Excise
                                            Commissioner,          Excise      Building,         2,   Gumaniyamala,
                                            Panchvati, Udaipur, Rajasthan- 313 001.
                                    2.      2. District Excise Officer (Jaipur City), Jaipur, Department
                                            Of Excise, Vitt Bhawan, Jayoti Nagar, Lal Kothi Jaipur,
                                            Rajasthan-302 007.
                                                                                                      ----Respondents

For Petitioner(s) : Mr. Kamlendra Sihag for Mr. Ashutosh Bhatia For Respondent(s) : Mr. James Bedi for Mr. Vivek Dangi

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

09/04/2024

Learned counsel for the petitioner wants to withdraw this

civil writ petition.

The civil writ petition is dismissed accordingly. Pending

application(s), if any, also stands disposed of.

(MAHENDAR KUMAR GOYAL),J

Manish/166

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