Purshottam Sharma vs R P S C Ajmer (2024:Rj-Jp:33028)
2024 Latest Caselaw 5189 Raj/2

Rajasthan High Court

Purshottam Sharma vs R P S C Ajmer (2024:Rj-Jp:33028) on 2 August, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

                                   [2024:RJ-JP:33028]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                    S.B. Civil Writ Petition No. 17656/2012

                                    Purshottam Sharma S/o Shri Amar Singh, aged about 37 years,
                                    resident of Village Chitokari , Post Dhanota District Bharatpur ,
                                    Rajasthan
                                                                                                       ----Petitioner
                                                                        Versus
                                    Rajasthan Public Service Commission Through Its Secretary,
                                    Ghooghara Ghati , Ajmer
                                                                                                     ----Respondent

For Petitioner(s) : Mr. Tanveer Ahmed For Respondent(s) : Mr. Amit Kuri with Mr. Harshvardhan Shekhawat

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

02/08/2024

Learned counsel for the petitioner wants to withdraw this

civil writ petition with liberty to get it revived if the need so arises.

The civil writ petition is dismissed as withdrawn with liberty

as aforesaid. Pending application(s), if any, also stands disposed

of.

(MAHENDAR KUMAR GOYAL),J

Manish/194

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