Neha Sharma Daughter Of Shri Ashok Kumar ... vs State Of Rajasthan Through Principal ...
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Rajasthan High Court

Neha Sharma Daughter Of Shri Ashok Kumar ... vs State Of Rajasthan Through Principal ... on 29 February, 2024

Author: Ganesh Ram Meena

Bench: Ganesh Ram Meena

                                   [2024:RJ-JP:10530]

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                                      S.B. Civil Writ Petition No. 19224/2018

                                    1.       Neha Sharma Daughter Of Shri Ashok Kumar Sharma,
                                             Aged About 20 Years, Resident Of Chhat Pada, Near
                                             Koliyon Ki Devi, Karauli, District Karuli (Raj.)
                                    2.       Anushka Jadoun Daughter Of Shri Dhruv Singh Jadon,
                                             Aged About 22 Years, Resident Of Kamran, Chari Colony,
                                             Karaui (Raj.)
                                    3.       Aishwarya Sharma Daughter Of Shri Ashok Kumar
                                             Sharma, Aged About 20 Years, Resident Of Chatikna
                                             Mohalla, Karauli (Raj.)
                                                                                                         ----Petitioners
                                                                          Versus
                                    1.       State Of Rajasthan Through Principal Education Secretary,
                                             Govt. Of Rajasthan, Secretariat, Jaipur.
                                    2.       The Director, Elementary Education, Rajasthan, Bikaner.
                                                                                                       ----Respondents

For Petitioner(s) : Mr. Brijesh Kumar Bhardwak For Respondent(s) : Mr. Basant Singh Chhaba, AAG with Ms. Yuvika Pilania Mr. Shubhendu Pilania

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

29/02/2024

Counsel for the petitioners submits that the petitioners seeks

permission to withdraw the present writ petition.

In view of the prayer made by counsel for the petitioners,

the present writ petition is dismissed as withdrawn.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 /127

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