Paramveer Singh S/O Late Shree Gopal ... vs State Of Rajasthan (2024:Rj-Jp:1866)
2024 Latest Caselaw 210 Raj/2

Rajasthan High Court

Paramveer Singh S/O Late Shree Gopal ... vs State Of Rajasthan (2024:Rj-Jp:1866) on 11 January, 2024

Author: Ganesh Ram Meena

Bench: Ganesh Ram Meena

                                   [2024:RJ-JP:1866]

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                                       S.B. Civil Writ Petition No. 19345/2023

                                    Paramveer Singh S/o Late Shree Gopal Singh, Aged About 39
                                    Years, Resident Of Village Gundwa, Tehsil And District Bharatpur,
                                    Rajasthan. Constable No.967, Police Line Dholpur, Presently
                                    Working (Under Suspension) H.q. Police Line Karauli.
                                                                                                             ----Petitioner
                                                                           Versus
                                    1.       State Of Rajasthan, Through Its Secretary (Home),
                                             Ministry Of Home Affairs, Government Of Rajasthan,
                                             Government Secretariat, Jaipur.
                                    2.       Director General Of Police, Police Head Quarters, Lakothi,
                                             Tonk Road Jaipur, Rajasthan.
                                    3.       Superintendent Of Police, District Dholpur.
                                                                                                        ----Respondents

For Petitioner(s) : Mr. Sukhdev Singh Solanki For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

11/01/2024

Counsel for the petitioner seeks permission to withdraw the

present writ petition.

Permission as sought for is allowed.

Accordingly, 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withdrawn.

Since the main petition has been dismissed as withdrawn, all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 stand dismissed.

(GANESH RAM MEENA),J

DIVYA SAINI /268

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