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Sumitra Sharma D/O Shyam Sundar Sharma vs The State Of Rajasthan ...
2024 Latest Caselaw 1534 Raj/2

Citation : 2024 Latest Caselaw 1534 Raj/2
Judgement Date : 4 March, 2024

Rajasthan High Court

Sumitra Sharma D/O Shyam Sundar Sharma vs The State Of Rajasthan ... on 4 March, 2024

Author: Ganesh Ram Meena

Bench: Ganesh Ram Meena

                                   [2024:RJ-JP:11081]

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                                      S.B. Civil Writ Petition No. 7958/2020

                                    Sumitra Sharma D/o Shyam Sundar Sharma, R/o Village And
                                    Post Chotiyakrishi Farm Bajoor, Tehsil Sikar, District Sikar,
                                    Rajasthan.
                                                                                                         ----Petitioner
                                                                         Versus
                                    1.       The State Of Rajasthan, Through Its Principal Secretary,
                                             Panchayati Raj Department, Panchayati Raj Bhawan,
                                             Secretariat, Jaipur (Rajasthan)
                                    2.       The Chief Executive Officer (Ceo), Zila Parishad, District
                                             Sikar (Rajasthan)
                                                                                                      ----Respondents

For Petitioner(s) : Ms. Pragya Seth for Mr. Vigyan Shah For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

04/03/2024

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present writ petition is dismissed as withdrawn.

Since the main petition has been dismissed as withdrawn,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 /391

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