Rudrax Jailwal vs Shri Mihir A Shah And Ors ...
2024 Latest Caselaw 1678 Raj/2

Rajasthan High Court

Rudrax Jailwal vs Shri Mihir A Shah And Ors ... on 11 March, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

                                   [2024:RJ-JP:12081]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                     S.B. Civil Writ Petition No. 18665/2017

                                    Rudrax Jailwal S/o Shri Trilok Chand Jailwal, age about 37 years,
                                    Resident Of B-511, Malviya Nagar, Jaipur, Rajasthan - 302017.
                                                                         ----Petitioner/Plaintiff/Non-Applicant
                                                                         Versus
                                    1.         Shri Mihir A. Shah, Director Theo Pharma Private Limited,
                                               401, Sachet- Iii, Mirambika School Road, Naranpura,
                                               Ahmedabad- Gurjarat- 380013.
                                    2.         Shri Ashok Shah, Director, Theo Pharma Private Limited,
                                               401, Sachet- Iii, Mirambika School Road, Naranpura,
                                               Ahmedabad- Gurjarat- 380013 At Present Resident Of 48,
                                               Vaibhav Banglow, Near Sum-An- Step Club, Sola Road,
                                               Ahmedabad, Gujarat -380001.
                                    3.         Shri Shekhar Choudhary, Marketing Manager, Theo
                                               Pharma Private Limited, 401, Sachet- Iii, Mirambika
                                               School Road, Naranpura, Ahmedabad- Gurjarat- 380013.
                                                                                      ----Respondents/Applicants

For Petitioner(s) : Mr. S.K. Lamba for Mr. Sunil Yadav For Respondent(s) :

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL Judgment / Order 11/03/2024

Learned counsel for the petitioner wants to withdraw this

civil writ petition with liberty to avail the appropriate remedy

available under the law against the order dated 21.08.2017.

The civil writ petition is dismissed accordingly with liberty as

aforesaid.

Office is directed to return the certified copy of the order

dated 21.08.2017 to the learned counsel for the petitioner keeping

a copy of the same on record.

(MAHENDAR KUMAR GOYAL),J

Manish/75

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