Smt. Lajwanti W/O Sh. Gopraja vs Rajasthan Housing Board ...
2024 Latest Caselaw 2142 Raj/2

Rajasthan High Court

Smt. Lajwanti W/O Sh. Gopraja vs Rajasthan Housing Board ... on 20 March, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

                                   [2024:RJ-JP:14001]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                        S.B. Civil Writ Petition No. 2380/2023

                                    Smt. Lajwanti W/o Sh. Gopraja, Aged About 60 Years, R/o Above
                                    Shop No. 2 And 3, Bees Dukan, Adarsh Nagar, Jaipur Through
                                    Power Of Attorney Holder Sh. Gopraja.
                                                                                                 ----Petitioner/Plaintiff
                                                                           Versus
                                    1.         Rajasthan Housing Board, Through Chairman/secretary,
                                               Awasan Sansthan, Janpath, Jaipur.
                                    2.         Rajasthan Housing Board, Through Resident Engineer,
                                               Division-V, Sector-29, Pratap Nagar, Sanganer, Jaipur.
                                    3.         Shyampuri      Grah       Nirman        Sahkari          Samiti,    Through
                                               President/secretary, Sanganer, Tonk Road, Jaipur.
                                    4.         Jaipur    Development           Authority,         Through         Secretary,
                                               Ramkishore Vyas Bhawan, Indra Circle, Jawahar Lal
                                               Nehru Marg, Jaipur, Rajasthan.
                                                                                       ----Respondents/Defendants

For Petitioner(s) : Mr. Hemraj Rodia for Mr. Ankit Agrawal For Respondent(s) :

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

20/03/2024

Learned counsel for the petitioner wants to withdraw this

civil writ petition.

The civil writ petition is dismissed accordingly. Pending

application(s), if any, also stands disposed of.

(MAHENDAR KUMAR GOYAL),J

Manish/59

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