Mukesh Kumar vs R S R T C And Ors (2024:Rj-Jp:15212)
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Rajasthan High Court

Mukesh Kumar vs R S R T C And Ors (2024:Rj-Jp:15212) on 28 March, 2024

Author: Ganesh Ram Meena

Bench: Ganesh Ram Meena

                                   [2024:RJ-JP:15212]

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                              S.B. Writ Miscellaneous Application No. 233/2018

                                    Mukesh Kumar S/o Late Sh. Mahavir Prasad, R/o Village - Khemu
                                    Ki Dhani, Tehsil - Chidava, Post - Aduka, District Jhunjhunu.
                                                                                                          ----Petitioner
                                                                         Versus
                                    1.       Rajasthan State Road Transport Corporation, Through
                                             Managing Director Cum Chairman Head Office, Parivahan
                                             Marg, Jaipur
                                    2.       Rajasthan State Road Transport Corporation Through
                                             Chief      Manager,         Hanumangarh                  Depot,    District
                                             Hanumangarh.
                                    3.       Rajasthan State Road Transport Corporation Through
                                             Financial Advisor Head Office, Parivahan Marg, Jaipur.
                                    4.       Rajasthan State Road Transport Corporation Through
                                             Chief Manager, Jhunjhunu Depot, Jhunjhunu.
                                                                                                       ----Respondents

For Petitioner(s) : Mr. Sunil Kumar Singodiya For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

28/03/2024

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present writ petition is dismissed as withdrawn.

Since the main petition has been dismissed as withdrawn,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 /257

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