Shir Nath Mittal vs State Of Raj And Anr (2024:Rj-Jp:20502)
2024 Latest Caselaw 3389 Raj/2

Rajasthan High Court

Shir Nath Mittal vs State Of Raj And Anr (2024:Rj-Jp:20502) on 1 May, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

                                   [2024:RJ-JP:20502]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                     S.B. Civil Writ Petition No. 2039/2015

                                    Shri Nath Mittal Son Of Shri Brijlal Mittal, aged about 65 years,
                                    Flat No. 557, Chawni Main Road, Kota, Rajasthan
                                                                                                         ----Petitioner
                                                                         Versus
                                    1.         State Of Rajasthan, Through District Magistrate, Kota
                                    2.         I.C.I.C.I. Bank Ltd., Jhalawar Road, Gumanpura, Kota,
                                               Through Its Branch Manager
                                                                                                      ----Respondents

For Petitioner(s) : Mr. V.L. Mathur For Respondent(s) :

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

01/05/2024

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/54

Powered by TCPDF (www.tcpdf.org)