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Dharmvir Singh S/O Shri Kanchan Singh vs Election Officer (2024:Rj-Jp:20854)
2024 Latest Caselaw 3414 Raj/2

Citation : 2024 Latest Caselaw 3414 Raj/2
Judgement Date : 2 May, 2024

Rajasthan High Court

Dharmvir Singh S/O Shri Kanchan Singh vs Election Officer (2024:Rj-Jp:20854) on 2 May, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

                                   [2024:RJ-JP:20854]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                     S.B. Civil Writ Petition No. 19598/2023

                                    Dharmvir Singh S/o Shri Kanchan Singh, Aged About 69 Years,
                                    Director M.s. The Sheetla Abrasivs, J-1303, Phase-V, Bhiwadi
                                    (Bma Membership No. 1346/2006/t-846).
                                                                                                          ----Petitioner
                                                                          Versus
                                    1.         Election   Officer,     Bhiwadi         Manufacturer        Association,
                                               Election Committee (2023-25) Bma, Bhiwadi.
                                    2.         Shri Jasbir Singh, Director Tecop India Private Limited G1-
                                               80, Riico Industrial Chopanki, Bhiwadi.
                                                                                                       ----Respondents

For Petitioner(s) : Mr. Naveen Kumar for Mr. Raj Kumar Kasana For Respondent(s) :

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

02/05/2024

Learned counsel for the petitioner wants to withdraw this

civil writ petition with liberty to avail the appropriate remedy

available under the law.

The civil writ petition is dismissed accordingly with liberty as

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

(MAHENDAR KUMAR GOYAL),J

Manish/47

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