M/S Shivraj Contractor vs Rajasthan State Highways Authority ...
2024 Latest Caselaw 3415 Raj/2

Rajasthan High Court

M/S Shivraj Contractor vs Rajasthan State Highways Authority ... on 2 May, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

                                   [2024:RJ-JP:20707]

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                                      S.B. Civil Writ Petition No. 6633/2024

                                    M/s     Shivraj     Contractor,       Bundi,      Through            Proprietor   Shivraj
                                    Suwalka S/o Shri Bhanwar Lal Suwalka, Aged About 52 Years,
                                    R/o C-21, Gate No.2 Navjeeven Sangh Colony, Nainwa Road,
                                    Bundi
                                                                                                               ----Petitioner
                                                                            Versus
                                    1.         Rajasthan State Highways Authority, Nirman Bhawan,
                                               Jacob Road, Jaipur Through Managing Director
                                    2.         Member (Works Contract And Operation), Rajasthan State
                                               Highways Authority, Nirman Bhawan, Jacob Road, Jaipur
                                    3.         Project Director, Rajasthan State Highways Authority,
                                               Kota (Raj.)
                                                                                                           ----Respondents

For Petitioner(s) : Mr. Rakesh Kumar Saini 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 alternative remedy of

statutory appeal.

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/86

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