Anil Bisawa Son Of Late Shri Harish ... vs Board Of Secondary Education ...
2024 Latest Caselaw 3611 Raj/2

Rajasthan High Court

Anil Bisawa Son Of Late Shri Harish ... vs Board Of Secondary Education ... on 7 May, 2024

Author: Ganesh Ram Meena

Bench: Ganesh Ram Meena

                                   [2024:RJ-JP:21527]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                 S.B. Civil Writ Petition No. 16185/2018

                                   1.       Anil Bisawa Son Of Late Shri Harish Chandra Baisawa,
                                            Aged About 48 Years, R/o Near First Shopping Centre Plot
                                            No.81, Shastri Nagar, Jaipur.
                                   2.       Dhirendra Sharma Son Of Shri Udai Krishna Sharma,
                                            Aged About 44 Years, R/o Plot No. B-105, Jatia Hills, In
                                            Front Of Ram Bhawan Road, Lohagal Road, Ajmer.
                                                                                                         ----Petitioners
                                                                       Versus
                                   1.       Board Of Secondary Education, Rajasthan Ajmer Through
                                            Its Secretary.
                                   2.       State Of Rajasthan Through Additional Chief Secretary,
                                            Education Department, Government Of Rajasthan,
                                            Secretariat, Jaipur.
                                                                                                    ----Respondents

For Petitioner(s) : Mr. Abhishek Pareek For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

07/05/2024

Counsel for the petitioner submits that the petitioners seeks

permission to withdraw the present writ petition.

Permission as sought for is allowed.

Accordingly, 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withdrawn.

Since the main petition has been dismissed as withdrawn, all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

ARTI SHARMA /87

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