Purshottam Lal Gupta S/O Sh. Parsadi Lal ... vs State Of Rajasthan (2024:Rj-Jp:42208)
2024 Latest Caselaw 6058 Raj/2

Rajasthan High Court

Purshottam Lal Gupta S/O Sh. Parsadi Lal ... vs State Of Rajasthan (2024:Rj-Jp:42208) on 8 October, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

                                   [2024:RJ-JP:42208]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                    S.B. Civil Writ Petition No. 13098/2024

                                    Purshottam Lal Gupta S/o Sh. Parsadi Lal Gupta, Aged About 71
                                    Years, R/o House No. 48. Dayanand Colony Opposite Glass
                                    Factory Tonk Road, Jaipur (Rajasthan).
                                                                                                            ----Petitioner
                                                                            Versus
                                    1.      State       Of    Rajasthan,          Through          Principal     Secretary,
                                            Department Of Public Health Engineering Department,
                                            Government Secretariat, Jaipur.
                                    2.      The     Chief      Engineer         (Administration),         Public    Health
                                            Engineering         Department,           Jacob      Road,    Near     Railway
                                            Station, Jaipur.
                                    3.      The     Director,         Treasury       And      Accounts         Department,
                                            Rajasthan At Jaipur, Rajasthan.
                                    4.      The Director, Directorate Of Pension And Pensioner's
                                            Welfare, Jaipur, Rajasthan.
                                                                                                         ----Respondents

For Petitioner(s) : Mr. Arpit Srivastava For Respondent(s) :

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

08/10/2024

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/401

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