Hari Charan vs State (2024:Rj-Jp:42370)
2024 Latest Caselaw 6059 Raj/2

Rajasthan High Court

Hari Charan vs State (2024:Rj-Jp:42370) on 8 October, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

                                   [2024:RJ-JP:42370]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                       S.B. Civil Writ Petition No. 7376/2006

                                    Hari Charan S/o Late Shri Nand Kishore resident of Plot No. 4-
                                    Jha-7, Hosing Board, Shastri Nagar, Jaipur Rajasthan
                                                                                                            ----Petitioner
                                                                            Versus
                                    1.         State    Of   Rajasthan         Through         Labour     Commissioner,
                                               Rajasthan, Jaipur.
                                    2.         Divisional Joint Labour Commissioner, Jaipur.
                                    3.         Superintendent, R.I. Centre Women, In Front Of I.T.I.
                                               Bani Park, Jaipur.
                                                                                                         ----Respondents

For Petitioner(s) : Mr. Rajendra Yadav for Mr. Jitendra Singh 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 with liberty to get it revived if the need so arises.

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/65

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