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Alpa Joshi W/O Deepak Joshi vs State Of Rajasthan (2024:Rj-Jp:43289)
2024 Latest Caselaw 6138 Raj/2

Citation : 2024 Latest Caselaw 6138 Raj/2
Judgement Date : 16 October, 2024

Rajasthan High Court

Alpa Joshi W/O Deepak Joshi vs State Of Rajasthan (2024:Rj-Jp:43289) on 16 October, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

                                   [2024:RJ-JP:43289]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                    S.B. Civil Writ Petition No. 2496/2020

                                    Alpa Joshi W/o Deepak Joshi, Aged About 29 Years, Resident Of
                                    House No. 2,sanjay Nagar, Boraj Road, Ajmer Rajasthan
                                                                                                         ----Petitioner
                                                                         Versus
                                    1.      State Of Rajasthan, Through Principle Secretary, Local
                                            Self   Government          Department,           Govt.     Of   Rajasthan,
                                            Government Secretariat, Jaipur (Raj.)
                                    2.      The Director, Local Self Bodies, Government Of Rajasthan,
                                            Residency Road, Jaipur (Raj.)
                                    3.      Commissioner, Nagar Nigam, Ajmer(Raj.)
                                                                                                      ----Respondents

For Petitioner(s) : Mr. Rajesh Sharma For Respondent(s) : Mr. G.S. Gill, AAG with Mr. S.P. Singh Rajawat, Assistant GC

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

16/10/2024

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/105

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