Kanhiya Lal vs State Of Raj (2024:Rj-Jp:44646)
2024 Latest Caselaw 6322 Raj/2

Rajasthan High Court

Kanhiya Lal vs State Of Raj (2024:Rj-Jp:44646) on 23 October, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

                                   [2024:RJ-JP:44646]

                                              HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                          BENCH AT JAIPUR

                                                    S.B. Civil Writ Petition No. 4162/2002

                                    Kanhiya Lal S/o Shri Meghraj, Aged about 49 years, R/o Subhash
                                    Mandi, Neema Ka Thana, District Sikar
                                                                                                        ----Petitioner
                                                                       Versus
                                    The State of Rajasthan through Secretary, Department of
                                    Personnel (A-3), Government of Rajasthan, Jaipur Rajasthan
                                                                                                    ----Non-Petitioner


                                   For Petitioner(s)         :     Mr. Mahendra Shah, Sr. Adv. with
                                                                   Mr. Nakul Bansal
                                   For Respondent(s)         :     Mr. Archit Bohra, AGC

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

23/10/2024

After arguing for some time, learned Senior 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/1

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