Ritu Chopra vs State Of Raj And Ors (2024:Rj-Jp:40400)
2024 Latest Caselaw 5933 Raj/2

Rajasthan High Court

Ritu Chopra vs State Of Raj And Ors (2024:Rj-Jp:40400) on 23 September, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

                                   [2024:RJ-JP:40400]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                    S.B. Civil Writ Petition No. 9718/2017

                                    Ritu Chopra D/o Shri Jagdish Naryan Chopra Wife Of Shri Pawan
                                    Choudhary, aged 25 years, R/o 34, Nibark Nagar, Behind
                                    Heerapura Power House, Jaipur Rajasthan
                                                                                                            ----Petitioner
                                                                            Versus
                                    1.      State       Of     Rajasthan          Through         Principal    Secretary,
                                            Department          Of     Treasuries        And       Accounts    Govt.   Of
                                            Rajasthan, Secretariat, Jaipur.
                                    2.      Joint Director (Personal-II) Directorate Treasury And
                                            Accounts Department, Vitta Bhawan, Janpath Jaipur
                                            Rajasthan.
                                    3.      Rajasthan Public Service Commission, Ajmer Through Its
                                            Secretary
                                                                                                         ----Respondents

For Petitioner(s) : Mr. Mahendra Sharma For Respondent(s) : Mr. Vigyan Shah, AAG with Mr. Rohit Tiwari, Assistant GC Mr. Yash Joshi Mr. M.F. Baig

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

23/09/2024

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/232

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