Pc Singhvi vs State And Ors (2026:Rj-Jd:5715)
2026 Latest Caselaw 1483 Raj

Rajasthan High Court - Jodhpur

Pc Singhvi vs State And Ors (2026:Rj-Jd:5715) on 2 February, 2026

Author: Nupur Bhati

Bench: Nupur Bhati

                                   [2026:RJ-JD:5715]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                                       S.B. Civil Writ Petition No. 29/2017

                                   P.c. Singhvi S/o Late Shri Ratan Chand Singhvi, Resident Of C-4,
                                   Panchvati Colony, Ratanada, Jodhpur
                                                                                                         ----Petitioner
                                                                         Versus
                                   1.        The State Of Rajasthan Through The Secretary, Finance
                                             Department, Government Of Rajasthan, Jaipur
                                   2.        The Secretary, Department Of Personnel A-1, Government
                                             Of Rajasthan, Jaipur
                                   3.        The   Secretary,      Rajasthan         Pensioners        Medical   Fund,
                                             Government Of Rajasthan, Jaipur
                                   4.        The Divisional Commissioner, Jodhpur
                                   5.        The Treasury Officer, Rural Treasury, Jodhpur
                                                                                                      ----Respondents


                                   For Petitioner(s)           :     Mr. Anil Bhandari



                                                   HON'BLE DR. JUSTICE NUPUR BHATI

Order

02/02/2026

Learned counsel for the petitioner submits that he has

instructions to submit that the petitioner is not inclined to continue

with the litigation and, therefore, seeks permission to withdraw

the instant writ petition.

Accordingly, the writ petition is dismissed as withdrawn

(DR.NUPUR BHATI),J surabhii/63

(Uploaded on 02/02/2026 at 02:13:46 PM)

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