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Rajasthan High Court - Jaipur

Sh. Sunil Kumar & Anr vs Appellate Authority & Principal ... on 25 January, 2016

Author: Bela M. Trivedi

Bench: Bela M. Trivedi

    

 
 
 

 IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JAIPUR BENCH, JAIPUR
S.B. Civil Writ Petition No.6258/2015
Sh. Sunil Kumar & Anr.-Petitioners
Versus
Appellate Authority & Principal Secretary Department of Youth Affairs & Sport & Ors.-Respondents

Date of Order-::-25th January, 2016

Hon'ble Ms. Justice Bela M. Trivedi

Mr. Ashok Joshi, for petitioner.

Learned counsel for the petitioners seeks permission to withdraw the present petition, however submits that the respondent No.1-Appellate Authority be directed to dispose of the appeal as expeditiously as possible.

Having regard to the said submission, the permission as sought for is granted. The respondent No.1-Appellate Authority is directed to decide the appeal pending before it as expeditiously as possible and preferably within 3 months from the date of receipt of this order. The petition is dismissed as withdrawn with the aforestated direction. By this order, the stay application also stands dismissed.

(Bela M. Trivedi) J.

R.Vaishnav

33.

"All corrections made in the judgment/order have been incorporated in the judgment/order being emailed." Ramesh Vaishnav Personal Assistant