Rajasthan High Court - Jodhpur
Bhati Construction vs The State Of Rajasthan on 17 February, 2021
Author: Pushpendra Singh Bhati
Bench: Pushpendra Singh Bhati
(1 of 1) [CW-8212/2020]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 8212/2020
Bhati Construction, Through Its Proprietor Shri Shiv Raj Bhati
S/o Shri Nand Kishore, By Caste Mali, Resident Of Village-
Marwar-Baliya, Tehsil- Deedwana, District- Nagaur (Rajasthan).
----Petitioner
Versus
1. The State Of Rajasthan, Through Secretary, Local Self
Department, Secretariat, Jaipur.
2. Director, Local Self Department, Jaipur.
3. Municipal Board, Deedwana, Through Its Executive
Officer.
----Respondents
For Petitioner(s) : Mr. Shambhoo Singh Rathore
For Respondent(s) :
HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI
Order 17/02/2021 In wake of onslaught of COVID-19, abundant caution is being taken while hearing the matters in Court.
The matter comes up on an application seeking withdrawal of the writ petition.
For the reasons stated, the application seeking withdrawal of the writ petition is allowed.
Consequently, the present writ petition is dismissed as withdrawn. Stay petition as well as all pending application stand dismissed accordingly.
(DR. PUSHPENDRA SINGH BHATI),J. 129-Jitender/-
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