Rajasthan High Court - Jodhpur
Dharm Prakash Meena vs Union Of India on 22 August, 2019
Author: P.K. Lohra
Bench: P.K. Lohra
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 5699/2019
1. Dharm Prakash Meena S/o Sh. Babulal Meena, Aged
About 29 Years, B/c Meena, At Present Working As
Executive / Electrical, In Dfccil, At Marwar Junction, Pali.
2. Aayush Varsnaye S/o Sh. Ramraj Ji,, Aged About 28
Years, B/c Varsnaye, In Dfccil At Present Working As
Executive/electrical, At Bangurgram Beawar, District
Ajmer.
----Petitioners
Versus
1. Union Of India, Through The Secretary, Ministry Of
Railways, Rail Bhawan, New Delhi.
2. Dedicated Freight Corridor Corporation Of India Ltd., A
Govt. Of India (Ministry Of Railways) Enterprise, Through
Managing Director 5Th Floor, Pragati Maidan Metro
Station Building Complex, Nw Delhi 110001
3. General Manager (Hr), Dedicated Freight Corridor
Corporation Of India Ltd. A Govt. Of India (Ministry Of
Railways) Enterprise, 5Th Floor, Pragati Maidan Metro
Station Building Complex, New Delhi 110001
4. Dedicated Freight Corridor Corporation Of India Ltd., A
Govt. Of India (Ministry Of Railways) Enterprise, Through
Cgm, Ajmer A-1, Circular Road, Near Sp Grp, Dfccil,
Ajmer.
5. Airports Authority Of India, Through The General
Manager, Corporate Head Quarters, Rajiv Gandhi Bhawan,
Safdarjung Airport, New Delhi- 110003
----Respondents
For Petitioner(s) : Mr. Anil Vyas
For Respondent(s) : Mr. Kamal Dave
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(2 of 2) [CW-5699/2019]
HON'BLE MR. JUSTICE P.K. LOHRA
Order 22/08/2019 Learned counsel for the petitioners has laid an application seeking permission to withdraw the writ petition.
Permission granted.
The writ petition is dismissed as withdrawn.
(P.K. LOHRA),J 152-Bharti/-
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