Rajasthan High Court - Jaipur
Bhanwar Lal Gochar vs District And Session Judge Anr on 27 February, 2017
HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT
JAIPUR
S.B.Civil Writ Petition No. 1256 / 2017
Bhanwar Lal Gochar, S/o. Shri Moti Lal, by caste Gurjar, R/o.
Dostpura, Kota (Raj.)
----Petitioner
Versus
1. The Distt. & Session Judge, Kota (Raj.)
2. The Rajasthan High Court Jodhpur through Registrar
General.
----Respondents
_____________________________________________________ For Petitioner(s) : Mr. R.S. Mehta _____________________________________________________ HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA Order 27/02/2017 Learned counsel for the petitioner prays to withdraw the petition at this stage with liberty to assail the order passed under Rule 19 of The Rajasthan Civil Services (Classification, Control and Appear) Rules, 1958 on the basis and after the result of the verdict given by the Court in appeal relating to the criminal case.
Liberty is granted.
The writ petition is allowed to be dismissed accordingly as withdrawn at this stage.
(SANJEEV PRAKASH SHARMA)J. MohitR24