Rajasthan High Court - Jaipur
Digambar Singh S/O Ram Dayal vs Union Of India on 5 August, 2019
Author: Ashok Kumar Gaur
Bench: Ashok Kumar Gaur
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Writ Petition No. 13172/2019
Digambar Singh S/o Ram Dayal, Aged About 23 Years, R/o Vpo
Pasta, Tehsil Deeg, District Bharatpur (Rajasthan)
----Petitioner
Versus
1. Union Of India, Through Its Secretary, Ministry Of Home
Affairs, New Delhi.
2. Directorate General Assam Rifles, Shillong - 793010
(Meghalaya)
3. Sh. Ajit Kumar Bora, (Presiding Officer) Armc-6000037
Commandant (Nfsg), Laitkor Centre, Shillong, Meghalaya.
4. R.c. Kothari, Commandant (Presiding Officer) Laitkor
Centre, Shillong, Meghalaya.
5. Sh. N Manoj Kumar Singh, Armc- 6000189 Assistnat
Commandant, Laitkor Centre, Shillong, Meghalaya.
6. Dr. M.s. Mathew, (Presiding Officer) Armc-6000064W
Commandant (Nfsg), Jorhat Centre, Jorhat, Assam.
7. Dr. Y.b. Singh, Armc-6000185X Assistant Commandant,
Jorhat Centre, Jorhat, Assam.
8. Dr. Mohammad Nazar Ahmed, Armc-6000193W Assistant
Commandant, Jorhat Centre, Jorhat, Assam.
----Respondents
For Petitioner(s) : Mr.Tanveer Ahmed For Respondent(s) :
HON'BLE MR. JUSTICE ASHOK KUMAR GAUR Order 05/08/2019 Learned counsel submits that the present petition may be permitted to be withdrawn with liberty to the petitioner to approach the appropriate authority.(Downloaded on 29/08/2019 at 10:29:58 PM)
(2 of 2) [CW-13172/2019] In view of the prayer made, the present writ petition is dismissed as withdrawn with liberty, as prayed for.
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