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Rajasthan High Court - Jaipur

Mukesh Kumar Sharma S/O Shri Bansi Lal ... vs Hindustan Petroleum Corporation ... on 12 January, 2021

Bench: Chief Justice, Satish Kumar Sharma

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

              D.B. Civil Writ Petition No. 10916/2020

Mukesh Kumar Sharma S/o Shri Bansi Lal Sharma, Aged About
38 Years, R/o Near Indra Colony, Krishna Colony, Bijainagar,
Ajmer, Rajasthan - 305624
                                                                     ----Petitioner
                                    Versus
1.     Hindustan Petroleum Corporation Limited, Through Its
       Managing Director, Petroleum House, 17, Jamshedji Tata
       Road, Mumbai 400020, Maharashtra, India.
2.     Hindustan Petroleum Corporation Limited, Jaipur Through
       Dy. General Manager, Retail Regional Office, Tel Bhawan,
       Sahakar Marg, Jyoti Nagar, Jaipur - 302005.
3.     The District Collector, Ajmer Collectorate Office, Civil
       Lines Ajmer - 305001
4.     Secretary, Urban Development And Housing Department,
       Government Of Rajasthan, Secretariat, Jaipur.
5.     Secretary,      Revenue          Department,              Government     Of
       Rajasthan, Secretariat, Jaipur.
6.     Executive Engineer, Ajmer Vidyut Vitaran Nigam Ltd.
       Vidyut Bhawan, Makarwali Rd, Panchsheel Nagar, Ajmer,
       Rajasthan 305004
7.     Deputy Chief Controller Of Explosives, Amrapali Road,
       Near Powerhouse, Vaishali Nagar, Jaipur- (Rajasthan)-
       302004
8.     Shri Aman Dhoot S/o Shri Anil Kumar Dhoot, R/o 68- 1/1,
       R C Vyas Colony, Bhilwara, Rajasthan.
                                                                  ----Respondents

For Petitioner(s) : Ms. Priya Pareek on behalf of Mr. Sandeep Singh Shekhawat For Respondent(s) :

HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE SATISH KUMAR SHARMA Order (Downloaded on 13/01/2021 at 09:48:14 PM) (2 of 2) [CW-10916/2020] 12/01/2021 Learned counsel for the petitioner wants to withdraw the petition with liberty to take all available recourse including representation to the concerned authorities.
The writ petition is dismissed as withdrawn with liberty as prayed.
(SATISH KUMAR SHARMA),J (INDRAJIT MAHANTY),CJ NAVAL KISHOR-Rajat/8 (Downloaded on 13/01/2021 at 09:48:14 PM) Powered by TCPDF (www.tcpdf.org)