Rajasthan High Court - Jodhpur
M/S Lallooji And Sons vs State Of Rajasthan (2024:Rj-Jd:29129) on 18 July, 2024
Author: Dinesh Mehta
Bench: Dinesh Mehta
[2024:RJ-JD:29129] HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 7463/2024
1. M/s Lallooji And Sons, A-2, Shivalik Business Center, Off.
S.g. Highway, B/h, Rajpath Club, Ahmadabad, 380054, Gujrat, Through Its Authorized Signatory, Mr. Nikhil Agarwal (Partner) Who Is Been R/o A-2, Shivalik Business Centre, Off. S.g. Highway, B/h, Rajpath Club, Ahmadabad, 380054, Gujrat. S/o Jagdish Kumar Agarwal, Age 43
2. M/s Expro Events And Exhibits, 292, Faiz Road, Karol Bagh, New-Delhi, 110005, Through Its Authorized Signatory, Mr. Nikhil Agarwal (Partner) Who Is Been R/o A-2, Shivalik Business Centre, Off. S.g. Highway, B/h, Rajpath Club, Ahmadabad, 380054, Gujrat. S/o Jagdish Kumar Agarwal Age- 43.
----Petitioners Versus
1. State Of Rajasthan, Through Principal Secretary, Agriculture And Horticulture Department, Secretariat, Jaipur.
2. Commissioner, Commissionrate Of Agriculture, Jaipur.
3. Additional Director, Agriculture, Commissionerate Of Agriculture, Rajasthan, Jaipur.
----Respondents For Petitioner(s) : Mr. Rishi Soni JUSTICE DINESH MEHTA Order 18/07/2024
1. In light of the order dated 02.07.2024, Mr. Rishi Soni, learned counsel for the petitioners seeks permission to withdraw the present writ petition.
2. Permission granted.
3. The present writ petition is dismissed as withdrawn.
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4. The stay application also stands dismissed, accordingly.
(DINESH MEHTA),J 159-akansha/-
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