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Rajasthan High Court - Jodhpur

Chail Singh vs Assistant Engineer (Pa. Va. Sa.) ... on 18 July, 2024

Author: Rekha Borana

Bench: Rekha Borana

                                   [2024:RJ-JD:29326]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                                     S.B. Civil Writ Petition No. 11242/2024

                                   Chail Singh S/o Shri Ummed Singh Rajput, Aged About 37 Years,
                                   R/o Village Jakhoda, Tehsil Sumerpur, District Pali (Raj.).
                                                                                                         ----Petitioner
                                                                         Versus
                                   1.       Assistant Engineer (Pa. Va. Sa.), Jodhpur Vidhyut Vitran
                                            Nigam Limited Sumerpur, District Pali (Raj.).
                                   2.       Superintendent Engineer, Es (O And M), Jodhpur Vidhyut
                                            Vitran Nigam Limited, District Pali.
                                   3.       Executive Enginer (X.en.), Jodhpur Vidhyutvitran Nigam
                                            Limited, Falna, District Pali (Raj.).
                                                                                                      ----Respondents


                                   For Petitioner(s)           :     Mr. S.P. Sharma



                                                    HON'BLE MS. JUSTICE REKHA BORANA

Order 18/07/2024

1. Learned counsel for the petitioner submits that subsequent to filing of the present writ petition, an order of compensation has been passed by Discom which also needs to be challenged.

In view of the said fact, he, on instructions, seeks permission to withdraw the present writ petition with liberty to challenge the subsequent order(s) too.

2. In view of the submission made, the permission as sought for is granted. The present writ petition is dismissed as withdrawn with the liberty as aforesaid.

3. Stay petition and all pending applications, if any, stand disposed of.

(REKHA BORANA),J 337-T.Singh/-

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