Rajasthan High Court - Jodhpur
Ishwar Lal Aheer vs State Of Rajasthan on 29 August, 2018
Author: Sandeep Mehta
Bench: Sandeep Mehta
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ No. 12890/2018
Ishwar Lal Aheer S/o Shri Shankar Lal Aheer, Aged About 24
Years, Village And Post Boheda, Tehsil Badisadri District
Chittorgarh, Rajasthan.
----Petitioner
Versus
1. State Of Rajasthan, Through The Director, College
Education Commissioner , Government Of Rajasthan,
Jaipur, Rajasthan.
2. Mohanlal Sukhadia University, Udaipur, Through Its
Registrar.
3. Chief Election Officer, Student Union Election, Mohanlal
Sukhadia University, Udaipur.
4. Dean, University College Of Law, Udaipur, Mohanlal
Sukhadia University, Udaipur.
----Respondents
For Petitioner(s) : Mr. Vikram Singh Bhati
For Respondent(s) : --
HON'BLE MR. JUSTICE SANDEEP MEHTA
Judgment / Order 29/08/2018 Learned Counsel Shri Vikram Singh craves to withdraw the instant writ petition. Thus, the writ petition as well as the stay application are dismissed as withdrawn.
(SANDEEP MEHTA),J Sudhir Asopa/87 Powered by TCPDF (www.tcpdf.org)