Rajasthan High Court - Jaipur
Kamal Kishore Chaudhary vs R P S C Ajmer on 4 July, 2012
Author: M.N. Bhandari
Bench: M.N. Bhandari
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JAIPUR BENCH, JAIPUR S.B. Civil Writ Petition No.5290/2012 Kamal Kishore Choudhary Vs. RPSC, Ajmer Date of Order : 04th July, 2012 HON'BLE MR. JUSTICE M.N. BHANDARI Mr.Ram Pratap Saini, for the petitioner. BY THE COURT:
Learned counsel submits that petitioner may be permitted to withdraw this writ petition with liberty to file a fresh one. In view of prayer made, the writ petition is dismissed as withdrawn with liberty as prayed for. (M.N. BHANDARI), J.
Item No.196 Preety, Jr.P.A. All corrections made in the judgment/order have been incorporated in the judgment/order being emailed. Preety Asopa Jr.P.A