NENA RAM v. STATE OF RAJASTHAN

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT

JODHPUR

S.B. Civil Writ Petition No. 12736/2022

1. Nena Ram S/o Dharm Ram, Aged About 38 Years, Resident Of Uparla Ka Bass, Saji, District Pali.

2. Yogesh Kumar S/o Praveen Bhai, Aged About 43 Years, Resident Of Chamunderi, Tehsil Bali, District Pali. ----Petitioners

Versus

1. State Of Rajasthan, Through Energy Minister, Secretariat Jaipur, Rajasthan.

2. The Chairman, Rajasthan Rajya Vidyut Prasaran Nigam Limited, Vidhyut Bhawan, Janpath, Jyoti Nagar, Jaipur.

3. The Secretary, Rajasthan Rajya Vidyut Prasaran Nigam Limited, Vidhyut Bhawan, Janpath, Jyoti Nagar, Jaipur.

4. The Chief Personnel Officer, Rajasthan Rajya Vidyut Prasaran Nigam Limited, Vidhyut Bhawan, Janpath, Jyoti Nagar, Jaipur.

----Respondents

For Petitioner(s) : Ms. Kshama

Mr. Vikash Singh

Mr. Naveen Bhandari

For Respondent(s) : Mr. Sunil Purohit

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR Order

05/05/2023

Heard learned counsel for the parties. Learned counsel for the petitioners, after having attempted to argue the matter at some length, seeks to withdraw this writ petition with liberty to file representation before the respondents for redressal of their grievances.

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[CW-12736/2022] Accordingly, the present writ petition is dismissed as withdrawn with liberty as aforesaid. Interim order dated 02.09.2022 stands vacated.

Stay petition as well as other pending applications, if any, stand disposed of.

(VINIT KUMAR MATHUR),J

27-Vivek/-

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