CourtKutchehry.com
High CourtsSingle Bench

Om Prakash Paliwal vs State Of Rajasthan And Others

Rajasthan High Court · Decided on 10 March 2023 · Citation: (2023) 03 RAJ CK 0034

HON’BLE JUDGES
Dinesh Mehta, J
RESULT
Dismissed
CASE NUMBER
S.B. Civil Writ Petition No. 17875 Of 2018
Ask AI about this case

AI Structured Summary

Not yet generated for this judgment

No AI summary yet

Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.

Judgment

5 paragraphs · 103 words

Dinesh Mehta, J

1.

Mr. Gaur, learned Additional Advocate General appearing on behalf of the respondent – State submits that vide order dated 30.07.2022, NOC has been issued to the petitioner – Om Prakash Paliwal which has been duly reflected in reply filed by the State.

2.

In view of the statement aforesaid, the petition is dismissed as having become infructuous.

3.

Needless to observe that if any of the petitioner’s grievance still subsists, he will be free to move appropriate application, including application for recalling of the order or restoration of the writ petition.

4.

The stay application also stands dismissed accordingly.