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Irshita S. Soni vs State Of Rajasthan
2021 Latest Caselaw 159 Raj

Citation : 2021 Latest Caselaw 159 Raj
Judgement Date : 6 January, 2021

Rajasthan High Court - Jodhpur
Irshita S. Soni vs State Of Rajasthan on 6 January, 2021

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR

S.B. Civil Writ Petition No. 14559/2019

1. Irshita S. Soni D/o Surendra Soni, Aged About 19 Years, B/c Soni, R/o 93, Central School Scheme, Air Force Area, Jodhpur.

2. Mansi Dadhich D/o Mahesh Dadhich, Aged About 21 Years, B/c Brahman, R/o Dadhich Villa, Lane No. 9, New Abadi, Back Side Of Law College, Hanumangarh Town, District Hanumangarh.

----Petitioners

Versus

1. State Of Rajasthan, Through Its Principal Secretary, Department Of Medical And Health, Secretariat, Jaipur.

2. Neet Ug Medical And Dental Admission/counselling Board 2019 And Principal And Controller, Sms Medical College And Attached Hospitals, Jaipur Sms Medical College, Jln Marg, Jaipur.

3. Medical Council Of India, Mci Building, Pocket 14, Sector 8, Dwarka Phase 1, New Delhi, Through Secretary.

4. Ansh Govil S/o Akhil Govil, (Neet I.d. 390319884) Through Chairman Neet Ug Medical And Deltal Admission/counselling Board-2019 And Principal Hospitals, Jaipur Sms Medical College, Jln Marg, Jaipur.

5. Charvi Gupta D/o Mukesh Gupta, (Neet I.d. 390303640) Through Chairman Neet Ug Medical And Deltal Admission/counselling Board-2019 And Principal Hospitals, Jaipur Sms Medical College, Jln Marg, Jaipur.

                                                                ----Respondents



For Petitioner(s)        :     Dr. RDSS Kharlia (through VC)





                                                                            (2 of 2)                [CW-14559/2019]


HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

06/01/2021

Learned counsel for the petitioners has submitted that this

writ petition has rendered infructuous.

Accordingly, this writ petition is dismissed as having become

infructuous.

(VIJAY BISHNOI),J

1-msrathore/-

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