Kailash Chandra Salvi vs The State Of Rajasthan
2021 Latest Caselaw 180 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 13571/2020

Kailash Chandra Salvi S/o Ruparam, Aged About 25 Years, Resident Of Ratna Ka Guda, Tehsil- Devgarh, District - Rajsamand.

----Petitioner Versus

1. The State Of Rajasthan, Through The Secretary, Medical And Health Department, Government Of Rajasthan, Secretariat, Jaipur.

2. The Rajasthan Para Medical Council, Jaipur, Through Its Registrar, House No.- 6, Averest Colony, Near Apex Mall, Lal Kothi, Jaipur

3. Maharana Pratap Institute Of Paramedical Science And Technology, Through Its Principal, Chittorgarh.

----Respondents

For Petitioner(s) : Ms. Bhawna for Mr. Shreyansh Mardia (through VC)

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

06/01/2021

Learned counsel for the petitioner has submitted that this

writ petition has rendered infructuous.

Accordingly, this writ petition is dismissed as having become

infructuous.

(VIJAY BISHNOI),J

56-msrathore/-

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