State Of Rajasthan vs Arogya Homeopathic Medical ...
2021 Latest Caselaw 47 Raj/2

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                                 D.B. Civil Special Appeal Writ No. 957/2019
                                                                                  In

                                                      S.B. Civil Writ Petition No. 27816/2018

                                    1.          State     Of    Rajasthan,          Through          Principal     Secretary,
                                                Department Of Health And Family Welfare, Secretariat,
                                                Jaipur.
                                    2.          Dr.     Sarvapalli        Radhakrishnan,             Rajasthan      Ayurved
                                                University Kadvad Nagaur Road, Jodhpur.
                                    3.          Chairman        Neet       Counseling          Board,      Dr.     Sarvapalli
                                                Radhakrishnan            Rajasthan      Ayurved        University    Kadvad
                                                Nagaur Road, Jodhpur.
                                                                                                            ----Appellants
                                                                              Versus
                                    Arogya Homeopathic Medical College, Naila, Jaipur Through Its
                                    Director, Vimal Kumar Son Of Shri Jagdish Prasad, Aged 42
                                    Years, Resident Of Village And Post Naila, District Jaipur.
                                                                                                           ----Respondent

For Appellant(s) : Ms. Srijana Shreshth, Advocate through video conferencing on behalf of Mr. Chiranji Lal Saini, Additional Advocate General

HON'BLE MRS. JUSTICE SABINA HON'BLE MR. JUSTICE CHANDRA KUMAR SONGARA Judgment / Order

05/01/2021

Learned counsel for the appellants submits that in view of

the order passed in D.B. Special Appeal Writ No. 438/2019 dated

9.5.2019, she may be permitted to withdraw the appeal.

Ordered accordingly.

(CHANDRA KUMAR SONGARA),J (SABINA),J

Mohita /73

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