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Manish Bhunwal vs Union Of India
2021 Latest Caselaw 10888 Raj

Citation : 2021 Latest Caselaw 10888 Raj
Judgement Date : 15 July, 2021

Rajasthan High Court - Jodhpur
Manish Bhunwal vs Union Of India on 15 July, 2021
Bench: Sabina, Vinit Kumar Mathur

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Civil Writ Petition (PIL) No. 7163/2021

Manish Bhunwal S/o Shri Bhera Ram, Aged About 27 Years, R/o Village Deolamada, Sirasana, Nagour (Raj.)

----Petitioner

Versus

1. Union Of India, Through Secretary, Ministry Of Health And Family Welfare Having Its Office At A Wing, Nirman Bhawan, New Delhi - 110011

2. State Of Rajasthan, Through Chief Secretary Main Building, Secretariat, Jaipur, Rajasthan.

3. State Of Rajasthan, Through Principal Secretary Medical And Health Having Its Office At Swasthya Bhawan, Behind Secretariat, Tilak Marg C-Scheme, Jaipur, Rajasthan.

4. Drug Controller General Of India, Having Its Office At FDA Bhawan, ITO, Kotla Road, New Delhi - 110002

5. Drug Controller Of Rajasthan, Having Its Office At Room No. 315, Swasthya Bhawan, Tilak Marg, C-Scheme, Jaipur.

----Respondents

For Petitioner(s) : Mr. Nitish Kumar Bagri, Advocate For Respondent(s) : Mr. Mukesh Rajpurohit, Additional Solicitor General for U.O.I.

HON'BLE MRS. JUSTICE SABINA HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Judgment / Order

15/07/2021

Learned counsel for the petitioner submits that he may be

permitted to withdraw the petition.

Ordered accordingly.

(VINIT KUMAR MATHUR),J (SABINA),J

Mohita/2

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