M/S. A B Diagnostics vs State Of Rajasthan
2022 Latest Caselaw 7622 Raj/2

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

              D.B. Civil Writ Petition No. 16032/2022

M/s. A B Diagnostics, Having Its Registered Address- Plot No.
50/41, Ground Floor, Rajat Path, Mansarovar, Jaipur Through
Proprietor Arun Sharma Son Of B N Sharma, Aged 45 Years,
Resident Of 69/65, VT Road, Mansarovar, Jaipur, (Rajasthan).
                                                                    ----Petitioner
                                   Versus
1.     State Of Rajasthan, Through Secretary, Medical Education
       Department, Secretariat, Jaipur.
2.     Principal And Controller, SMS Medical College, JLN Marg,
       Jaipur.
3.     Medical Superintending Cum Member Secretary, RMRS,
       Pandit Deendayal Uppadhyaya Hospital, Gangori Bazar,
       Jaipur.
4.     Rajasthan Medicare           Relief     Society,         Through   Member
       Secretary,    Pandit       Deendayal           Uppadhyaya          Hospital,
       Gangori Bazar, Jaipur.
5.     The State Of Rajasthan, Through Its Additional Chief
       Secretary, Home Department, Government Of Rajasthan,
       Secretariat, Jaipur
6.     Govind Meena S/o Bhagwan Sahay Meena, Aged About 33
       Years, RMRS Member (Rajasthan Medicare Relief Society),
       R/o 76, Behind Nahargarh Fort, Meena Pada, Jaipur.
7.     Shiv Mohan Sharma S/o Vishwa Nath Sharma, Aged
       About 55 Years, RMRS Member (Rajasthan Medicare Relief
       Society), R/o 667, Jailal Munshi Ji Ka Rasta, Chandpole
       Bazar, Jaipur.
                                                                 ----Respondents

For Petitioner(s)        :     None
For Respondent(s)        :     None

HON'BLE MR. JUSTICE MANINDRA MOHAN SHRIVASTAVA HON'BLE MR. JUSTICE VINOD KUMAR BHARWANI

Judgment / Order

05/12/2022

(2 of 2) [CW-16032/2022]

None has appeared on behalf of the petitioner, even in the

second round.

This case was earlier listed on 11.11.2022. On that day also

nobody appeared.

In view of the above, we are inclined to dismiss this writ

petition for want of prosecution.

(VINOD KUMAR BHARWANI),J (MANINDRA MOHAN SHRIVASTAVA),J

Mohita /17

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