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Meghraj Prajapat Son Of Shri ... vs Rajasthan University Of Health ...
2022 Latest Caselaw 7865 Raj/2

Citation : 2022 Latest Caselaw 7865 Raj/2
Judgement Date : 16 December, 2022

Rajasthan High Court
Meghraj Prajapat Son Of Shri ... vs Rajasthan University Of Health ... on 16 December, 2022
Bench: Manindra Mohan Shrivastava, Chandra Kumar Songara
                                             HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                         BENCH AT JAIPUR

                                                    D.B. Civil Special Appeal Writ No. 1180/2022

                                     Meghraj Prajapat Son Of Shri Harlal Prajapat, Aged About 26
                                     Years, Resident Of Village And Post Nangalbani, Tehsil Thanagaji,
                                     District Alwar (Raj.)
                                                                                                              ----Appellant
                                                                              Versus
                                     1.          Rajasthan University Of Health Science, Kumbha Marg,
                                                 Pratap Nagar, Sanganer, Jaipur (Raj.) Through Its Vice
                                                 Chancellor.
                                     2.          Controller Of Examination, Rajasthan University Of Health
                                                 Science, Kumbha Marg, Pratap Nagar, Sanganer, Jaipur
                                                 (Raj.)
                                     3.          Principal, Superking College Of Nursing, Bad Ke Balaji,
                                                 Ajmer Road, Jaipur (Raj.)
                                                                                                           ----Respondents

For Appellant(s) : Mr. Bajrang Sepat, Advocate for Ms. Komal Kumari Giri, Advocate

HON'BLE MR. JUSTICE MANINDRA MOHAN SHRIVASTAVA HON'BLE MR. JUSTICE CHANDRA KUMAR SONGARA

Judgment / Order

16/12/2022

Learned counsel for the appellant seeks to withdraw the

appeal.

Accordingly, this appeal is dismissed as withdrawn.

(CHANDRA KUMAR SONGARA),J (MANINDRA MOHAN SHRIVASTAVA),J

Mohita /28

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