Citation : 2022 Latest Caselaw 4394 Raj/2
Judgement Date : 1 July, 2022
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
D.B. Civil Writ Petition No. 8150/2022
1. Yogendra Kumar Son Of Shri Bahadur Singh, Aged About
38 Years, Resident Of Garhwalon Ki Dhani Tan Doomara,
Jhunjhunu, District Jhunjhunu (Raj.)
2. Kamal Singh Gurjar Son Of Shri Prabhu Dayal Gurjar,
Aged About 43 Years, Resident Of Village Sabdawali, Post
Baswa, Tehsil Baswa, District Dausa (Raj.)
3. Sardar Singh Mehta Son Of Shri Ram Karan, Aged About
39 Years, Resident Of Plot No. 40, Om Shiv Nagar, Kalwar
Road, Jhotwara, Jaipur (Raj.)
----Petitioners
Versus
Registrar Examination, Rajasthan High Court, Jodhpur (Raj.)
----Respondent
For Petitioner(s) : Ms. Komal Kumari Giri Advocate.
HON'BLE MR. JUSTICE MANINDRA MOHAN SHRIVASTAVA HON'BLE MRS. JUSTICE SHUBHA MEHTA
Judgment / Order
01/07/2022
Heard.
Learned counsel for the petitioner submits that in view of
subsequent development, as the examination itself has been
cancelled, the petition is rendered infructuous.
Accordingly, the petition is disposed off as having become
infructuous.
(SHUBHA MEHTA),J (MANINDRA MOHAN SHRIVASTAVA),J
Sanjay Kumawat-9
Powered by TCPDF (www.tcpdf.org)
Publish Your Article
Campus Ambassador
Media Partner
Campus Buzz
LatestLaws.com presents: Lexidem Offline Internship Program, 2026
LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!