Ashish Sain Son Of Shri Chirangi ... vs Registrar Examination, ...
2022 Latest Caselaw 4411 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                       D.B. Civil Writ Petition No. 8166/2022

                                   1.       Ashish Sain Son Of Shri Chirangi Lal Sain, Aged About 28
                                            Years, Resident Of 25, Pal Colony, Mali Ki Kothi, Bagrana,
                                            Agra Road, Jaipur (Raj.)
                                   2.       Mohit Pandey Son Of Shri Kedar Pandey, Aged About 25
                                            Years, Resident Of Lathi Ji Ki Gali, Todaraisingh, District
                                            Tonk (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-10

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