Kritika Salvi vs State Of Rajasthan And Ors
2022 Latest Caselaw 3729 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 8994/2017

Kritika Salvi D/o Parashram Salvi, R/o - Badgaon, Sarada, Udaipur, Rajasthan

----Petitioner Versus

1. State Of Rajasthan Through The Director, Medical Education Directorate, Government Of Rajasthan, Jaipur, Rajasthan.

2. Chairman, Rajasthan University Of Health Sciences, Jaipur, Rajasthan

3. Union Of India Through The Chairman, Central Board Of Secondary Education, Delhi.

4. Principal Secretary, Medical Education Government of Rajasthan, Jaipur.

5. The Chairman, UG Admission Board, NEET 2017 and Principal RUHS College of Dental Sciences and Hospital, Jaipur.

----Respondents

For Petitioner(s) : Mr. Rituraj Singh For Respondent(s) : Mr. Abhinav Jain Mr. AK Khatri

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Judgment / Order

09/03/2022

Learned counsel for the respondent submits that the writ

petition has become infructuous. The same is not opposed by

learned counsel for the petitioner.

Accordingly, the writ petition is dismissed as rendered

infructuous.

(VINIT KUMAR MATHUR),J 138-SanjayS/-

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