Ashish Davessar S/O Vijender ... vs Registrar General, High Court Of ...
2022 Latest Caselaw 6671 Raj/2

Citation : 2022 Latest Caselaw 6671 Raj/2
Judgement Date : 14 October, 2022

Rajasthan High Court

Ashish Davessar S/O Vijender ... vs Registrar General, High Court Of ... on 14 October, 2022

Bench: Manindra Mohan Shrivastava, Vinod Kumar Bharwani

                                                HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                            BENCH AT JAIPUR

                                                    D.B. Civil Writ (PIL) Petition No. 8555/2019
                                      Ashish Davessar S/o Vijender Kumar Davessar, Aged About 31
                                      Years, R/o 136-A, Scheme No. 1, Pratap Nagar, Sirsi Road, Jaipur-
                                      302021. PAN No: BPKPD6284B, Mobile No.91-7597280894.
                                                                                                              ----Petitioner
                                                                             Versus
                                      1.        Registrar General, High Court Of Judicature For Rajasthan,
                                                Jodhpur.
                                      2.        State    Of   Rajasthan          Through          Its     Chief   Secretary,
                                                Government Of Rajasthan, State Secretariat, Jaipur.
                                      3.        Union Of India Through Secretary, Department Of Law And
                                                Justice, Jaisalmer House, 26 Man Singh Road, New Delhi-
                                                110011.
                                                                                                           ----Respondents

                                      For Petitioner(s)            :    None.
                                      For Respondent(s)            :    Mr. Prateek Kasliwal Advocate.

HON'BLE THE ACTING CHIEF JUSTICE MR. MANINDRA MOHAN SHRIVASTAVA HON'BLE MR. JUSTICE VINOD KUMAR BHARWANI Judgment / Order 14/10/2022

Learned counsel for the respondents drew attention of this

court to order passed by this court in the case of Narendra Kumar

Versus Rajasthan High court and Others, AIR 1991 (Raj.) 33.

In view of the order dated 14.07.2022 passed by this Court

wherein, it was observed that as no one appeared for the petitioner,

last opportunity was granted, we are left with no option but to close

the PIL.

The writ petition is accordingly dismissed.

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

Sanjay Kumawat-58