Rakshit Pahadia S/O Kamal Pahadia vs State Of Rajasthan ...
2023 Latest Caselaw 2885 Raj/2

                                   [2023:RJ-JP:16123]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                    S.B. Civil Writ Petition No. 482/2021

                                   Rakshit Pahadia S/o Kamal Pahadia, Aged About 18 Years, R/o
                                   G-2, Dhannshri Apartment Durga Marg Savitri Path Bani Park
                                   Jaipur-302016.
                                                                                                         ----Petitioner
                                                                        Versus
                                   1.       State Of Rajasthan, Through Medical And Health
                                            Department Secretariat Jaipur Through Its Secretary.
                                   2.       Chairman,      Neet    Ug    Medical    And      Dental
                                            Admission/counselling Board-2020 And Principal Govt.
                                            Dental College Subhash Nagar Behind Tb Hospital Jaipur.
                                   3.       Principal, Mahatma Gandhi Medical                        College   Sitapura
                                            Industrial Area Sanganer Jaipur.
                                   4.       Medical Council Of India, Dada Dev Mandir Road Dwarka
                                            Phase-1, Pocket 14, Sector 8 Dwarka New Delhi, Delhi-
                                            110077.
                                                                                                      ----Respondents

For Petitioner(s) : None present For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

01/08/2023

No one has put in appearance on behalf of the petitioner

even in the second round.

Therefore, the present writ petition is dismissed for non-

prosecution.

Since the main petition has been dismissed for non-

prosecution, all other pending application/s, if any, also stands

dismissed.

(GANESH RAM MEENA),J

ARTI SHARMA/62

Powered by TCPDF (www.tcpdf.org)