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Vardha Private Industrial ... vs State Of Rajasthan ...
2023 Latest Caselaw 2950 Raj/2

Citation : 2023 Latest Caselaw 2950 Raj/2
Judgement Date : 2 August, 2023

Rajasthan High Court
Vardha Private Industrial ... vs State Of Rajasthan ... on 2 August, 2023
Bench: Ganesh Ram Meena
                                   [2023:RJ-JP:16183]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                 S.B. Civil Writ Petition No. 18154/2018

                                   Vardha Private Industrial Training Institute, Neem Ka Thana
                                   Through Its Secretary Rajesh Kataria, Son Of Om Narayan
                                   Kataria, Aged About 42 Years, R/o Joshi Colony, Neem Ka Thana,
                                   Sikar
                                                                                                       ----Petitioner
                                                                       Versus
                                   1.       State Of Rajasthan, Through Director, Directorate Of
                                            Technical Education, Jodhpur
                                   2.       Director, Testing And Training Cell, Directorate General Of
                                            Training,   Ministry          Of       Skill      Development       And
                                            Entrepreneurship, Employment Exchange Building, Pusa
                                            Campus, Near Pusa Iti, New Delhi
                                                                                                    ----Respondents

For Petitioner(s) : Mr. Anil Kumar Mr. Pradeep Bochaliya For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

02/08/2023

Counsel for the petitioner submits that the present writ

petition has become infructuous.

In view of the statement made by counsel appearing for the

petitioner, the present writ petition is dismissed as having become

infructuous.

Since the main petition has been dismissed, stay application

and all other pending application/s also stands dismissed.

(GANESH RAM MEENA),J

ARTI SHARMA /202

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