Swift Securities Private Limited vs State Of Rajasthan ...
2023 Latest Caselaw 2995 Raj/2

                                   [2023:RJ-JP:16419]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                  S.B. Civil Writ Petition No. 6927/2020
                                   Swift Securities Private Limited, Having Its Registered Office At
                                   2, Rajdhani Enclave, Ranibagh, Pitampura Delhi And Local Office
                                   At Rg Hospital And Medical College, Near Tv Ward, Jhalawar
                                   Rajasthan Through Its Manager.
                                                                                                       ----Petitioner
                                                                       Versus
                                   1.       State Of Rajasthan, Through Principal Secretary Medical
                                            And Health Department, Govt. Secretariat, Jaipur.
                                   2.       J.k. Lon Hospital,             Kota       Rajasthan       Through     Its
                                            Superintendent.
                                   3.       Assistant Superintendent,              J.k.     Lon     Hospital,   Kota
                                            Rajasthan.
                                   4.       R.m.o. J.k. Lon Hospital, Kota.

                                   5.       A.a.o.j.k. Lon Hospital, Kota.

                                   6.       Nursing Superintendent, J.k. Lon Hospital, Kota.

                                                                                                    ----Respondents

For Petitioner(s) : Mr. Manish K Sharma For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA Judgment / Order

03/08/2023

Counsel appearing 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, if any, also stands dismissed.

(GANESH RAM MEENA),J

ARTI SHARMA /31

Powered by TCPDF (www.tcpdf.org)