Citation : 2023 Latest Caselaw 3129 Raj/2
Judgement Date : 4 August, 2023
[2023:RJ-JP:16628]
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Writ Petition No. 15086/2018
Dr. Smt. Rajani Nawal Wife Of Dr. Vijay Kumar Meena, Aged
About 35 Years, Resident Of B-3, Gangwal Park, Jk Lon Hospital,
Jln Marg, Jaipur
----Petitioner
Versus
1. State Of Rajasthan Through Its Deputy Secretary, Medical
Education Group I Department, Government Secretariat,
Jaipur
2. Principal And Controller, Sms Medical College, Jaipur
3. Dr. Suman Bala, Assistant Professor (Gyne), Now Posted
In Place Of Petitioner, In Sms Medical College, Jaipur
----Respondents
For Petitioner(s) : Mr. Ashok Bansal For Respondent(s) :
HON'BLE MR. JUSTICE GANESH RAM MEENA
Judgment / Order
04/08/2023
Counsel for the petitioner submits that the present writ
petition has become infructuous.
In view of the statement made by counsel for the petitioner,
the present writ petition is dismissed as having become
infructuous.
Since the main petition has been dismissed as having
become infructuous, stay application and all other pending
application/s, if any, also stands dismissed.
(GANESH RAM MEENA),J
ARTI SHARMA/131
Powered by TCPDF (www.tcpdf.org)
Publish Your Article
Campus Ambassador
Media Partner
Campus Buzz
LatestLaws.com presents: Lexidem Offline Internship Program, 2026
LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!