Rekha Yadav D/O Shri Ram Lal Yadav, ... vs State Of Rajasthan, Through Its ...
2023 Latest Caselaw 3130 Raj/2

                                   [2023:RJ-JP:16632]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                 S.B. Civil Writ Petition No. 14353/2018

                                   Rekha Yadav D/o Shri Ram Lal Yadav, W/o Shri Hanuman Yadav,
                                   Aged About 27 Years, Resident Of Plot No. 30, Vikas Bihar
                                   Colony, Near Roadways Depot, Tonk
                                                                                                              ----Petitioner
                                                                              Versus
                                   1.       State Of Rajasthan, Through Its Additional Director,
                                            Medical And Health Services, Government Of Rajasthan,
                                            Medical Directorate, Tilak Marg, Swasthya Bhawan, C-
                                            Scheme, Jaipur
                                   2.       Chief Medical And Health Officer, District Tonk

                                   3.       Block Chief Medical Officer, Tonk

                                   4.       Medical Officer, Primary Health Center (P.h.c.), Ganeti,
                                            District Tonk
                                                                                                           ----Respondents

For Petitioner(s) : Mr. Munish Bhardwaj For Respondent(s) : Dr. Vibhuti Bhushan Sharma, AAG

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

04/08/2023

Counsel for the petitioners submits that the present writ

petition has become infructuous.

In view of the statement made by counsel for the petitioners,

the present writ petition is dismissed as having become

infructuous.

Since the main petition has been dismissed, the stay

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

dismissed.

(GANESH RAM MEENA),J

ARTI SHARMA /592

Powered by TCPDF (www.tcpdf.org)