D.K.M. X-Ray And Diagnostic ... vs Secretary, Medical Education ...
2023 Latest Caselaw 3290 Raj/2

                                   [2023:RJ-JP:17020]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                 S.B. Civil Writ Petition No. 13894/2019

                                   D.k.m. X-Ray And Diagnostic Centre And M/s Ramniwas
                                   Bhairulal, Having Its Office At Near Lata Circle, Kalwar Road,
                                   Jhotwara, Jaipur Through Its Authorised Signatory Dr. Mitesh
                                   Gupta
                                                                                                              ----Petitioner
                                                                              Versus
                                   1.       Secretary, Medical Education Department, Secretariat,
                                            Jaipur
                                   2.       Principal And Controller, Sms Medical Collage, Jln Marg,
                                            Jaipur
                                   3.       Medical Superintendent Cum Member Secretary, Rmrs,
                                            Sms Hospital, Sawai Mansingh Road,tonk Road, Jaipur
                                   4.       Soni Hospital Pvt. Ltd., Having Its Office At Plot No. 11,
                                            Chetak Marg, Near Police Memorial, Md Road, Jaipur
                                                                                                           ----Respondents

For Petitioner(s) : Mr. Amol Vyas Mr. Saumil Sharma For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

08/08/2023

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, all other

pending application/s, if any, also stands dismissed.

(GANESH RAM MEENA),J

ARTI SHARMA /53

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