Manu Oxford Shikshan Sansthan vs State Of Rajasthan
2023 Latest Caselaw 3441 Raj/2

                                          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                      BENCH AT JAIPUR

                                                       S.B. Civil Writ Petition No. 20979/2019

                                   Manu Oxford Shikshan Sansthan, Near Nansa Gate, Nawalgarh,
                                   District Jhunjhunu Through Its Secretary Mr. Mahendra Kumar
                                   S/o Prahladrai, Aged About 40 Years, Resident Of Near Nansa
                                   Gate, Nawalgarh, District Jhunjhunu.
                                                                                                           ----Petitioner
                                                                           Versus
                                   1.         State Of Rajasthan, Through Principal Secretary, Animal
                                              Husbandry Department, Rajasthan, Secretariat, Jaipur
                                   2.         Director,    Animal       Husbandry          Department,       Rajasthan,
                                              Jaipur
                                   3.         Dy. Secretary To The Govt., Department Of Animal
                                              Husbandry, Rajasthan, Secretariat, Jaipur
                                   4.         Rajasthan University Of Veterinary And Animal Sciences,
                                              Bikaner Through Its Registrar
                                                                                                        ----Respondents

For Petitioner(s) : Mr. Arun Singh Shekhawat For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

11/08/2023

Counsel for the petitioner submits that this present civil writ

petition has been infructuous.

In view of the submission made by the counsel for the

petitioner, the writ petition is dismissed as having become

infructuous.

(GANESH RAM MEENA),J

Seema/33

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