Smt. Chanchal Patwari W/O Sh. ... vs State Of Rajasthan ...
2023 Latest Caselaw 3629 Raj/2

                                   [2023:RJ-JP:18081]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                  S.B. Civil Writ Petition No. 4954/2021

                                   Smt. Chanchal Patwari W/o Sh. Manoj Patwari, Aged About 42
                                   Years, R/o 4701/21-A, Ansari Road, Darya Ganj, New Delhi-
                                   11002
                                                                                                            ----Petitioner
                                                                            Versus
                                   1.       State       Of      Rajasthan,          Through          Secretary,     Urban
                                            Development           And      Housing        Department,       Government
                                            Secretariat, Jaipur
                                   2.       Rajasthan Housing Board, Through Secretary, Urban
                                            Development            And       Housing        Department,         Rajasthan
                                            Housing Board, Jaipur.
                                                                                                         ----Respondents

For Petitioner(s) : None present For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

17/08/2023

On 16.08.2023 when the case was called for, there was no

one to represent the petitioner and also none appeared for the

petitioner in second round also.

Today also, there is no one to represent the petitioner,

therefore, the present writ petition is dismissed for non-

prosecution.

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 /410

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