Rakesh Kumar Gurjar Andors vs U O I And Ors (2023:Rj-Jp:18116)
2023 Latest Caselaw 3638 Raj/2

                                   [2023:RJ-JP:18116]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                 S.B. Civil Writ Petition No. 12308/2016

                                   1.       Rakesh Kumar Gurjar Son Of Shri Dharam Singh Gurjar,
                                            Village Kiratpura, Post Arniya, Tehsil Baswa, District
                                            Dausa, Rajasthan
                                   2.       Surendra Yadav Son Of Shri Phool Singh Yadav, Plot No.
                                            2, Rajendra Nagar, Niwaru Road, Jhotwara, Jaipur
                                            Rajasthan
                                   3.       Anil Kumar Sharma Son Of Shri Ved Prakash Sharma, A-
                                            2, Anand Vihar, Triveni Nagar, Jaipur Rajasthan
                                                                                                      ----Petitioners
                                                                       Versus
                                   1.       Union Of India Through Secretary, Ministry Of Science
                                            And Technology, Govt. Of India, New Delhi
                                   2.       Director National Institute Of Science, Technology And
                                            Development Studies Nistads, Dr. K.s. Krishnan Marg,
                                            New Delhi-110012
                                                                                                    ----Respondents

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

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

17/08/2023

No one has put in appearance on behalf of the petitioners in

the second round also.

Therefore, the present writ petition is dismissed for non-

prosecution.

Since the main petition has been dismissed for non-

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

dismissed.

(GANESH RAM MEENA),J

ARTI SHARMA /91

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