Hariom Singhal vs Joint Director Board Andanr ...
2023 Latest Caselaw 3703 Raj/2

                                   [2023:RJ-JP:18114]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                     S.B. Civil Writ Petition No. 301/2016

                                   Hariom Singhal S/o Shri Daya Ram Gupta, Through His Natural
                                   Guardian Mother - Smt. Priyanka Devi, R/o Village And Post
                                   Tiktiya, Tehsil Sikrai, District Dausa - 303509
                                                                                                            ----Petitioner
                                                                            Versus
                                   1.       The      Joint    Director       Board       Of     Secondary     Education,
                                            Rajasthan, Ajmer
                                   2.       The Secretary Board Of Secondary Education, Rajasthan,
                                            Ajmer
                                                                                                         ----Respondents

For Petitioner(s) : None present For Respondent(s) : Mr. V.K. Gupta

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

17/08/2023

No one has put in appearance on behalf of the petitioner 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 /88

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