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Dr. Amedkar Sewa Santhan vs State Of Rajasthan ...
2023 Latest Caselaw 3738 Raj/2

Citation : 2023 Latest Caselaw 3738 Raj/2
Judgement Date : 18 August, 2023

Rajasthan High Court
Dr. Amedkar Sewa Santhan vs State Of Rajasthan ... on 18 August, 2023
Bench: Ganesh Ram Meena
                                   [2023:RJ-JP:18146]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                 S.B. Civil Writ Petition No. 15512/2019

                                   Dr. Amedkar Sewa Santhan, Through Its Propritor Dharamveer
                                   Sangat Son Of Shri Safri Lal Sangat, Aged About 35 Years,
                                   Resident Of Kali Paltan, Vikas Nagar, Tonk (Raj.)
                                                                                                              ----Petitioner
                                                                              Versus
                                   1.       State Of Rajasthan, Through Its Secretary, Medical Health
                                            And Family Welfare Department, Govt. Secretariat, Jaipur
                                            (Raj.)
                                   2.       Director, Medical Health And Family Welfare Department,
                                            Swasthya Bhawan, Tilak Marg, Jaipur (Raj.)
                                   3.       Member Secretary, Rajasthan Medicare Relief Society And
                                            Chief Medical Officer, Tonk (Raj.)
                                                                                                           ----Respondents

For Petitioner(s) : Mr. Ghanshyam Sharma For Respondent(s) : Mr. Bharat Saini

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

18/08/2023

Counsel for the petitioner submits that the present writ

petition has become infructuous.

In view of the statements made by counsel for the petitioner,

the present writ petition is dismissed as having become

infructuous.

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 /469

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