Hari Mohan Jain vs State Of Raj And Ors ...
2023 Latest Caselaw 3820 Raj/2

                                   [2023:RJ-JP:18379]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                  S.B. Civil Writ Petition No. 9003/2007

                                   Hari Mohan Jain S/o Shri Kundan Lal Jain, Village And Post
                                   Dabar, Tehsil Bamanwas, District Sawai Madhopur
                                                                                                              ----Petitioner
                                                                              Versus
                                   1.       State        Of      Rajasthan          Through          Secretary,     Ayurved
                                            Department, Govt. Of Rajasthan, Secretariat, Jaipur
                                   2.       The Director, Ayurved Department, Rajasthan, Ajmer
                                   3.       The Registrar, Board Of Indian Medicine, Rajasthan, Jaipur
                                                                                                           ----Respondents

For Petitioner(s) : Mr. Anand Sharma For Respondent(s) : Mr. Hari Kishan Saini, D.G.C.

Mr. Parikshit Singh, Dy.G.C.

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

19/08/2023

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, all other

pending application/s, if any, also stands dismissed.

(GANESH RAM MEENA),J ARTI SHARMA /154

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