Praneet Garg Son Of Shri Pradeep ... vs State Of Rajasthan ...
2023 Latest Caselaw 3861 Raj/2

                                   [2023:RJ-JP:18555]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                 S.B. Civil Writ Petition No. 16639/2019

                                   Praneet Garg Son Of Shri Pradeep Garg, Aged About 27 Years,
                                   Resident Of Vinayakam Lohagal Road, Ajmer (Raj.)
                                                                                                            ----Petitioner
                                                                            Versus
                                   1.       State       Of     Rajasthan,          Through         Principal   Secretary
                                            Department           Of     Urban       And       Housing      Development,
                                            Secretariat Jaipur.
                                   2.       Ajmer Development Authority, Ajmer Through Secretary
                                            Todarmal Marg, Ajmer.
                                                                                                         ----Respondents

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

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

21/08/2023

No one had put in appearance on behalf of the petitioner on

19.08.2023 even in the second round and in the interest of

justice, the matter was adjourned for today.

Even today, no one has appeared 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, all other

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

(GANESH RAM MEENA),J

ARTI SHARMA /421

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