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Innowave It Infrastructures ... vs State Of Rajasthan ...
2023 Latest Caselaw 4424 Raj/2

Citation : 2023 Latest Caselaw 4424 Raj/2
Judgement Date : 31 August, 2023

Rajasthan High Court
Innowave It Infrastructures ... vs State Of Rajasthan ... on 31 August, 2023
Bench: Ganesh Ram Meena
[2023:RJ-JP:19967]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

              S.B. Civil Writ Petition No. 15597/2019

Innowave It Infrastructures Limited, Having Its Registered
Address At 210, Dalamal Tower, Free Press Road, Nariman Point,
Mumbai 400021 Through Its Authorized Signatory Shri Mr.
Sudhir Mathur S/o Late Mr. S.m. Mathur Residing At B-38-A,
Shyam Nagar, Jaipur.
                                                                     ----Petitioner
                                     Versus
1.       State Of Rajasthan, Through Its Principal Secretary,
         Medical And Health, Secretariat, Janpath, Jaipur.
2.       Director (Public Health), Directorate Of Medical And
         Health Service, Government Of Rajasthan, Swasthya
         Bhawan, Tilak Marg, C-Scheme, Jaipur.
3.       Krsnaa Diagnostics Private Limited, Plot No. 98, Pawan
         Nagar, Opp. Fatehchand Jain School, Chinchwad, Pune.
4.       Srl Limited And Molecular Scientific Core Health Care
         Private Limited, 3-B, 5, Nijkarma High Court Colony,
         Ratnada, Jodhpur.
5.       Janta X-Ray Clinic Private Limited, 4A/16, Tilak Nagar,
         New Delhi.
                                                                  ----Respondents

For Petitioner(s) : Mr. Siddharth Ranka Mr. Rohan Chatter For Respondent(s) : Mr. Bharat Saini Ms. Archana Mantri

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

31/08/2023

Counsel for the petitioner submits that the present writ

petition has become infructuous.

[2023:RJ-JP:19967] (2 of 2) [CW-15597/2019]

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 /136

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