Surendra Kumar Modani Andors vs State Of Raj And Ors (2023:Rj-Jp:39388)
2023 Latest Caselaw 6721 Raj/2

Rajasthan High Court

Surendra Kumar Modani Andors vs State Of Raj And Ors (2023:Rj-Jp:39388) on 13 December, 2023

Author: Ganesh Ram Meena

Bench: Ganesh Ram Meena

[2023:RJ-JP:39388]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

                 S.B. Civil Writ Petition No. 702/2008

    1. Surendra Kumar Modani S/o Late Shri Sanwal Ram Modani,
       aged about 42 years, R/o Plot No. 28, Sona Bari Colony,
       Gopalpura Byepass, Jaipur.
    2. Sunil Chand Gupta S/o Shri Durga Lal Gupta, aged about
       40 years, R/o Plot No. 51, Vishveshwaria Nagar Extension,
       Gopalpura Byepass, Jaipur.
    3. Harsahay Gurjar S/o Shri Ram Kishan, aged about 49
       years, R/o Fauzi Nagar, Behind Chobe Colony, Old Truck
       Union, Karoli.
    4. Ramji Lal Kumawat S/o Shri Keshar Lal, aged about 42
       years, R/o Balodiya Ki Dhani, Rampura Bardiya, Post
       Gudha, Tehsil Jobner, District Jaipur.
    5. Vishnu Chand Gupta S/o Shri Laxmichand Gupta, aged
       about 41 years, R/o Khatikana Mohalla, Karoli, District
       Karoli.
    6. Mahimudeen S/o Shri Allaudeen, aged about 52 yearsm
       C/o Abdul Gaffar Chaki Wala, Kumahar Gali, Old City, Kotla,
       Dholpur.
                                                                    ----Petitioners
                                     Versus
    1. The State of Rajasthan through Principal Secretary, Medical
       &    Health      Department,          Government           of   Rajasthan,
       Secretariat, Jaipur.
    2. The Director, Medical & Health Services, Rajasthan, Jaipur.
    3. The Additional Director (Admn.), Medical and Health
       Services, Rajasthan, Jaipur.
                                                                  ----Respondents

For Petitioner(s) : Mr. Dharamveer Tholia For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

13/12/2023

[2023:RJ-JP:39388] (2 of 2) [CW-702/2008]

Counsel for the petitioner submits that the present writ

petition has become infructuous.

In view of the statement 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 stand dismissed.

(GANESH RAM MEENA),J

DIVYA SAINI /81

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