Anwar Khan vs State Medical And Healthors ...
2023 Latest Caselaw 6722 Raj/2

Rajasthan High Court

Anwar Khan vs State Medical And Healthors ... on 13 December, 2023

Author: Ganesh Ram Meena

Bench: Ganesh Ram Meena

                                   [2023:RJ-JP:39390]

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                                 S.B. Civil Writ Petition No. 20852/2013

                                    Anwar Khan S/o Shri Abbas Khan, aged about 30 years, R/o
                                    Infront of SBBJ Bank, Hazi Manzil, Banjara Mohalla, Kekri, Distt.
                                    Ajmer, Rajasthan.
                                                                                                         ----Petitioner
                                                                       Versus
                                       1. The State of Rajasthan through the Principal Secretary,
                                           Medical & Health Department, Government Secretariat,
                                           Jaipur.
                                       2. The Director, Medical & Health Department, Swasthya
                                           Bhawan, Tilak Marg, C-Scheme, Jaipur.
                                       3. The Chief Medical and Health Officer, Ajmer (Raj.)
                                                                                                    ----Respondents

For Petitioner(s) : Ms. Palak Verma for Mr. Tanveer Ahamad For Respondent(s) : Mr. Sanjay Kumar Sharma

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

13/12/2023

Counsel for the petitioner seeks permission to withdraw the

present writ petition.

Permission as sought for is allowed.

Accordingly, the present writ petition is dismissed as

withdrawn.

Since the main petition has been dismissed as withdrawn, all

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

(GANESH RAM MEENA),J

DIVYA SAINI /87

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