Chhitar Singh vs State Of Raj And Anr (2023:Rj-Jp:39385)
2023 Latest Caselaw 6723 Raj/2

Rajasthan High Court

Chhitar Singh vs State Of Raj And Anr (2023:Rj-Jp:39385) on 13 December, 2023

Author: Ganesh Ram Meena

Bench: Ganesh Ram Meena

                                   [2023:RJ-JP:39385]

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                                     S.B. Civil Writ Petition No. 5247/2017

                                    Chhitar Singh S/o Shri Balu Singh, Mahadev Nagar Police Line
                                    Road, Ajmer Retired Constable No. 1639, Police Line Ajmer.
                                                                                                              ----Petitioner
                                                                              Versus
                                    1.       State Of Rajasthan Through Superintendent Of Police
                                             District, Ajmer.
                                    2.       State      Of     Rajasthan         Through         Director    Pension   And
                                             Pensioners Welfare Rajasthan, Jaipur.
                                                                                                           ----Respondents

For Petitioner(s) : Mr. Ravi Singh for Mr. Jai Prakash Gupta For Respondent(s) : Mr. Rishi Pal Agarwal Dr. A.S. Khanangarot Mr. Rupin Kala

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

13/12/2023

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 /77

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