Mohd Rijwan vs State Medical And Healthanr ...
2023 Latest Caselaw 6787 Raj/2

Rajasthan High Court

Mohd Rijwan vs State Medical And Healthanr ... on 15 December, 2023

Author: Ganesh Ram Meena

Bench: Ganesh Ram Meena

                                   [2023:RJ-JP:39934]

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                                    S.B. Civil Writ Petition No. 345/2016

                                    Mohd. Rijwan Son Of Shri Akil Ali, Village And Post Mangloona,
                                    Tehsil Laxmangarh, District Sikar
                                                                                                        ----Petitioner
                                                                        Versus
                                    1.       State Of Rajasthan Through Director, Medical And Health
                                             Services, Swasthya Bhawan, Jaipur
                                    2.       Addl. Director Admn., Medical And Health Services,
                                             Swasthya Bhawan, Jaipur
                                                                                                     ----Respondents

For Petitioner(s) : Mr. Naveen Dhuwan Mr. Vijay Poonia For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

15/12/2023

Counsel appearing for the petitioner submits that the present

writ petition has become infructuous.

In view of the statements made by counsel appearing 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 stands dismissed.

(GANESH RAM MEENA),J

DIVYA SAINI /7

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