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Bhartiya Homeopathic Medical ... vs State Of Rajasthan ...
2023 Latest Caselaw 4778 Raj

Citation : 2023 Latest Caselaw 4778 Raj
Judgement Date : 17 May, 2023

Rajasthan High Court - Jodhpur
Bhartiya Homeopathic Medical ... vs State Of Rajasthan ... on 17 May, 2023
Bench: Nupur Bhati

[2023/RJJD/015756]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 19270/2018

Bhartiya Homeopathic Medical College And Hospital, Through Its Principal Dr. V.p. Shrivastava S/o Shri Chiranji Lal Shrivastava, Aged About 61 Years, R/o Bhartiya Homoeopathic Medical College Bharatpur (Raj.).

----Petitioner Versus

1. State Of Rajasthan, Through The Principal Secretary Department Of Ayurved And Indian Medicine, Government Of Rajasthan, Secretariat, Jaipur.

2. The Counseling Board Bams, Bums, Bhms, Bnys, Counseling Dr. Sarvapalli Radhakrishnan Rajasthan Ayurved University, Nagaur Road, Karwad, Jodhpur - Through Its Chairman, Counseling Board.

3. The Union Of India, Through The Secretary To Government Of India, Ministry Of Ayurveda, Yoga And Naturopathy, Unani, Siddha And Homeopathy (Ayush), B Block, G.p.o. Complex, Ina, New Delhi - 110023.

----Respondents

For Petitioner(s) : Mr. Rajendra Katariya Mr. Gourav Thanvi

HON'BLE DR. JUSTICE NUPUR BHATI Judgment / Order

17/05/2023

1. Learned counsel for the petitioner submits that he wants to

withdraw this petition.

2. Hence, the instant writ petition is dismissed as withdrawn.

Stay petition is also dismissed.

3. All other pending applications, if any, stand disposed of.

(DR. NUPUR BHATI),J surabhii/367-

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