Hemlata Sharma D/O Shri Prahlad ... vs Union Of India ...
2023 Latest Caselaw 5497 Raj/2

                                   [2023:RJ-JP:26420]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                 S.B. Civil Writ Petition No. 11526/2019

                                   Hemlata Sharma D/o Shri Prahlad Sharma, Aged About 19 Years,
                                   R/o Vpo Sutot, Via Phagalwa, Tehsil Laxmangarh District Sikar
                                                                                                       ----Petitioner
                                                                       Versus
                                   1.       Union Of India, Through Minister, Ministry Of Human
                                            Resources Development, New Delhi
                                   2.       Indian Council Of Agriculturual Research (Icar), Krishi
                                            Bhawan, Opposite Rail Bhawan, Dr. Rajendra Prasad
                                            Marg, New Delhi Through Its Secretary
                                   3.       National Testing Agency, Iitk Outreach Center, C-20,
                                            1A/8, C-Block, Phase-2, Industrial Area, Sector-62 Noida-
                                            201309 Up Through Its Director General
                                   4.       Bhartiya Institute Of Engineering And Teachnology,
                                            Bhartiya Public School, Near Sanwli Circle, Village
                                            Chandpura, Po Bajagram Sanwli, Sikar Rajasthan
                                                                                                    ----Respondents

For Petitioner(s) : Mr. Ripu Daman Singh Naruka For Respondent(s) : Mr. M.S. Raghav

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

04/10/2023

Counsel for the petitioner submits that he pleads no

instruction in the matter from his client.

In view of the statements made by counsel for the petitioner,

the present writ petition is dismissed for non-prosecution.

Since the main petition has been dismissed, the stay

application and all other pending application/s, if any, also stands

dismissed.

(GANESH RAM MEENA),J

ARTI SHARMA /254

Powered by TCPDF (www.tcpdf.org)