Anil Kumar Meena vs Raj University Of Health Sci Ors ...
2023 Latest Caselaw 5621 Raj/2

                                   [2023:RJ-JP:27082]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                  S.B. Civil Writ Petition No. 1372/2016
                                   Anil Kumar Meena Son Of Shri Rameshwar Lal Meena, aged
                                   about 22 years, R/o Mayala Poliya, Post Gadoli, Tehsil Jahzpur,
                                   District Bhilwara Presently Resident Of Boys Hostel, Tonk Phatak,
                                   Jaipur Rajasthan
                                                                                                              ----Petitioner
                                                                              Versus
                                   1.       The Rajasthan University Of Health Sciences, Jaipur
                                            Through Its Controller Of Examination, Sector 18,
                                            Kumbha Marg, Pratap Nagar, Tonk Road, Jaipur
                                   2.       R.r. College Of Nursing, J.p. Phatak, Sahakar Marg, Tonk
                                            Road, Jaipur Rajasthan Through Its Principal
                                   3.       The Registrar, Rajasthan University Of Health Sciences,
                                            Jaipur Through Its Controller Of Examinatio, Sector 18,
                                            Kumbha Marg, Pratap Nagar, Tonk Road, Jaipur
                                                                                                           ----Respondents

For Petitioner(s) : Mr. A.K. Tanenia Mr. Sharvan Saini For Respondent(s) : Mr. P.S. Tomar Mr. Ashish Kumar Singh Mr. Vageesh Singh

HON'BLE MR. JUSTICE GANESH RAM MEENA Judgment / Order 06/10/2023

Counsel for the petitioner submits that the present writ

petition has become infructuous.

In view of the statements 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 stands dismissed.

(GANESH RAM MEENA),J

ARTI SHARMA /22

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