Dr Lal Chand Jangid, Son Of Shri ... vs State Of Rajasthan ...
2023 Latest Caselaw 5757 Raj/2

                                   [2023:RJ-JP:27778]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                  S.B. Civil Writ Petition No. 7316/2019
                                   Dr Lal Chand Jangid, Son Of Shri Baldev Jangid, Aged About 29
                                   Years, Resident Of Resident Doctors Hostel, Room No C-43, Sms
                                   Medical College, Jaipur (Rajasthan)
                                                                                                              ----Petitioner
                                                                              Versus
                                   1.       State Of Rajasthan, Through Principal Secretary,
                                            Department Of Medical Education, Govt Of Rajasthan,
                                            Secretariat, Jaipur
                                   2.       Principal And Controller, Sms Midical College And
                                            Controller Of Attached Hospitals, Sms Medical College,
                                            Jaipur
                                   3.       Chairman, Neet, Pg Medical And Dental Admission
                                            Counseling Board- 2019, New Academic Block, Sms
                                            Medical College, Jaipur
                                                                                                           ----Respondents

For Petitioner(s) : Mr. Himanshu Chetani for Mr. Ashwani Kumar Chobisa For Respondent(s) : Mr. Harsh Sahu, Addl.G.C.

Mr. Aditya Sharma

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

09/10/2023

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 /233

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