Jasvir Singh Son Of Shri Prem Vir ... vs State Of Rajasthan ...
2023 Latest Caselaw 5850 Raj/2

                                   [2023:RJ-JP:28538]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                  S.B. Civil Writ Petition No. 7858/2020
                                   Jasvir Singh Son Of Shri Prem Vir Singh, Aged About 28 Years,
                                   Resident Of Sakkao Ka Pura, Ekta Colony, Mahu Kalan, Tehsil
                                   Gangapurcity, District Sawai Madhopur, Rajasthan.
                                                                                                              ----Petitioner
                                                                              Versus
                                   1.       State Of Rajasthan, Through Secretary, Medical And
                                            Health Department, Secretariat, Jaipur, Rajasthan.
                                   2.       Additional Director (Admn.) Medical And Health
                                            Department, Government Of Rajasthan, Swasthya
                                            Bhawan, Tilak Marg, C-Scheme, Jaipur.
                                   3.       Registrar, Rajasthan Para Medical Council, G-1, Kishan
                                            Bhawan, Lal Kothi, Jaipur.
                                   4.       Registrar, Niims University, Rajasthan, Shobha Nagar,
                                            Jaipur Delhi Highway, Jaipur-303121.
                                                                                                           ----Respondents

For Petitioner(s) : Mr. Rajveer Gurjar For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

11/10/2023

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 /139

Powered by TCPDF (www.tcpdf.org)