Surendra Singh Thory Son Of Shri ... vs State Of Rajasthan ...
2023 Latest Caselaw 6291 Raj/2

                                   [2023:RJ-JP:31210]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                 S.B. Civil Writ Petition No. 27676/2018

                                   Surendra Singh Thory Son Of Shri Ram Niwas, Aged About 30
                                   Years, Resident Of Sewa Nagar, Khirod, Tehsil Nawalgarh, District
                                   Jhunjhunu, Rajasthan.
                                                                                                       ----Petitioner
                                                                       Versus
                                   1.       State Of Rajasthan, Through Principal Secretary, Medical
                                            And Health Services, Rajasthan, Jaipur.
                                   2.       Director, Medical And Health Services, Rajasthan, Jaipur.
                                   3.       Principal, S.m.s. Medical College And Controller Of The
                                            Attached Hospitals, Jaipur.
                                                                                                    ----Respondents

For Petitioner(s) : None present For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

20/10/2023

No one has put in appearance on behalf of the petitioner in

the second round also.

Therefore, the present writ petition is dismissed for non-

prosecution.

Since the main petition has been dismissed for non-

prosecution, all other pending application/s, if any, also stand

dismissed.

(GANESH RAM MEENA),J

ARTI SHARMA/31

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