R. P. Education Society vs State Of Rajasthan ...
2023 Latest Caselaw 4731 Raj/2

[2023:RJ-JP:22316]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

               S.B. Civil Writ Petition No. 2019/2021

1.       R. P. Education Society, Tonk Road, Chaksu (Under The
         Management Of Kasturi Devi Colledge Of Vatenary Newai,
         Dist. Tonk Through Its Secretary Rajandra Prasad Sharma
         S/o Jagdish Prasad Sharma Age 38 R/o Champeshwar
         Colony, Chaksu Dist. Jaipur.
2.       J.p. Foundation Sanstha, Chaksu Dist. Jaipur (Under The
         Management           Of     K.d.     Colledge        Chaksu      Through    Its
         Secretary Rajandra Prasad Sharma S/o Jagdish Prasad
         Sharma Age 38 R/o Champeshwar Colony, Chaksu Dist.
         Jaipur.
3.       Sant      Narayan         Shiksha       Samait,        Nahariya     Ka    Bass,
         Shivdaspura, Dist. Jaipur (Under The Management Of
         Sant Vatenary Colledge, Chaksu Through Its Secretary
         Shoyoji Ram Sharma S/o Kailash Chand Sharma Age 38
         R/o Nahariya Ka Bass, Shivdaspura, Dist. Jaipur.
                                                                         ----Petitioners
                                         Versus
1.       State       Of   Rajasthan,         Through         The      Director,   Animal
         Husbandry Department, Jaipur.
2.       Deputy Director To The Government, Department Of
         Animal Husbandry, Secretariat, Jaipur, Rajasthan.
3.       Rajasthan University Of Veterinary And Animal Sciences,
         Bikaner Through Its Registrar.
                                                                       ----Respondents

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

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

12/09/2023

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

the second round also.

[2023:RJ-JP:22316] (2 of 2) [CW-2019/2021]

Therefore, the present writ petition is dismissed for non-

prosecution.

Since the main petition has been dismissed for non-

prosecution, the stay application and all other pending

application/s, if any, also stands dismissed.

(GANESH RAM MEENA),J

ARTI SHARMA /29

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