Rajendra Patel And Ors vs Raj University Of Health Sci Ors ...
2023 Latest Caselaw 5051 Raj/2

                                   [2023:RJ-JP:23723]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                  S.B. Civil Writ Petition No. 8735/2014
                                   1.       Rajendra Patel Son Of Sujaram,                         Unchia, Post Dakha,
                                            Tehsil Sindari, District Barmer, Raj.
                                   2.       Suresh Kumar Son Of Shri Tagaram, Simrikhiyan
                                            Purohitan, Tehsil Pachpadra, District Barmer Raj.
                                   3.       Mohd. Vajid Son Of Mohd. Harun, Lalkan Mohalla, Jodhpur
                                            Raj.
                                                                                                              ----Petitioners
                                                                             Versus
                                   1.       Rajasthan University Of Health Sciences Through Its
                                            Registrar, Sector 18 Pratap Nagar Jaipur
                                   2.       Controller        Of    Examinations,           Rajasthan        University   Of
                                            Health Sciences, Sector 18 Pratap Nagar Jaipur
                                   3.       Principal, Mai Khadija Institute Of Nursing Sciences,
                                            Jodhpur Raj.
                                                                                                            ----Respondents

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

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

18/09/2023

No one has put in appearance on behalf of the petitioners 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, the stay application and all other pending

application/s, if any, also stands dismissed.

(GANESH RAM MEENA),J ARTI SHARMA /40

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