Ranjeet Saini Son Of Shri Tiku Ram Saini vs State Of Rajasthan (2024:Rj-Jp:16200)
2024 Latest Caselaw 2551 Raj/2

Rajasthan High Court

Ranjeet Saini Son Of Shri Tiku Ram Saini vs State Of Rajasthan (2024:Rj-Jp:16200) on 5 April, 2024

Author: Ganesh Ram Meena

Bench: Ganesh Ram Meena

                                   [2024:RJ-JP:16200]

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                                      S.B. Civil Writ Petition No. 16535/2018
                                    1.       Ranjeet Saini Son Of Shri Tiku Ram Saini, Aged About 32
                                             Years, Resident Of Village Bidodi, Badi Post Bidasar, Tehsil
                                             Laxmangarh Distt. Sikar (Rajasthan).
                                    2.       Shashikant Son Of Shri Bhoma Ram, Aged About 36
                                             Years, Resident Of Village Badagauv Tehsil Udaipur Wati,
                                             District Jhunjhunu (Rajasthan).
                                    3.       Anoop Kumar Sharma Son Of Shri Bagrang Lal Sharma,
                                             Aged About 30 Years, Resident Of Village Fagalva, Tehsil
                                             Dhond, District Sikar.
                                                                                                         ----Petitioners
                                                                          Versus
                                    1.       State Of Rajasthan, Through The Principal Secretary,
                                             Medical And Health Department, Government Of
                                             Rajasthan, Secretariat, Jaipur.
                                    2.       The Director, Medical And Health Department, Swasthya
                                             Bhawan, C-Scheme, Jaipur.
                                    3.       The Joint Director, Medical And Health Department,
                                             Swasthya Bhawan, C-Scheme, Jaipur.
                                    4.       Chief Medical And Health Officer, Sikar (Rajasthan).
                                                                                                       ----Respondents

For Petitioner(s) : Mr. Raj Kumar Goyal For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA Judgment / Order 05/04/2024

Counsel for the petitioners submits that the petitioners seeks

permission to withdraw the present writ petition.

In view of the prayer made by counsel for the petitioners,

the present writ petition is dismissed as withdrawn.

Since the main petition has been dismissed as withdrawn,

all other pending application/s, if any, also stands dismissed.

(GANESH RAM MEENA),J

DIVYA SAINI /184

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