Kaushalya Dhakar vs State Of Raj And Ors (2024:Rj-Jp:33024)
2024 Latest Caselaw 5188 Raj/2

Rajasthan High Court

Kaushalya Dhakar vs State Of Raj And Ors (2024:Rj-Jp:33024) on 2 August, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

                                   [2024:RJ-JP:33024]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                    S.B. Civil Writ Petition No. 7235/2010

                                    Kaushalya Dhakar Wife Of Shri Dharmendra Kumar, aged 34
                                    years, resident of A-5, Jawahar Nagar Kota
                                                                                                            ----Petitioner
                                                                            Versus
                                    1.      State       Of     Rajasthan          Through         Principal    Secretary,
                                            Department Of Medical And Health, Government Of
                                            Rajasthan, Jaipur
                                    2.      Additional Director (Administration), Medical And Health
                                            Services Rajasthan, Jaipur
                                    3.      Superintendent, MBM Hospital, Kota
                                                                                                         ----Respondents

For Petitioner(s) : Mr. Pradeep Singh For Respondent(s) : Ms. Lipi Garg for Mr. Archit Bohra, AGC

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

02/08/2024

Learned counsel for the petitioner pleads no instructions.

In view thereof, this civil writ petition is dismissed for non-

prosecution. Pending application(s), if any, also stands disposed

of.

(MAHENDAR KUMAR GOYAL),J

Manish/182

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