Vaseem Ahamad S/O Shri Shri Mustkeen ... vs State Of Rajasthan (2024:Rj-Jp:34383)
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Rajasthan High Court

Vaseem Ahamad S/O Shri Shri Mustkeen ... vs State Of Rajasthan (2024:Rj-Jp:34383) on 13 August, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

                                   [2024:RJ-JP:34383]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                    S.B. Civil Writ Petition No. 10360/2021

                                    Vaseem Ahamad S/o Shri Shri Mustkeen Ahamad, Aged 26
                                    Years, R/o Choth Ka Barwara, District Sawaimadhopur
                                                                                                            ----Petitioner
                                                                            Versus
                                    1.      State       Of     Rajasthan,          Through         Principal   Secretary
                                            Department Of Medical And Health, Government Of
                                            Rajasthan Govt. Secretariat Jaipur
                                    2.      Director Medical And Health Services, Swasthya Bhawan,
                                            Tilak Marg, C-Scheme, Jaipur
                                    3.      Chief Medical And Health Officer, Sawaimadhopur
                                                                                                         ----Respondents

For Petitioner(s) : Mr. Rajkumar Kasana For Respondent(s) : Mr. Archit Bohra, AGC

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

13/08/2024

Learned counsel for the petitioner wants to withdraw this

civil writ petition.

The civil writ petition is dismissed accordingly. Pending

application(s), if any, also stands disposed of.

(MAHENDAR KUMAR GOYAL),J

Manish/149

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