Aishvarya Shringi vs State Medical And Healthors ...
2024 Latest Caselaw 5327 Raj/2

Rajasthan High Court

Aishvarya Shringi vs State Medical And Healthors ... on 13 August, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

                                   [2024:RJ-JP:34382]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                        S.B. Civil Writ Petition No. 594/2015

                                    Aishvarya Shringi S/o Shri Nagesh Shringi, aged about 26 years,
                                    resident    of      406/35,      Near       Radha        Krishan    Mandir,    Ram
                                    Chandrapura, Chawani, Kota (Raj.)
                                                                                                          ----Petitioner
                                                                           Versus
                                    1. State of Rajasthan through its Principal Secretary, Department
                                    of Medical and Health, Secretariat, Jaipur (Raj.)
                                    2. Chief Medical and Health Officer, Department of Medical and
                                    Health, Kota (Raj.)
                                    3. Medical Officer, In charge, Community Health Centre, Modak,
                                    District Kota (Raj.).
                                                                                                        ----Respondent

For Petitioner(s) : Mr. Pradeep Singh 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/109

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