Indu Kumari W/O Late Vikas vs The State Of Rajasthan ...
2024 Latest Caselaw 5333 Raj/2

Rajasthan High Court

Indu Kumari W/O Late Vikas vs The State Of Rajasthan ... on 14 August, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

                                   [2024:RJ-JP:34623]

                                             HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                         BENCH AT JAIPUR

                                                      S.B. Civil Writ Petition No. 4601/2024

                                    Indu Kumari W/o Late Vikas, Aged About 24 Years, R/o Village
                                    Chandawa, Post Bigodana, Tehsil Surajgarh, District Jhunjhunu
                                    (Raj.)
                                                                                                          ----Petitioner
                                                                          Versus
                                    1.         The State Of Rajasthan, Through Principal Secretary,
                                               Department Of Home, Government Of Rajasthan, State
                                               Secretariat, Jaipur (Raj.)
                                    2.         Director General Of Police, Police Headquarter, Lalkothi,
                                               Jaipur (Raj.)
                                    3.         Superintendent Of Police, Jhunjhunu (Raj.)
                                    4.         Director, Pension And Pensioners Welfare Department,
                                               Jyoti Nagar, Jaipur.
                                                                                                       ----Respondents

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

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

14/08/2024

None for the petitioner even in second round. None had

appeared on her behalf on last two dates as well, i.e., 09.07.2024

and 23.05.2024.

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/62

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