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Mamta Bai vs State Of Raj And Ors (2024:Rj-Jp:35414)
2024 Latest Caselaw 5412 Raj/2

Citation : 2024 Latest Caselaw 5412 Raj/2
Judgement Date : 22 August, 2024

Rajasthan High Court

Mamta Bai vs State Of Raj And Ors (2024:Rj-Jp:35414) on 22 August, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

                                   [2024:RJ-JP:35414]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                      S.B. Civil Writ Petition No. 2347/2018

                                    Mamta Bai D/o Dharm Pal, W/o Anil Kumar Yadav, aged about 30
                                    years, R/o Village Huria Khurd, Post Huria Kalan, Tehsil Behror,
                                    District Alwar, Rajasthan.
                                                                                                          ----Petitioner
                                                                          Versus
                                    1.         State Of Rajasthan Through The Secretary, Department
                                               Of Personnel, Secretariat, Jaipur.
                                    2.         The Addl. Director (Admn)., Medical And Family Welfare
                                               Department, Rajasthan, Jaipur.
                                    3.         The District Collector, Jaipur, District Jaipur, Rajasthan.
                                    4.         The S.d.o., Behror, District Alwar, Rajasthan.
                                    5.         The Tehsildar Behror, District Alwar, Rajasthan.
                                    6.         The Tehsildar Neemrana, District Alwar, Rajasthan.
                                    7.         The   District   Collector                Mahendragarh,          District
                                               Mahendragarh, Harayana.
                                    8.         The Tehsildar Narnaul, District Mahendragarh, Harayana.
                                    9.         The Chief Medical And Health Officer, Ajmer.
                                                                                                       ----Respondents

For Petitioner(s) : Mr. Ram Pratap Saini with Mr. Aamir Khan For Respondent(s) : Mr. Vigyan Shah, AAG with Mr. Yash Joshi

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

22/08/2024

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/94

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