Deepak Kumar Suman S/O Sh. Ram Bharos ... vs Union Of India (2024:Rj-Jp:6779)
2024 Latest Caselaw 1017 Raj/2

Rajasthan High Court

Deepak Kumar Suman S/O Sh. Ram Bharos ... vs Union Of India (2024:Rj-Jp:6779) on 9 February, 2024

Author: Ganesh Ram Meena

Bench: Ganesh Ram Meena

[2024:RJ-JP:6779]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

               S.B. Civil Writ Petition No. 15313/2023

1.       Deepak Kumar Suman S/o Sh. Ram Bharos Suman, Aged
         About 26 Years, Resident Of Village Fatehpur, Post
         Fatehpur, Tehsil Baran, District Baran, 325205, Rajasthan.
2.       Dharamveer S/o Sh. Babulal, Aged About 35 Years,
         Resident Of Village Kharagpura Colony, Post- Tajpura,
         Tehsil Baseri, District Dholpur (Raj.)
                                                                      ----Petitioners
                                      Versus
1.       Union Of India, Through Ministry Of Ayush, Government
         Of India Through Its Registrar Add. Ayush Bhawan, B
         Block, Gpo Complex, Ina, Delhi
2.       National Institute Of Ayurveda Deemed-To-Be- University,
         Jorawar      Singh     Gate,       Amer       Road,       Jaipur,   Through
         Registrar.
3.       National Institute Of Ayurveda Deemed-To-Be- University,
         Ayurveda, Panchkula, Haryana Through Registrar.
4.       The    Vice-Chancellor,         National       Institute     Of     Ayurveda
         Deemed-To-Be- University, Jorawar Singh Gate, Amer
         Road, Jaipur
5.       The    Vice-Chancellor,         National       Institute     Of     Ayurveda
         Deemed-To-Be- University, Ayurveda, Panchkula, Haryana
         Through Registrar.
                                                                   ----Respondents

For Petitioner(s) : Mr. Manoj Prajapati for Mr. Arvind Sharma For Respondent(s) : Ms. Manjeet Kaur

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

09/02/2024

Counsel appearing for the petitioners submits that the

petitioners seek permission to withdraw the present writ petition.

[2024:RJ-JP:6779] (2 of 2) [CW-15313/2023]

Permission as sought for is allowed.

Accordingly, the present writ petition is dismissed as

withdrawn.

Since the main petition has been dismissed as withdrawn, all

other pending application/s, if any, also stands dismissed.

(GANESH RAM MEENA),J

ARTI SHARMA /30

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