Dr Mukesh Agrawal And Ors vs State Of Raj And Anr (2024:Rj-Jp:7782)
2024 Latest Caselaw 1169 Raj/2

Rajasthan High Court

Dr Mukesh Agrawal And Ors vs State Of Raj And Anr (2024:Rj-Jp:7782) on 15 February, 2024

Author: Ganesh Ram Meena

Bench: Ganesh Ram Meena

                                   [2024:RJ-JP:7782]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                       S.B. Civil Writ Petition No. 1484/2011

                                   1.       Dr. Mukesh Agrawal S/o Shri Surajmal Agrawal, 361,
                                            Shastri Nagar, Dadabari, Kota.
                                   2.       Dr. Sarita Rani Goyal D/o Sh. Vimal Kumar Goyal, 361,
                                            Shastri Nagar, Dadabari, Kota.
                                   3.       Dr. Kaushal Kumar Goyal S/o Sh. Vimal Kumar Goyal,
                                            125-B, Bhoi Mohalla, Ballabh Bari, Gumanpura, Kota,
                                            Rajasthan.
                                                                                                         ----Petitioners
                                                                          Versus
                                   1.       State Of Rajasthan Through Director, Medical And Health
                                            Deptt., Swasthya Bhawan, Tilak Marg, C-Scheme, Jaipur.
                                   2.       Rajasthan Public            Service        Commission        Through     Its
                                            Secretary, Ajmer.
                                                                                                       ----Respondents

For Petitioner(s) : Mr. Deen Dayal Sharma For Respondent(s) : Mr. M S Raghav, Mr. Sanjay Kumar Sharma

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

15/02/2024

Counsel for the petitioners seeks permission to withdraw the

present writ petition.

In view of the prayer made by counsel for the petitioners,

the writ petition is dismissed as withdrawn.

Since, the main petition has been dismissed, the stay

application and other pending application/s, if any, also stand

disposed of.

(GANESH RAM MEENA),J

Seema/346

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