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Ram Chandra Kaswan S/O Sh. Gajanand ... vs State Of Rajasthan (2024:Rj-Jp:9448)
2024 Latest Caselaw 1286 Raj/2

Citation : 2024 Latest Caselaw 1286 Raj/2
Judgement Date : 23 February, 2024

Rajasthan High Court

Ram Chandra Kaswan S/O Sh. Gajanand ... vs State Of Rajasthan (2024:Rj-Jp:9448) on 23 February, 2024

Author: Ganesh Ram Meena

Bench: Ganesh Ram Meena

                                   [2024:RJ-JP:9448]

                                             HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                         BENCH AT JAIPUR

                                                       S.B. Civil Writ Petition No. 21133/2019

                                    Ram Chandra Kaswan S/o Sh. Gajanand Kawan, Aged About 28
                                    Years, R/o Village Kund Ka Lamba, Tehsil Masuda, District Ajmer
                                    (Raj.)
                                                                                                           ----Petitioner
                                                                            Versus
                                    1.       State Of Rajasthan, Through Principal Secretary, Medical
                                             And Health Family Welfare Department Rajasthan, Jaipur.
                                    2.       The       Director,       Medical    And      Health       Family   Welfare
                                             Department Rajasthan, Jaipur.
                                    3.       Secretary, National Health Mission, Ministry Of Health And
                                             Family Welfare, Govt. Of India.
                                                                                                        ----Respondents

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

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

23/02/2024

No one has put in appearance on behalf of the petitioner

even in the second round.

Therefore, the present writ petition is dismissed for non-

prosecution.

Since the main petition has been dismissed for non-

prosecution, all other pending application/s, if any, also stands

dismissed.

(GANESH RAM MEENA),J

DIVYA SAINI /27

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