Dr. Arvind Kumar Bohra Son Of Shri Laddu ... vs The State Of Rajasthan ...
2024 Latest Caselaw 1323 Raj/2

Rajasthan High Court

Dr. Arvind Kumar Bohra Son Of Shri Laddu ... vs The State Of Rajasthan ... on 26 February, 2024

Author: Ganesh Ram Meena

Bench: Ganesh Ram Meena

                                   [2024:RJ-JP:9507]

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                                       S.B. Civil Writ Petition No. 7955/2023

                                    Dr. Arvind Kumar Bohra Son Of Shri Laddu Lal Bohra, Aged
                                    About 68 Years, Resident Of Near Gayatri Mandir, National
                                    Highway-12, Jhalawar.
                                                                                                             ----Petitioner
                                                                             Versus
                                    1.       The State Of Rajasthan, Through The Principal Secretary
                                             To The Government, Medical Education Department,
                                             Government Of Rajasthan, Secretariat, Jaipur.
                                    2.       The Director, Medical Education Deaprtment, Rajasthan,
                                             Medical Education Society, Opposite Mental Hospital,
                                             Sethi Colony, Jaipur.
                                    3.       The Principal And Controller, Jhalawar Medical College,
                                             Jhalawar.
                                    4.       Dr. Shiv Bhagwan Sharma, Principal And Controller,
                                             Jhalawar Medical College, Jhalawar.
                                                                                                          ----Respondents

For Petitioner(s) : Mr. Prahlad Singh For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

26/02/2024

Counsel for the petitioner submits that the present writ

petition has become infructuous.

In view of the statements made by counsel for the petitioner,

the present writ petition is dismissed as having become

infructuous.

Since the main petition has been dismissed, all other

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

(GANESH RAM MEENA),J

DIVYA SAINI /57

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