Shashank Tiwari Son Of Shri Pradeep ... vs State Of Rajasthan (2024:Rj-Jp:9504)
2024 Latest Caselaw 1324 Raj/2

Rajasthan High Court

Shashank Tiwari Son Of Shri Pradeep ... vs State Of Rajasthan (2024:Rj-Jp:9504) on 26 February, 2024

Author: Ganesh Ram Meena

Bench: Ganesh Ram Meena

[2024:RJ-JP:9504]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

                    S.B. Civil Writ Petition No. 10003/2023

1.       Shashank Tiwari Son Of Shri Pradeep Tiwari, Aged About
         20 Years, R/o Near Usha Mandir, Ward No. 5, Bhitarwadi
         Bayana, District Bharatpur (Raj.)
2.       Vidhi Sharma D/o Mahendra Kumar Sharma, Aged About
         23 Years, R/o 50, Main Shekhawati Nagar, Sirsi Road,
         Govindpura, Jhotwara, Jaipur, (Raj.)
3.       Aman Agrawal S/o Mahesh Kumar Gupta, Aged About 21
         Years, R/o Raghunath Marriage Home Ke Pass, College
         Road, Gangapur City, District Sawai Madhopur.
4.       Deepak Kumar Jat Son Of Shri Harphool Choudhary, Aged
         About 20 Years, R/o Ward No. 11, Dhani Dhorakawali,
         Majeepura, Jaipur.
5.       Manmohan Singh Mahala S/o Shri Mahendra Kumar
         Mahala,       Aged       About      22     Years,      R/o    Dhani   Bakali,
         Dadiyarampura, Tehsil Shrimadhopur, District Sikar.
                                                                        ----Petitioners
                                        Versus
1.       State Of Rajasthan, Through Its Secretary, Department Of
         State Health And Family Welfare Institute, Government
         Secretariat, Jaipur (Raj.)
2.       Director, State Health And Family Welfare Institution,
         Jhalana Institutional Area, Jaipur (Raj.)
                                                                      ----Respondents

For Petitioner(s) : Mr. N.K. Tiwari Mr. Shantnu Bansal For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

26/02/2024

Counsel for the petitioners submits that the present writ

petition has become infructuous.

[2024:RJ-JP:9504] (2 of 2) [CW-10003/2023]

In view of the statements made by counsel for the

petitioners, 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 /21

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