Deepushree vs State Of Raj. (2024:Rj-Jp:5910)
2024 Latest Caselaw 858 Raj/2

Rajasthan High Court

Deepushree vs State Of Raj. (2024:Rj-Jp:5910) on 5 February, 2024

Author: Ganesh Ram Meena

Bench: Ganesh Ram Meena

                                   [2024:RJ-JP:5910]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                          S.B. Writ Miscellaneous Application No. 30/2024

                                                                         IN

                                                 S.B. Civil Writ Petition No.13921/2023

                                   Deepushree, D/o Shri Vimal Kumar Saini, W/o Ramesh Kumar
                                   Saini aged about 35 years, R/o Ward No.13, Pilani, Tehsil
                                   Surajgarh, Distt. Jhunjhunu (Rajasthan).
                                                                                                      ----Petitioner
                                                                      Versus
                                       1. State of Rajasthan, through Principal Secretary, Medical &
                                          Health Dept., Government of Rajasthan, Secretariat, Jaipur.
                                       2. The Director, State Institute of Health & Family Welfare
                                          (SIHFW), Jhalana Doongari Colony, Ghat Ki Guni, Jaipur-
                                          302004 (Raj.)
                                                                                                   ----Respondents

For Petitioner(s) : Mr. Sunil Kumar Singodiya For Respondent(s) : Dr. Vibhuti Bhushan Sharma, AAG

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

05/02/2024

The present writ misc. application has been filed by the

applicant-petitioner for recalling of the order dated 16.01.2024

passed by this Court.

For the reasons mentioned in the application, the present

writ misc. application is allowed and the order dated 16.01.2024 is

recalled and S.B. Civil Writ Petition No.13921/2023 is ordered to

be restored to its original number & position as it existed on

16.01.2024.

(GANESH RAM MEENA),J

ARTI SHARMA /95

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