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Raj Kumar Sharma vs State And Ors (2024:Rj-Jp:1493)
2024 Latest Caselaw 123 Raj/2

Citation : 2024 Latest Caselaw 123 Raj/2
Judgement Date : 9 January, 2024

Rajasthan High Court

Raj Kumar Sharma vs State And Ors (2024:Rj-Jp:1493) on 9 January, 2024

Author: Ganesh Ram Meena

Bench: Ganesh Ram Meena

                                   [2024:RJ-JP:1493]

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                                       S.B. Civil Writ Petition No. 2483/2007

                                    Raj Kumar Sharma S/o Shri Deepchand Sharma, 65, Vardhman
                                    Nagar-C, Near Inder Public School, Ajmer Road, Jaipur Rajasthan
                                                                                                               ----Petitioner
                                                                             Versus
                                    1.       The State Of Rajathan Through Secretary, Department Of
                                             Home, Government Of Rajathan, Secretariat, Jaipur.
                                    2.       The Director General Of Police, Rajathan Police, Police
                                             Head Quarter Jaipur.
                                    3.       The       Superintendent              Of    Police,          Rajasthan   Police,
                                             Jhunjhunu.
                                                                                                            ----Respondents

For Petitioner(s) : Mr. Dharamveer Tholia For Respondent(s) : Mr. B.S. Rajawat, DyGC Mr. Rupin Kala Dr. A.S. Khangarot, AGC

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

09/01/2024

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 stand dismissed.

(GANESH RAM MEENA),J

DIVYA SAINI /173

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