Chandan Singh S/O Shri Sajjan Singh vs State Of Rajasthan (2024:Rj-Jp:2960)
2024 Latest Caselaw 344 Raj/2

Rajasthan High Court

Chandan Singh S/O Shri Sajjan Singh vs State Of Rajasthan (2024:Rj-Jp:2960) on 18 January, 2024

Author: Ganesh Ram Meena

Bench: Ganesh Ram Meena

                                   [2024:RJ-JP:2960]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                       S.B. Civil Writ Petition No. 19887/2023

                                   Chandan Singh S/o Shri Sajjan Singh, Aged About 31 Years, R/o
                                   Ransi Gaon, Tehsil Bilara, Jodhpur- 342601
                                                                                                           ----Petitioner
                                                                           Versus
                                   1.         State Of Rajasthan, Through Principal Secretary, Medical
                                              And Health Department, Govt. Secretariat, Jaipur (Raj.)
                                   2.         The Director, Medical And Health Services, Swasthya
                                              Bhawan, Tilak Marg, C- Scheme, Jaipur.
                                   3.         Principal    And     Controller,       Dr.    Sampurnanand        Medical
                                              Science College, And Attached Hospital, Jodhpur.
                                   4.         Superintendent, Mathuradas Mathur Hospotal, Jodhpur.
                                                                                                        ----Respondents

For Petitioner(s) : Mr. Tanveer Ahamad For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

18/01/2024

Counsel for the petitioner seeks permission to withdraw the

present writ petition with liberty to file fresh.

Permission as sought for is granted.

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

writ petition is dismissed as withdrawn with liberty to file fresh, in

case, need arises on the basis of fresh cause of action.

Since, the main petition has been dismissed and other

pending application/s, if any, stand/s disposed of.

(GANESH RAM MEENA),J

Seema/25

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