Deepika W/O Anil Kumar Garwa vs The State Of Rajasthan ...
2024 Latest Caselaw 1461 Raj/2

Rajasthan High Court

Deepika W/O Anil Kumar Garwa vs The State Of Rajasthan ... on 1 March, 2024

Author: Ganesh Ram Meena

Bench: Ganesh Ram Meena

                                   [2024:RJ-JP:10646]

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                                     S.B. Civil Writ Petition No. 14318/2022

                                    Deepika W/o Anil Kumar Garwa, Aged About 23 Years, R/o Ward
                                    No. 08, Islampur, District Jhunjhunu, Rajasthan.
                                                                                                         ----Petitioner
                                                                         Versus
                                    1.       The State Of Rajasthan, Through The Secretary, Medical
                                             And     Health   Department,          Government          Of   Rajasthan,
                                             Jaipur.
                                    2.       The Director (Public Health) Medical And Health Services,
                                             Rajasthan, Jaipur.
                                    3.       The Director (Non-Gazetted), Medical And Family Welfare
                                             Department, Rajasthan, Jaipur.
                                    4.       The Chief Medical And Health Officer, Bharatpur.
                                    5.       The District Collector, Bharatpur.
                                                                                                      ----Respondents

For Petitioner(s) : Mr. Ram Pratap Saini Mr. Aamir Khan For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

01/03/2024

Counsel for the petitioner submits that the petitioner seeks

permission to withdraw the present writ petition.

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

present writ petition is dismissed as withdrawn.

Since the main petition has been dismissed as withdrawn,

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

(GANESH RAM MEENA),J

DIVYA SAINI /45

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