Zaheer Abbas Ansari And Ors vs State Of Raj And Ors (2024:Rj-Jp:11362)
2024 Latest Caselaw 1570 Raj/2

Rajasthan High Court

Zaheer Abbas Ansari And Ors vs State Of Raj And Ors (2024:Rj-Jp:11362) on 5 March, 2024

Author: Ganesh Ram Meena

Bench: Ganesh Ram Meena

                                   [2024:RJ-JP:11362]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                 S.B. Civil Writ Petition No. 11319/2008

                                   1.        Zaheer Abbas Ansari Son Of Shri Abdul Hameed Ansari,
                                             Mohalla Karbala Chowk Medhpura, Village And Post
                                             Sultanpura, Tehsil Deegod, District Kota
                                   2.        Dilip Singh Son Of Shri Ghura Singh, Village And Post
                                             Ibrahimpura, Tehsil Roopwas, District Bharatpur
                                   3.        Manish Gautam Son Of Shri Ashok Gautam, House No. 3-
                                             I-84, Mahaveer Nagar Extension, Kota
                                   4.        Ashish Kumar Dadhich Son Of Subhash Chandra Dadhich,
                                             698, Sector-7, Keshavpura, Kota
                                                                                                      ----Petitioners
                                                                       Versus
                                   1.        State Of Rajasthan Through The Secretary, Department
                                             Of Medical And Health, Secretariat, Jaipur
                                   2.        Director, Medical And Health Services, Rajasthan, Jaipur

                                                                                                    ----Respondents

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

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

05/03/2024

Counsel for the petitioners submits that the petitioners seek

permission to withdraw this writ petition with liberty to file fresh

one in case need arises on the basis of fresh cause of action.

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

the present writ petition is dismissed as withdrawn with liberty as

prayed.

Since the main petition has been dismissed, all pending

application/s, if any, also stand dismissed.

(GANESH RAM MEENA),J

ARTI SHARMA /81

Powered by TCPDF (www.tcpdf.org)