Dr. Pradeep Kumar Verma S/O Shri ... vs The Director, Medical Education ...
2024 Latest Caselaw 3526 Raj/2

Rajasthan High Court

Dr. Pradeep Kumar Verma S/O Shri ... vs The Director, Medical Education ... on 3 May, 2024

Author: Ganesh Ram Meena

Bench: Ganesh Ram Meena

                                   [2024:RJ-JP:20928]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                  S.B. Civil Writ Petition No. 23296/2018

                                   Dr. Pradeep Kumar Verma S/o Shri Ramavatar Verma, Aged
                                   About 38 Years, Resident Of 191, Vivek Vihar, New Sanganer
                                   Road, Shyam Nagar, Sodala, Jaipur (Raj.)
                                                                                                         ----Petitioner
                                                                         Versus
                                   1.       The Director, Medical Education Department, Jaipur (Raj.)
                                   2.       The Deputy Secretary, Medical Education Department,
                                            Jaipur (Raj.)
                                   3.       The       Senior   Deputy         Secretary,         Medical    Education
                                            Department, Jaipur (Raj.)
                                   4.       Dr.    Rambabu      Meena,        Assistant        Professor   (Surgery),
                                            Medical College, Jaipur (Raj.)
                                                                                                      ----Respondents

For Petitioner(s) : Mr. Rakesh Dhawan for Mr. Tanveer Ahamad For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

03/05/2024

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present writ petition is dismissed as withdrawn.

Since the main petition has been dismissed as withdrawn,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

ARTI SHARMA /184

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