State Of Rajasthan vs Sunil Dattatrey S/O Shri G.P. Dattatrey ...
2024 Latest Caselaw 3898 Raj/2

Rajasthan High Court

State Of Rajasthan vs Sunil Dattatrey S/O Shri G.P. Dattatrey ... on 10 May, 2024

Author: Ganesh Ram Meena

Bench: Ganesh Ram Meena

                                   [2024:RJ-JP:22239]

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                                     S.B. Civil Writ Petition No. 19726/2022

                                    1.       State Of Rajasthan, Through Secretary Panchayati Raj
                                             Department Secretariat Rajasthan Jaipur.
                                    2.       Additional Chief Secretary, Department Of Finance Govt.
                                             Of Rajasthan, Secretariat Jaipur.
                                    3.       The Commissioner, State Insurance And Provident Fund
                                             Department, Govt. Of Rajasthan Jaipur.
                                    4.       Director Department Of Pension, Jaipur.
                                                                                                       ----Petitioners
                                                                         Versus
                                    Sunil Dattatrey S/o Shri G.p. Dattatrey, Aged About 46 Years,
                                    R/o Iii/78 Gandhi Nagar Jaipur
                                                                                                      ----Respondent


                                   For Petitioner(s)           :     None present
                                   For Respondent(s)           :



                                              HON'BLE MR. JUSTICE GANESH RAM MEENA

                                                               Judgment / Order

                                   10/05/2024

                                         No one has put in appearance on behalf of the petitioner

                                   even in the second round. Earlier on 16.01.2024, when the case

                                   was called for hearing no one appeared for the petitioner.

Therefore, the present writ petition is dismissed for non-

prosecution.

Since the main petition has been dismissed for non-

prosecution, all other pending application/s, if any, also stands

dismissed.

(GANESH RAM MEENA),J

DIVYA SAINI /42

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