Vinod Kumar Dhodria And Ors vs State Of Raj And Ors (2024:Rj-Jp:22410)
2024 Latest Caselaw 3944 Raj/2

Rajasthan High Court

Vinod Kumar Dhodria And Ors vs State Of Raj And Ors (2024:Rj-Jp:22410) on 13 May, 2024

Author: Ganesh Ram Meena

Bench: Ganesh Ram Meena

[2024:RJ-JP:22410]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

                 S.B. Civil Writ Petition No. 5012/2011

1.       Vinod Kumar Dhodria Son Of Shri Brij Mohan Dhodria,
         Village And Post Setkolu, Teshil Cheepa Badod, Distt .
         Baran
2.       Inder Singh Nagar Son Of Shri Chain Singh Nagar, Village
         And Post Guwadi, Tehsil Pidawa, Distt. Jhalawar
3.       Mahaveer Malav, Son Of Shri Nand Ramji Malav, Village
         And Post Charchoma, Tehsil Digod, Distt. Kota
4.       Hitesh Mandawat Son Of Shri Ram Niwas Mandawat,
         Village Post Taleda, Tehsil And Distt. Bundi
5.       Hansraj Malav Son Of Shri Jagdish Prasad Malav, Village
         And Post Kanwarpur, Tehsil Keshoraipatan, Distt. Bundi
6.       Ram Naresh Nagar Son Of Shri Devi Shanker Nagar,
         3/224, Swami Vivekanand Kota
7.       Hariom Sharma Son Of Shri Babu Lal Sharma, 3F-36,
         Mahaveer Nagar Extension, Kota
                                                                   ----Petitioners
                                    Versus
1.       State Of Rajasthan Through Secretary, Department Of
         Medical And Health, Secretariat, Jaipur
2.       Medical College, Kota Through Its Principal
3.       Maharav Bheem Singh Hospital, Kota Through Medical
         Superintendent, Nayapura, Kota
                                                                 ----Respondents

For Petitioner(s) : Mr. Rajvir Sharma For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

13/05/2024

Counsel for the petitioners submits that the petitioners seeks

permission to withdraw the present writ petition.

[2024:RJ-JP:22410] (2 of 2) [CW-5012/2011]

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

the present writ petition is dismissed as withdrawn.

Since the main petition has been dismissed as withdrawn,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 /235

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