Ranvir Singh vs State Medical And Health Ors ...
2024 Latest Caselaw 3945 Raj/2

Rajasthan High Court

Ranvir Singh vs State Medical And Health Ors ... on 13 May, 2024

Author: Ganesh Ram Meena

Bench: Ganesh Ram Meena

                                    [2024:RJ-JP:22411]

                                             HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                         BENCH AT JAIPUR

                                                       S.B. Civil Writ Petition No. 698/2012

                                   Ranvir Singh s/o Shri Harhet Singh aged about 43 years, R/o
                                   32/420, Pratap Nagar, Sanganer, Jaipur (Rajasthan).
                                                                                                             ----Petitioner
                                                                          Versus
                                      1. State    of     Rajasthan     through        Principal         Secretary   to   the
                                         Government, Department of Medical & Health, Government
                                         Secretariat, Jaipur.
                                      2. The Director, Medical & Health Services, Swasthaya Bhawan,
                                         Tilak Marg, C-Scheme, Jaipur.
                                      3. Additional Director, (Administration), Medical and Health
                                         Services, Rajasthan, Jaipur.
                                      4. The Superintendent, S.M.S. Medical College & Hospital, Jaipur.
                                                                                                          ----Respondents

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

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

13/05/2024

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present writ petition is dismissed as withdrawn.

Since the main petition has been dismissed as withdrawn,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

DIVYA SAINI /249

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