Monika Sharma Daughter Of Shri Chetram ... vs State Of Rajasthan (2024:Rj-Jp:42207)
2024 Latest Caselaw 6057 Raj/2

Rajasthan High Court

Monika Sharma Daughter Of Shri Chetram ... vs State Of Rajasthan (2024:Rj-Jp:42207) on 8 October, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

                                   [2024:RJ-JP:42207]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                     S.B. Civil Writ Petition No. 15840/2024

                                    Monika Sharma Daughter Of Shri Chetram Wife Of Shri Sanjay
                                    Kumar, Aged About 29 Years, Resident Of Ward No. 10, Islampur,
                                    Jhunjhunu (Raj.)
                                                                                                          ----Petitioner
                                                                          Versus
                                    1.         State Of Rajasthan, Through Its Principal Secretary,
                                               Department Of Medical And Health And Family Welfare
                                               Department, Secretariat, Jaipur (Raj.)
                                    2.         Director, State Health And Family Welfare Institution,
                                               Jhalana, Institutional Area, Jaipur (Raj.)
                                    3.         Additional Director, Non Gazzeted, Medical And Health
                                               Department, Swasthya Bhawan, Tilak Marg, Jaipur (Raj.)
                                                                                                       ----Respondents

For Petitioner(s) : Mr. Rajkumar Kasana For Respondent(s) :

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

08/10/2024

Learned counsel for the petitioner wants to withdraw this

civil writ petition.

The civil writ petition is dismissed accordingly. Pending

application(s), if any, also stands disposed of.

(MAHENDAR KUMAR GOYAL),J

Manish/48

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