Puneet Singh Son Of Late Shri Laxman ... vs State Of Rajasthan (2024:Rj-Jp:37106)
2024 Latest Caselaw 5676 Raj/2

Rajasthan High Court

Puneet Singh Son Of Late Shri Laxman ... vs State Of Rajasthan (2024:Rj-Jp:37106) on 4 September, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

                                   [2024:RJ-JP:37106]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                      S.B. Civil Writ Petition No. 5270/2023

                                    Puneet Singh Son Of Late Shri Laxman Singh, Aged About 43
                                    Years, Resident Of Agra Road, Opposite Multipurpose School,
                                    Near Cozy Hotel, Bharatpur, District Bharatpur
                                                                                                          ----Petitioner
                                                                          Versus
                                    1.         State Of Rajasthan, Through Its Secretary, Medical And
                                               Health Department, Government Secretariat, Jaipur (Raj.)
                                    2.         Director, Medical And Health Services, Swasthya Bhawan,
                                               Tilak Marg, Jaipur (Raj.)
                                    3.         Additional Director (Administration), Medical And Health
                                               Services, Swasthya Bhawan, Tilak Marg, Jaipur (Raj.)
                                    4.         Chief Medical And Health Officer, Sirohi (Raj.)
                                    5.         Chief Medical And Health Officer, Bharatpur (Raj.)
                                                                                                       ----Respondents

For Petitioner(s) : Ms. Komal Kumari Giri For Respondent(s) : Mr. Vigyan Shah, AAG with Mr. Rohit Tiwari, Assistant GC

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

04/09/2024

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/43

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