Kiran D/O Shri Hardev Gurjar vs State Of Rajasthan (2024:Rj-Jp:38786)
2024 Latest Caselaw 5787 Raj/2

Rajasthan High Court

Kiran D/O Shri Hardev Gurjar vs State Of Rajasthan (2024:Rj-Jp:38786) on 12 September, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

                                   [2024:RJ-JP:38786]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                        S.B. Civil Writ Petition No. 9423/2023

                                    1.         Kiran D/o Shri Hardev Gurjar, Aged 23 Years, R/o
                                               Chimanpura, Tehsil Kotputli, District Jaipur (Raj.)
                                    2.         Kiran D/o Shri Ramswaroop Gurjar, Aged 23 Years, R/o
                                               Village Tolda Gujran, Paota District Jaipur (Raj.)
                                                                                                               ----Petitioners
                                                                           Versus
                                    1.         State Of Rajasthan, Through Its Secretary, Medical And
                                               Health      Department,           Government               Of      Rajasthan,
                                               Secretariat, Jaipur (Raj.)
                                    2.         Director, State Health And Family Welfare Institution,
                                               Jhalana Institutional Area, Jaipur (Raj.)
                                                                                                        ----Non-Petitioners


                                   For Petitioner(s)             :     Mr. Raj Kumar Kasana
                                   For Respondent(s)             :

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

12/09/2024

Learned counsel for the petitioners 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/44

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