Bhupesh Jangid S/O Sitaram Jangid vs Union Of India (2024:Rj-Jp:39322)
2024 Latest Caselaw 5829 Raj/2

Rajasthan High Court

Bhupesh Jangid S/O Sitaram Jangid vs Union Of India (2024:Rj-Jp:39322) on 18 September, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

                                   [2024:RJ-JP:39322]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                    S.B. Civil Writ Petition No. 5983/2021
                                    Bhupesh Jangid S/o Sitaram Jangid, Aged About 23 Years, R/o
                                    Vpo Gudha Churani, Tehsil Thanagazi, District Alwar, Rajasthan.
                                                                                                         ----Petitioner
                                                                         Versus
                                    1.      Union Of India, Through Secretary, Ministry Of Health And
                                            Family Welfare, Department Of Health And Family
                                            Welfare, Nirman Bhawan, New Delhi - 110011
                                    2.      Ministry Of Ayush, Through Its Secretary, Ayush Bhawan,
                                            B-Block, Gpo Complex, Ina, New Delhi - 110023
                                    3.      The State Of Rajasthan, Through Its Secretary, Medical,
                                            Health And Family Welfare Department, Rajasthan, Jaipur.
                                    4.      The Special Secretary, Medical And Health Department,
                                            Government Of Rajasthan, Jaipur.
                                    5.      The Special Secretary, Medical Health F.W. Department
                                            And Mission Director, National Health Mission (N.H.M.)
                                            Swasthya Bhawan, Tilak Marg, C-Scheme, Jaipur.
                                                                                                      ----Respondents

For Petitioner(s) : Mr. Ram Pratap Saini with Mr. Aamir Khan For Respondent(s) : Ms. Nidhi Khandelwal with Ms. Anshu Kanwar

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

18/09/2024

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/108

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