Veena Bhagora D/O Lal Singh Bhagora vs The State Of Rajasthan ...
2024 Latest Caselaw 5866 Raj/2

Citation : 2024 Latest Caselaw 5866 Raj/2
Judgement Date : 20 September, 2024

Rajasthan High Court

Veena Bhagora D/O Lal Singh Bhagora vs The State Of Rajasthan ... on 20 September, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

                                   [2024:RJ-JP:39818]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                      S.B. Civil Writ Petition No. 2085/2020

                                    Veena Bhagora D/o Lal Singh Bhagora, Aged About 30 Years, R/o
                                    Nai    Abadi,       Kushalpura,       Via     Talwara,        District   Banswara,
                                    Rajasthan.
                                                                                                          ----Petitioner
                                                                          Versus
                                    1.      The State Of Rajasthan, Through Its Secretary, Medical
                                            And Health Department, Govt. Of Rajasthan, Secretariat,
                                            Jaipur.
                                    2.      The Additional Director (Administration), Medical And
                                            Family Welfare Department, Rajasthan, Jaipur.
                                                                                                       ----Respondents

For Petitioner(s) : Mr. Ram Pratap Saini with Mr. Aamir Khan For Respondent(s) : Mr. Vigyan Shah, AAG with Mr. Rohit Tiwari, Assistant GC Mr. Yash Joshi

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

20/09/2024

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/228