Kirtesh Ahari S/O Prabhulal Ahari vs The State Of Rajasthan ...
2024 Latest Caselaw 5867 Raj/2

Rajasthan High Court

Kirtesh Ahari S/O Prabhulal Ahari vs The State Of Rajasthan ... on 20 September, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

                                   [2024:RJ-JP:39802]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                    S.B. Civil Writ Petition No. 12587/2020

                                    Kirtesh Ahari S/o Prabhulal Ahari, Aged About 27 Years, R/o
                                    Parda Chobisa, Post Orwariya, Via Ramgarh, Block Dobda,
                                    District Dungarpur, 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.
                                    3.      Hukam Chand Charpota S/o Hakru Charpota, Through
                                            Director, Medical And Health Services, Rajasthan, Jaipur.
                                    4.      Rajesh Kumar S/o Ram Lal, Through Director, Medical And
                                            Health Services, 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/240

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