Seema D/O Nar Singh, W/O Vijender Singh vs The State Of Rajasthan ...
2024 Latest Caselaw 5939 Raj/2

Rajasthan High Court

Seema D/O Nar Singh, W/O Vijender Singh vs The State Of Rajasthan ... on 23 September, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

                                   [2024:RJ-JP:40257]

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                                        S.B. Civil Writ Petition No. 382/2024

                                    1.       Seema D/o Nar Singh, W/o Vijender Singh, Aged About
                                             31 Years, R/o Vill Dhani Moji , Teh Rajgrah District Churu
                                             (Raj.)
                                    2.       Kamlesh D/o Deep Chand W/o Late Satyaveer Singh,
                                             Aged About 39 Years, R/o Vill Dhani Moji, Teh Rajgrah
                                             District Churu (Raj.)
                                                                                                          ----Petitioners
                                                                           Versus
                                    1.       The State Of Rajasthan, Through Its Principal Secretary,
                                             Medical And Health Department, Secretariat, Jaipur.
                                    2.       The Director, Medical And Health Services, Tilak Marg, C-
                                             Scheme, Jaipur, Rajasthan.
                                    3.       The Additional Director (Administration), Medical And
                                             Health Services, Tilak Marg, C-Scheme, Jaipur,rajasthan.
                                                                                                        ----Respondents

For Petitioner(s) : Mr. Satish Kumar Balwada For Respondent(s) :

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

23/09/2024

Learned counsel for the petitioners wants to withdraw this

civil writ petition with liberty to file a fresh writ petition in the

changed circumstances.

The civil writ petition is dismissed as withdrawn with liberty

as aforesaid. Pending application(s), if any, also stands disposed

of.

(MAHENDAR KUMAR GOYAL),J

Manish/s-431

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