Rajasthan High Court - Jaipur
Deepak Tiwari vs Union Of India And Ors on 5 March, 2018
Author: Alok Sharma
Bench: Alok Sharma
HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT
JAIPUR
S.B. Civil Writ Petition No. 4341 / 2018
Deepak Tiwari S/o Shri Mukesh Tiwari, Aged About 18 Years, R/o
548-A, Krishna Nagar, Bharatpur (Raj.)
----Petitioner
Versus
1. Union of India Through the Secretary, Human Resource
Development Department, Shastri Bhawan, Dr. Rajendra Prasad
Road, New Delhi.
2. The Secretary, Ministry of Health and Family Welfare
Department, Union of India, A Wing, Nirman Bhawan, New Delhi-
110011.
3. The Secretary, Central Board of Secondary Education
(C.B.S.E.), Shiksha Kendra 2, Community Centre, Preeti Vihar,
Delhi.
4. The Director, National Elegibility Cum Entrance Test (UG), 2018,
New Delhi.
----Respondents
_____________________________________________________ For Petitioner(s) : Mr. Vinod Kumar Sharma For Respondent(s) : Mr. Anand Sharma Mr. Angad Mirdha Mr. M.S. Raghaw Mr. S.K. Gupta, AAG _____________________________________________________ HON'BLE MR. JUSTICE ALOK SHARMA Order 05/03/2018 Counsel for the petitioner seeks permission to withdraw the writ petition with liberty to approach the Division Bench challenging the Notification issued by the Medical Council of India, of which the petitioner is aggrieved.
(2 of 2) [ CW-4340/2018] He is permitted to do so. Writ petition is dismissed as withdrawn, with liberty, as prayed for.
(ALOK SHARMA) J.
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