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Madhya Pradesh High Court

M.P. Cancer Chikitsa Evam Sewa Samiti A ... vs The Union Of India on 23 November, 2022

Author: Sanjay Dwivedi

Bench: Sanjay Dwivedi

                                                               1
                                        IN THE HIGH COURT OF MADHYA PRADESH
                                                     AT JABALPUR
                                                            BEFORE
                                              HON'BLE SHRI JUSTICE SANJAY DWIVEDI
                                                   ON THE 23rd OF NOVEMBER, 2022

                                                WRIT PETITION No. 1344 of 2004

                                   BETWEEN:-
                                   M.P. CANCER CHIKITSA EVAM SEWA SAMITI A
                                   SOCIETY REGISTERED UNDER THE SOCIETIES
                                   REGISTRIKARAN ADHINIYAM 1973 THROUGH
                                   ITS SECRETRAY SHRI MADHURI SARAN
                                   AGARWAL AGED 75 YEARS SON OF LATE SHRI
                                   GOPINATH JI IDGAH HILLS BHOPAL DISTRICT
                                   BHOPAL (MADHYA PRADESH)

                                                                                       .....PETITIONER
                                   (NONE )

                                   AND
                           1.      THE UNION OF INDIA THROUGH THE
                                   SECRETARY MINISTRY OF HEALTH AND
                                   FAMILY WELFARE GOVERNMENT OF INDIA
                                   NIRMAN BHAWAN NEW DELHI (DELHI)

                           2.      DIRECTOR GENERAL OF HEALTH SERVICES
                                   (MEDICAL  GENERAL     SECTION) NIRMAN
                                   BHAWAN NEW DELHI (DELHI)

                           3.      COMMISSIONER OF CUSTOMS (IMPORTS) NEW
                                   CUSTOMS HOUSE BELLARD ESTATE MUMBAI
                                   (MAHARASHTRA)

                                                                                    .....RESPONDENTS
                                   (NONE )

                                 Th is petition coming on for hearing this day, th e court passed the
                           following:
                                                                ORDER

Since nobody appears on behalf of the petitioner, it appears that petitioner is not interested to prosecute the matter.

The petition is accordingly dismissed for want of prosecution.

(SANJAY DWIVEDI) JUDGE JP Signature Not Verified Signed by: JITENDRA KUMAR PAROUHA Signing time: 11/24/2022 2:47:33 PM