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Rajasthan High Court - Jaipur

Shri Rajendra Prasad Purohit &Ors; vs Chief Secretary Gov Of Raj &Ors; on 31 January, 2017

Author: M.N. Bhandari

Bench: M.N. Bhandari

 HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT
                      JAIPUR
           S.B. CIVIL MISC. APPLICATION NO.521/2016

                                 IN

            S.B. CIVIL WRIT PETITION NO.9960/2015

1. SHRI RAJENDRA PRASAD PUROHIT S/o Lt. Shri Mool Chand
Purohit R/o Plot No.E-442 Shastri Nagar Behind Power House,
Ajmer.

2. Smt. Anusuiya Purohit W/o Shri Rajendra Prasad Purohit R/o
Plot No.E-442 Shastri Nagar Behind Power House, Ajmer.

3. Shri Ramesh Chand Saraswat S/o Lt. Shri Hari Narayan
Saraswat R/o Sindhi Mandir, Near Allahabad Bank, Adarsh Nagar,
Ajmer.

4. Smt. Manju Sarswat W/o Shri Ramesh Chand Saraswat R/o
Sindhi Mandir, Near Allahabad Bank, Adarsh Nagar, Ajmer.

                                                   .....PETITIONERS

                               Versus

1. The Chief Secretary, Govt. of Rajasthan,             Government
Secretariat, Bhagwant Das Road, Jaipur.

2. The Commissioner of Police-Jaipur Commissionerate, Office of
the Police Commissioner, Old Govt. Hostel Building, Opp. GPO,
M.I. Road, Jaipur.

3. S.H.O. Police Station Bajaj Nagar, Bajaj Nagar, Jaipur.

4. Mr. Pavan Purohit S/o Shri Rajendra Prasad Purohit C/o Kum.
Shanta Pandey H.No.276, Vasundhara Colony, Tonk Road, Jaipur.

5. Mrs. Pooja Purohit W/o Shri Pawan Purohit C/o Kum. Shanta
Pandey H.No.276, Vasundhara Colony, Tonk Road, Jaipur.

6. Rameshwardayal Maharaj alias Chotey Sarkar, Shri Dada
Darbar, Barkat Nagar, Near Barkat Nagar Crossing, Jaipur-302015
and 32 Chhatribagh, Indore M.P.452007.

                                                   ....RESPONDENTS

_____________________________________________________ For Applicant(s) : None For Non-applicant(s) :

_____________________________________________________ HON'BLE MR. JUSTICE M.N. BHANDARI (2 of 2) [WMAP-521/2016] Judgment 31/01/2017 None appears on behalf of applicant even though case was called twice in two different rounds.
In view of above, misc. application is dismissed for non- prosecution.
(M.N. BHANDARI)J. FRBOHRA