Rajasthan High Court - Jaipur
State Of Rajasthan vs Amit Kumar Son Of Bhupendra Kumar Nagar on 8 December, 2022
Author: Inderjeet Singh
Bench: Inderjeet Singh
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Writ Petition No. 11085/2021
1. State Of Rajasthan, Through Principal Medical Officer,
Pratapgarh, Raj.
2. Chief Medical And Health Officer, Pratapgarh, Raj.
3. District Collector, Pratapgarh, Raj
----Petitioners
Versus
Amit Kumar Son Of Bhupendra Kumar Nagar, Aged About 22
Years, Resident Of Kherot Presently Pradhan Mantri Jan Ausadhi
Kendra, Pratapgarh, Raj.
----Respondent
For Petitioner(s) : Mr. Bharat Saini For Respondent(s) :
HON'BLE MR. JUSTICE INDERJEET SINGH Order 08/12/2022 After arguing for some time, counsel for the petitioner wants to withdraw the present writ petition with liberty to file fresh, at Principal Seat, Jodhpur.
In that view of the matter, the present writ petition stands dismissed with liberty, as prayed for.
Office is directed to handed over the certified copy of the order dated 10.12.2020 passed by the learned Permanent Lok Adalat, Pratapgarh to the counsel for the petitioner after retaining the photo-copy of the same on record.
(INDERJEET SINGH),J Upendra Pratap Singh /55 (Downloaded on 10/12/2022 at 12:39:47 AM) Powered by TCPDF (www.tcpdf.org)