Rajasthan High Court - Jaipur
State Of Raj And Ors vs Ramdev Verma And Ors on 27 February, 2018
Bench: Chief Justice, G R Moolchandani
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
D.B. Special Appeal Writ No. 1335/2014
1. State Of Rajasthan through Principal Secretary to the
Government, Medical Health and Family Welfare Department,
Govt. Secretariat, Jaipur.
2. Director, Directorate of Medical Health and Family Welfare
Services, Swasthya Bhawan, Tilak Marg, C-Scheme, Jaipur.
3. Additional Director (Administration) Directorate of Medical
Health and Family Welfare Services, Swasthya Bhawan, Tilak
Marg, C-Scheme, Jaipur.
----Appellants
Versus
1. Ramdev Verma son of Late Shri Mannalal Verma, resident of
New Nand Nagar, Dohare ka Rasta, Opposite Neelam T4ent
House, Kekri District Ajmer
2. Vijay Pratap Sharma s/o Late Shri Mishrilal Sharma, r/o
Brahmapuri, Gram Post Sawar, Tehsil Kekri, District Ajmer
3. Om Prakash Bhatt s/o Shri Lumbraj Bhatt, r/o Gram Post
Daseria via Bhim, District Jaipur
4. Om Prakash Sharma s/o Shri Bhudev Sharma, aged 62 years,
r/o Nand Colony, Bhatra Bhawan, Khejroli, District Jaipur
5. Cheetarmal Verma s/o Shri Ishwar Dayal Raiger, r/o Nasirda,
Tehsil Deoli, District Tonk
6. Mahavir Singh s/o Shri Devi Singh, r/o Khareda, Tehsil Todarai
Singh District Tonk
----Respondents
For Appellant(s) : Mr. Avinash Saini on behalf of Mr. Shyam Arya, AAG For Respondent(s) :
HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE G R MOOLCHANDANI Order 27/02/2018 D.B. Civil Misc. Application No.623/2014 & D.B. Special Appeal(W) No.1335/2014:
1. The appeal has been preferred with a delay of 682 days but notice was issued in view of the statement made that against (2 of 2) [SAW-1335/2014] the judgment in D.B. Civil Special Appeal(W) No.994/2011, which has been followed by the learned Single Judge in the order impugned, Petition for Special Leave to Appeal was filed.
2. Learned counsel states that he has been instructed to withdraw the appeal because the appellant has lost before the Supreme Court.
3. Thus, we dispose of the appeal and the accompanying application as not pressed..
(G R MOOLCHANDANI),J (PRADEEP NANDRAJOG),CJ KKC/7