Rajasthan High Court - Jaipur
Anil Kumar Sharma vs State Medical And Healthors on 22 November, 2019
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Writ Petition No.11160/2016
Anil Kumar Sharma
----Petitioner
Versus
State of Rajasthan & Others
----Respondent
For Petitioner(s) : Mr.C.P. Sharma. For Respondent(s) : Mr.Vivek Tyagi, Dy. GC.
HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA Order 22/11/2019 Application under Article 226 of the Constitution of India read with Rule 161 of Rajasthan High Court Rules for final disposal is allowed.
List this case again on 22.1.2020 for final disposal.
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