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    Suo v. State Of Rajasthan Through Principal Secretary .

    1. The application is disposed of taking on record that Mr. Madhukar Tiwari, an associate of Mr. Mahmood Pracha had appeared for respondent No. 5 on 14.11.2018

    D.B Civil Misc. Application No. 80607/2018

    2. The application has been filed by Rajasthan Association of Allied Health Professionals Technologist on the plea that the issue raised in public interest on a suo motu cognizance by the Court concerns functioning of the pathological laboratories.

    3. The application is allowed. The Association is allowed to intervene and make submissions and suggestions at the hearing of the writ petition.

    D.B Civil Writ Petition No. 4061/2015

    4. On account of non-availability of learned Additional Solicitor General we defer hearing.

    5. List after six weeks.

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    Suo v. State Of Rajasthan Through Principal Secretary .
    (Jan 21, 2019)