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Chief Medical And Health Officer, ... vs Ruksana Bano
2021 Latest Caselaw 18049 Raj

Citation : 2021 Latest Caselaw 18049 Raj
Judgement Date : 1 December, 2021

Rajasthan High Court - Jodhpur
Chief Medical And Health Officer, ... vs Ruksana Bano on 1 December, 2021
Bench: Dinesh Mehta

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 16696/2021

1. Chief Medical And Health Officer, Sirohi, Sirohi

2. Govt. District Hospital, Through Cmo, Sirohi

3. Medical Officer, Govt. Community Health Centre, Pindwara

----Petitioners Versus

1. Ruksana Bano W/o Jakir Hussain, By Caste Muslim, R/o Isra, Tehsil Pindwara, Dist. Sirohi

2. District Permanent Lok Adalat, Sirohi

----Respondents

For Petitioner(s) : Ms. Vandana Bhansali, through VC For Respondent(s) : Mr. Nitish Shah

JUSTICE DINESH MEHTA Order 01/12/2021

1. Learned counsel for the petitioner places reliance upon

the judgment dated 11.01.2013, passed by this court in SBCWP

No.9151/2006, which has been duly affirmed by a Division Bench

of this Court vide an order dated 01.11.2017, passed in DBSAW

No.518/2013.

2. Issue notice. Issue notice of the stay application.

3. Meanwhile, recovery in pursuance of the impugned

award dated 01.07.2021, passed by learned Permanent Lok

Adalat, Sirohi in Case No.39/2016 shall remain stayed, subject

however to the condition that the petitioner-State deposits a sum

of Rs.30,000/- before the learned Permanent Lok Adalat,

Sirohi within a period of four weeks from today.

4. Connect with SBCWP No.12051/2019.

(DINESH MEHTA),J 116-Amar/-

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