Rashmi Sharma vs State Of Rajasthan
2022 Latest Caselaw 3821 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Writ Contempt No. 982/2019

Smt. Rashmi Sharma W/o Shri Sunil Kumar Sharma, Aged About 36 Years, B/c Sharma, R/o House No. 142, Sector No. 6, Near Kalyan Ashram, Hanumangarh, Junction, District Hanumangarh (Raj.).

----Petitioner Versus

1. State Of Rajasthan, Through The Secretary, Department Of Medical And Health Services, Secretariat, Rajasthan. Jaipur.

2. Mukul Sharma, The Additional Director (Administration), Medical And Health Services, Rajasthan, Jaipur.

3. Dr. Arun Chandra, The Chief Medical And Health Officer, Hanumangarh.

----Respondents

For Petitioner(s) : Mr. Praveen Kumar

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

10/03/2022

Learned counsel for the petitioner has submitted that

since the order passed by this Court has already been

complied with, this contempt petition has rendered

infructuous.

Hence, this contempt petition is dismissed as having

become infructuous.

(VIJAY BISHNOI),J

22-msrathore/-

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