Balvinder Singh Son Of Shri Basant ... vs State Of Rajasthan ...
2023 Latest Caselaw 3664 Raj/2

[2023:RJ-JP:17981]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

               S.B. Civil Contempt Petition No. 617/2023

                                          In

                     S.B. Civil Writ Petition No.617/2022

1.       Balvinder Singh Son Of Shri Basant Singh, Aged About 35
         Years, Resident Of Ward No. 05, 14, Apd-A Tehsil
         Anupgarh, District Shri Ganganagar (Raj.)
2.       Ramesh Chandra Son Of Shri Shyam Lal, Aged About 36
         Years, Resident Of Ward No. 05, Sukh Chainpura, 3, Khd,
         Tehsil Shri Vijaynagar, District Shri Ganganagar (Raj.)
                                                                        ----Petitioners
                                       Versus
1.       State Of Rajasthan, Through Its Principal Secretary,
         Medical       And       Health      Department,             Government       Of
         Rajasthan, Secretariat, Jaipur (Raj.)
2.       Dr. Prithviraj, Principal Secretary, Medical And Health
         Department,         Government           Of     Rajasthan,          Secretariat,
         Jaipur (Raj.)
3.       Dr. Prithviraj, Additional Chief Secretary, Medical And
         Health Department, Secretariat, Jaipur (Raj.)
4.       Suresh Nawal, Director (Non Gazzate), Medical And
         Health       Services,      Rajasthan,         Tilak        Marg,     Swasthya
         Bhawan, Jaipur (Raj.).
5.       Sanjay       Saxena,      Additional        Director        (Administration),
         Medical And Health Services, Rajasthan, Tilak Marg,
         Swasthya Bhawan, Jaipur (Raj.).
                                                                    ----Non-Petitioners


For Petitioner(s)            :     Mr. Bajranj Sapet for
                                   Ms. Komal Kumari Giri
For Respondent(s)            :

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

17/08/2023

[2023:RJ-JP:17981] (2 of 2) [CCP-617/2023]

Learned counsel for the petitioner submits that this contempt

petition is rendered infructuous.

The same is dismissed accordingly.

(MAHENDAR KUMAR GOYAL),J

Sudha/437

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