Vikas Yadav S/O Shri Vikram Yadav vs The State Of Rajasthan ...
2023 Latest Caselaw 3902 Raj/2

                                   [2023:RJ-JP:18533]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                  S.B. Civil Contempt Petition No. 459/2023

                                                                               In

                                                       S.B. Civil Writ Petition No.19383/2022

                                    Vikas Yadav S/o Shri Vikram Yadav, Aged About 25 Years, R/o
                                    Village     Jatganwada,       Tehsil      Behrod,        District   Alwar   301713
                                    Rajasthan.
                                                                                                          ----Petitioner
                                                                           Versus
                                    1.        The State Of Rajasthan, Through Secretary, Department
                                              Of Medical And Health Govt . Secretariat, Jaipur 302005
                                              (Raj.)
                                    2.        Dr. K.k Sharma Joint Director, Government Of Rajasthan.,
                                              Department Of Medical And Health Services, Mini Swastha
                                              Bhawan, Sethi Colony Jaipur 302004
                                    3.        Dr. Shri Ram Sharma, Chiek Medical And Health Officer,
                                              Alwar.
                                                                                      ----Respondents-Contemnors

For Petitioner(s) : Dr. Saugath Roy For Respondent(s) : Dr. V.B. Sharma, AAG

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

21/08/2023

Learned counsel for the petitioner submits that this contempt

petition is rendered infructuous.

The contempt petition is dismissed accordingly.

The notices are discharged.

(MAHENDAR KUMAR GOYAL),J

Manish/214

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