Nirbhek Saxena S/O Shri Pawan ... vs Dr. B.L Saini, Director, Medical ...
2023 Latest Caselaw 3974 Raj/2

                                   [2023:RJ-JP:18643]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                 S.B. Civil Contempt Petition No. 1278/2018

                                                                               In

                                                        S.B. Civil Writ Petition No.3384/2017

                                    Nirbhek Saxena S/o Shri Pawan Kumar Saxena, aged about 33
                                    years, resident of 429 D, Near Ismel Chowk, Nayapura, Kota
                                    (Rajasthan)

                                                                                                          ----Petitioners
                                                                           Versus
                                    1.      Dr. B.L. Saini, Director, Medical Education, Swasthya
                                            Bhawan, C-Scheme, Jaipur
                                    2.      Shri        Rakesh       Sharma,           the       Additional     Director
                                            (Administration),          Medical        Education,        Directorate   Of
                                            Medical Education, Janta Colony, Jaipur
                                    3.      State Of Rajasthan Through Director, Medical Education,
                                            Swastha Bhawan, C-Scheme, Jaipur
                                                                                                        ----Respondents

For Petitioner(s) : Mr. Sandeep Saxena For Respondent(s) : Dr. V.B. Sharma, AAG

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

22/08/2023

Learned counsel for the petitioner submits that this contempt

petition is rendered infructuous.

The contempt petition is dismissed accordingly.

(MAHENDAR KUMAR GOYAL),J

Manish/213

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