Rakesh Sharma S/O Radhey Shyam ... vs Veenu Gupta Secretary Medical And ...
2023 Latest Caselaw 2110 Raj/2

[2023/RJJP/002474]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

               S.B. Civil Contempt Petition No. 30/2019

                                        In

                 S.B. Civil Writ Petition No.17105/2018

Rakesh Sharma S/o Radhey Shyam Sharma, R/o 201 Nirman
Nagar Ab, Dcm Vivekanand Marg Ajmer Road Shyam Nagar
Jaipur Rajasthan
                                                                     ----Petitioner
                                     Versus
1.       Veenu Gupta Secretary Medical And Family Welfare
         Department, Rajasthan Jaipur
2.       Mr. Rakesh Sharma Addl. Director (Admn.) Medical And
         Family Welfare Department, Rajasthan Jaipur
3.       Dr. D.s. Meena Medical Superintendent, Sawai Mansingh
         Hospital Jaipur Rajasthan
4.       The State Of Rajasthan Through Its Secretary Medical
         And Family Welfare Department, Rajasthan Jaipur
                                                                  ----Respondents

Connected With S.B. Civil Contempt Petition No. 1142/2016 In

S.B. Civil Writ Petition No.5387/2016

1. Vijaya Joshi D/o Shanti Lal, Aged about 36 years, R/o Bagidora, Banswara, Rajasthan.

2. Shashi Bala Sharma D/o Prahlad Swaroop Sharma, aged about 37 years, R/o Bagidora, Banswara, Rajasthan.

----Petitioner Versus

1. Veenu Gupta, Secretary, Medical and Health Services, Rajasthan Government Secretariat, Jaipur.

2. Mr. Shyam Lal Gurjar, Additional Director (Admn.), Medical and Health Services, Rajasthan, Swasthya Bhawan, Tilak Marg, C-Scheme, Jaipur.

----Respondent

[2023/RJJP/002474] (2 of 2) [CCP-30/2019]

For Petitioner(s) : Mr. Amir Khan for Mr. Ram Pratap Saini For Respondent(s) : Dr. V.B. Sharma, AAG

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL Judgment

13/02/2023

Learned counsel for the petitioners submits that these

contempt petitions are rendered infructuous.

The same are dismissed accordingly.

Notices are discharged.

(MAHENDAR KUMAR GOYAL),J

Sudha/27-28

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