Nootan vs Smt Veenu Gupta And Ors ...
2023 Latest Caselaw 2116 Raj/2

                                   [2023/RJJP/002490]

                                              HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                          BENCH AT JAIPUR

                                                  S.B. Civil Contempt Petition No. 1155/2017

                                                                               In

                                                        S.B. Civil Writ Petition No.4819/2017

                                   Nootan D/o Shri Nihal Singh W/o Shri Sunil Kumar Yadav, aged
                                   about 31 years, R/o Village Phatehdpura Post Chhaja Ka Nangal,
                                   Tehsil Neem Ka Thana, Distt. Sikar Rajasthan.
                                                                                                        ----Petitioner
                                                                           Versus
                                   1.         Smt. Veenu Gupta (IAS), Principal Secretary, Medical,
                                              Health     and   Family       Welfare       Department,    Secretariat,
                                              Jaipur.


                                   2.         Shri Naveen Jain (IAS), Director (Admn.) Medical and
                                              Health Servicws, Swasthya Bhawan, Tilak Marg, Jaipur.
                                   3.         Shri Rakesh Sharma, Additional Director (Admn) Medical
                                              And Health Services, Swasthya Bhawan, Tilak Marg, C-
                                              Scheme, Jaipur
                                   4.         The State Of Rajasthan Through Principal Secretary to
                                              The Govt. Department Of Medical And Health Services,
                                              Govt. Secretariat, Jaipur
                                                                                       ----Contemnor/Respondents

For Petitioner(s) : Mr. Mahendra Sharma For Respondent(s) : Dr. Vibhuti Bhushan Sharma, AAG

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL Judgment

13/02/2023

Learned counsel for the petitioner submits that this contempt

petition is rendered infructuous.

The same is dismissed accordingly.

Notices are discharged.

(MAHENDAR KUMAR GOYAL),J

Sudha/21

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