Citation : 2023 Latest Caselaw 2117 Raj/2
Judgement Date : 13 February, 2023
[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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