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Ramji Lal vs Smt Veenu Gupta And Ors ...
2023 Latest Caselaw 5586 Raj/2

Citation : 2023 Latest Caselaw 5586 Raj/2
Judgement Date : 5 October, 2023

Rajasthan High Court
Ramji Lal vs Smt Veenu Gupta And Ors ... on 5 October, 2023
Bench: Mahendar Kumar Goyal
                                   [2023:RJ-JP:26783]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                 S.B. Civil Contempt Petition No. 1100/2018

                                                                                  In

                                                        S.B. Civil Writ Petition No.6105/2005

                                    Ramji Lal S/o Shri Rampal, Aged 43 years, R/o Mukam Post
                                    Bagdi,     Tehsil    Lalsot,       District    Dausa      (Rajasthan),     presently
                                    working as Sweeper, Government Hospital Bagdi, District Dausa
                                    (Rajasthan)
                                                                                                           ----Petitioner
                                                                            Versus
                                    1. Smt. Veenu Gupta, Secretary, Medical & Health Department,
                                    Government of Rajasthan, Jaipur.
                                    2. Shri Shrifal Meena, Chief Medical & Health Officer, Dausa
                                    3.    State of Rajasthan through Secretary, Medical & Health
                                    Department, Government of Rajasthan, Jaipur
                                                                                                        ----Respondents

For Petitioner(s) : Mr. Kailash Chander Sharma For Respondent(s) : Dr. V.B. Sharma, AAG with Mr. Avinash Choudhary Mr. Aman Bhargava

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

05/10/2023

Learned counsel for the petitioner wants to withdraw this

contempt petition.

The contempt petition is dismissed accordingly.

The notices are discharged.

(MAHENDAR KUMAR GOYAL),J

Manish/33

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