Parvez Khan S/O Shri Abdul Rahim vs Dr. Prithvi Singh, ...
2023 Latest Caselaw 5646 Raj/2

                                   [2023:RJ-JP:27188]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                   S.B. Civil Contempt Petition No. 973/2022
                                                                               In
                                                        S.B. Civil Writ Petition No.2877/2020

                                    Parvez Khan S/o Shri Abdul Rahim, Aged About 35 Years, R/o
                                    Near Gurjar Temple, Nala Mohalla, Jhalawar, Rajasthan.
                                                                                                        ----Petitioner
                                                                           Versus
                                    1.         Dr. Prithvi Singh, Principal Secretary, Department Of
                                               Medical And Health, Government Of Rajasthan,
                                               Secretariat, Jaipur.
                                    2.         Shri Suresh Kumar Nawal, Director And Additional
                                               Director (Administration), Medical And Health Services
                                               Rajasthan, Swasthya Bhawan, C-Scheme, Jaipur.
                                    3.         State Of Rajasthan, Through Principal Secretary, Medical
                                               And Health Department, Government Of Rajasthan,
                                               Government Secretariat, Jaipur.
                                                                                      ----Respondents/Contemnors

For Petitioner(s) : Mr. Udit Rai Kumawat for Mr. Sanjay Kumar 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

06/10/2023

Learned counsel for the petitioner submits that this contempt

petition is rendered infructuous.

The contempt petition is dismissed accordingly.

The notices are discharged.

(MAHENDAR KUMAR GOYAL),J

Manish/65

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