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Dr Kajodmal Meena vs Shri Mukesh Sharma And Others ...
2023 Latest Caselaw 5894 Raj/2

Citation : 2023 Latest Caselaw 5894 Raj/2
Judgement Date : 11 October, 2023

Rajasthan High Court
Dr Kajodmal Meena vs Shri Mukesh Sharma And Others ... on 11 October, 2023
Bench: Mahendar Kumar Goyal
                                   [2023:RJ-JP:28540]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                    S.B. Civil Contempt Petition No. 61/2016

                                                                               In

                                                        S.B. Civil Writ Petition No.7556/2014

                                    Dr. Kajodmal Meena S/o Late Sh. Gulab Chand Meena, aged
                                    about 65 years, R/o Plot No. 30, Prem Mandir Colony Mountown,
                                    Sawaimadhopur Raj
                                                                                                           ----Petitioner
                                                                           Versus
                                    1.         Sh. Mukesh Sharma Principal Secretary, Medical Health
                                               And, Family Welfare, Govt. Of Raj., Jaipur Raj
                                    2.         Sh. V.k. Mathur, Director, Medical And Health Services
                                               Govt Of Rajasthan, Jaipur
                                                                                                        ----Respondents

For Petitioner(s) : Mr. Akshat Sharma for Mr. Sandeep Pathak For Respondent(s) : Dr. V.B. Sharma, AAG with Mr. Aman Bhargava

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

11/10/2023

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/62

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