Lal Singh S/O Shri Yad Ram vs Dr. Prithvi (2023:Rj-Jp:30215)
2023 Latest Caselaw 6152 Raj/2

[2023:RJ-JP:30215]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

                S.B. Civil Contempt Petition No. 980/2023

                                            In

                 S.B. Civil Writ Petition No.12477/2023

1.       Lal Singh S/o Shri Yad Ram, Aged About 28 Years, R/o
         Vpo Tamrer, Tehsil Kumher, District Bharatpur (Raj.).
2.       Ravi Kumar S/o Shri Nihal Singh, Aged About 29 Years,
         R/o Village Barkhera Faujdar, Post Khakhawali, Tehsil
         Nagar, District Bharatpur (Raj.).
                                                                      ----Petitioners
                                        Versus
1.       Dr. Prithvi, Secretary, Department Of Medical Health And
         Family Welfare, Government Secretariat, Jaipur (Raj.).
2.       Shri    Suresh Nawal, Director (Non Gz), Directorate,
         Department Of Medical, Health And Family Welfare,
         Swasthya        Bhawan,         Tilak      Marg,       C-Scheme,     Jaipur-
         05(Raj.).
3.       Dr. Laxman Singh, Chief Medical And Health Officer, Office
         Of The Chief Medical And Health Officer, Bharatpur (Raj.)
         Pin-321001.
4.       Dr. Subhash Bansal, The Principal, Shree Jagannath
         Pahadiya,       Medical       College       And      Affiliated   Group   Of
         Colleges, Bharatpur (Raj.).
5.       Shri Nakate Shiv Prasad Madan, Director, Rajasthan
         Medical Education Society, Jaipur, Rajasthan.
6.       The     State      Of      Rajasthan,          Through      Its   Secretary
         Department Of Medical Health And Family Welfare, Govt.
         Secretariat, Jaipur (Raj.) Email-Phs @ Rajasthan.gov.in.
                                                   ----Respondents/Contemnors

For Petitioner(s) : Mr. Hira Lal For Respondent(s) : Dr. V.B. Sharma, AAG with Mr. Aman Bhargava

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

[2023:RJ-JP:30215] (2 of 2) [CCP-980/2023]

18/10/2023

Learned counsel for the petitioners submits that this

contempt petition is rendered infructuous.

The same is dismissed accordingly.

(MAHENDAR KUMAR GOYAL),J

Sudha/52

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