Rajbala D/O Shri Mahaveer Mahala vs Mr. Rohit Kumar Singh, Principal ...
2023 Latest Caselaw 6274 Raj/2

[2023:RJ-JP:30987]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

                S.B. Civil Contempt Petition No. 609/2019

                                           In

                     S.B. Civil Writ Petition No.1766/2017

1.       Rajbala D/o Shri Mahaveer Mahala, Aged About 28 Years,
         Village, Mundi Tal, Tehsil Rajgarh Dist. Churu, Raj.
2.       Maina Kumari D/o Shri Mahaveer Singh, Aged About 30
         Years, R/o Village Mundi Tal, Tehsil Rajgarh, Dist. Churu,
         Raj.
3.       Sunita D/o Shri Rameshwar Lal, Aged About 31 Years,
         Village Bhamasi, V.p.o. Mundi Tal, Tehsil, Rajgarh Dist.
         Churu, Raj.
                                                                      ----Petitioners
                                        Versus
1.       Mr. Rohit Kumar Singh, Principal Secretary, Medical And
         Health Department, Govt. Of Rajasthan, Secretariat,
         Jaipur
2.       State Of Rajasthan Through Principal Secretary, Medical
         And Health Department, Govt. Of Rajasthan, Secretariat,
         Jaipur
3.       Mr. Dr. Amita Kashyap Anand, Director Health And Family
         Welfare       Sansthan,        Ices      Government         Of   Rajasthan,
         Medical And Health Directorate, Tilak Marg, Jaipur
4.       Dr. Manoj Kumar Sharma, Chief Medical And Health
         Officer, Churu
5.       Dr. Shubhash Kholiya, Chief Medical And Health Officer,
         Jhunjhunu
                                                   ----Respondents-contemnors

For Petitioner(s) : Mr. Naveen Dhuwan For Respondent(s) : Dr. V.B.Sharma, AAG with Mr. Avinash Choudhary, Mr. Aman Bhargava Mr. Harshit Tiwari

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

[2023:RJ-JP:30987] (2 of 2) [CCP-609/2019]

20/10/2023

Learned counsel for the petitioners submits that this

contempt petition is rendered infructuous.

The same is dismissed accordingly.

Notices are discharged.

(MAHENDAR KUMAR GOYAL),J

Sudha/14

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