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Bhojraj vs Shri Akhil Arora ...
2023 Latest Caselaw 8246 Raj

Citation : 2023 Latest Caselaw 8246 Raj
Judgement Date : 9 October, 2023

Rajasthan High Court - Jodhpur
Bhojraj vs Shri Akhil Arora ... on 9 October, 2023
Bench: Dinesh Mehta

[2023:RJ-JD:33871]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Writ Contempt Petition No. 538/2022

in

S.B. Civil Writ Petition No. 13750/2021

Bhojraj S/o Shri Manohar Lal, Aged About 32 Years, Resident Of Ward No. 11, Devnagar (45 Ndr), Pilibanga, District Hanumangarh.

----Petitioner Versus

1. Dr. Prathvi Raj, Principal Secretary, Medical And Health Services, Government Of Rajasthan, Secretariat, Jaipur.

2. Shri Suresh Naval, The Director (Non-Gazetted), Directorate Of Medical And Health Services, Rajasthan, Jaipur

3. Shri Navneet Sharma, The Chief Medical And Health Officer, Hanumangarh.

4. State Of Rajasthan, Through Principal Secretary, Medical And Health Services, Secretariat, Jaipur

----Respondents

For Petitioner(s) : None present For Respondent(s) : Mr. Lucky Rajpurohit for Mr. K.S.

Rajpurohit, AAG

JUSTICE DINESH MEHTA

Order

09/10/2023

1. Mr. Lucky Rajpurohit associate to Mr. K.S. Rajpurohit, learned

Additional Advocate General submitted that the writ petition in

which the interim order under consideration (dated 01.10.2021)

was passed, itself has been decided by this Court by its judgment

dated 27.07.2023.

[2023:RJ-JD:33871] (2 of 2) [WCP-538/2022]

2. In view of the aforesaid, as the writ petition itself has been

dismissed, this Court is not inclined to continue with the present

contempt proceedings.

3. Notices of contempt issued to the respondent nos. 1 and 2

are hereby dishcarged.

4. The contempt petition is disposed of, for statistical purposes.

(DINESH MEHTA),J 150-Mak/-

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