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Ateequrahman Andors vs Smt Veenu Gupta And Ors ...
2023 Latest Caselaw 4572 Raj/2

Citation : 2023 Latest Caselaw 4572 Raj/2
Judgement Date : 4 September, 2023

Rajasthan High Court
Ateequrahman Andors vs Smt Veenu Gupta And Ors ... on 4 September, 2023
Bench: Mahendar Kumar Goyal
[2023:RJ-JP:20696]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

               S.B. Civil Contempt Petition No. 334/2017

                                           In

                     S.B. Civil Writ Petition No.6058/2016

1.       Atteurahaman S/o Ibadurahman, aged 65 years, R/o Old
         Power House Road, Munir Khan Ki Masjid, Opposite
         Regional School Tonk Rajasthan.
2.       Surajmal Sharma S/o Shri Gorilal Shrama, aged 67 years,
         R/o Kafla Bazar, Near Malyon Ka Mandir, Tonk Rajasthan.
3.       Hamid Noor S/o Ahmed Noor, aged 64 years, R/o Ner
         Anand Hospital, Opposite Dharamkanta, Dhanna Talai,
         Tonk Rajasthan.
                                                                         ----Petitioners
                                        Versus
1.       Smt. Veenu Gupta, Principal Secretary, Medical And
         Health        Department,          Govet.        Of         Rajasthan,   Govt.
         Secretariat, Jaipur.
2.       Shri B.R. Meena, Director, Medical And Health And Family
         Welfare Services, Govt. Of Rajasthan, Swasthya Bhawan,
         Tilak Marg, C-Scheme, Jaipur.
3.       Shri Ram Niwas Jat Additional Director Administration,
         Medical And Health And Family Welfare Services, Govt. Of
         Rajasthan, Swasthya Bhawan, Tilak Marg, C-Scheme,
         Jaipur.
4.       Chief Secretary, Government of Rajasthan, Jaipur
                                                                       ----Respondents

For Petitioner(s) : Mr. Narendra Mishra For Respondent(s) : Dr. V.B. Sharma, AAG with Mr. Avinash Choudhary

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

04/09/2023

[2023:RJ-JP:20696] (2 of 2) [CCP-334/2017]

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/27

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