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Hemraj Mishra S/O Shiv Kumar ... vs Sh. Prithvi Raj, Secretary, ...
2023 Latest Caselaw 4858 Raj/2

Citation : 2023 Latest Caselaw 4858 Raj/2
Judgement Date : 13 September, 2023

Rajasthan High Court
Hemraj Mishra S/O Shiv Kumar ... vs Sh. Prithvi Raj, Secretary, ... on 13 September, 2023
Bench: Mahendar Kumar Goyal
[2023:RJ-JP:22351]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

               S.B. Civil Contempt Petition No. 585/2023

                                            In

                     S.B. Civil Writ Petition No.6477/2023

Hemraj Mishra S/o Shiv Kumar Mishra, Aged About 22 Years, R/o
202     Garg    Colony,       Saipau,       Tehsil      Saipau,       District    Dholpur
(Rajasthan.)
                                                                          ----Petitioner
                                         Versus


1.       Sh. Prithvi Raj, Secretary, Department Of Medical Health
         And Family Welfare, Govt. Secretariat, Jaipur (Raj.)
2.       Sh. Naval Kishore, Director (Non Gaz), Directorate,
         Department Of Medical, Health And Family Welfare,
         Swasthya Bhawan, Tilak Marg, C-Scheme, Jaipur-05
         (Raj.)
3.       Sh. Laxman Singh Choudhary, Chief Medical And Health
         Officer, Office Of Chief Medical And Health Officer,
         Bharatpur (Raj.) Pin 321001
4.       Sh. Subhash Bansal, Principal, Shree Jagannath Pahadiya
         Medical       College       And      Affiliated      Group      Of      Colleges,
         Bharatpur (Raj.)
5.       The      State      Of      Rajasthan          Through        Its    Secretary,
         Department Of Medical Health And Family Welfare, Govt.
         Secretariat, Jaipur (Raj.)
                                                                      ----Respondents

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

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

13/09/2023

[2023:RJ-JP:22351] (2 of 2) [CCP-585/2023]

Learned counsel for the petitioner submits that this contempt

petition is rendered infructuous.

The same is dismissed accordingly.

Notices are discharged.

The pending application no.1/2023 also stands disposed of.

(MAHENDAR KUMAR GOYAL),J

Sudha/149

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