Rinku Kumari vs Dr Veenu Gupta And Anr ...
2023 Latest Caselaw 5064 Raj/2

                                   [2023:RJ-JP:23572]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                   S.B. Civil Contempt Petition No. 1744/2017

                                                                               In

                                                        S.B. Civil Writ Petition No.1466/2017

                                    Rinku Kumari D/o Kamal Singh W/o Satpal Singh, R/o Village
                                    Silarpuri, Post Gdardana Kalan, Tehsil Buhana, Distt. Jhunjhunu.
                                                                                                        ----Petitioner
                                                                           Versus
                                    1.         Dr. Veenu Gupta Principal Secretary Medical And Health
                                               Department, Govt. Of Rajasthan, Secretariat, Jaipur.
                                    2.         Dr. V.k. Mathur Presently Posted Director Health And
                                               Family Welfare Sansthan, Ices Govt. Of Rajasth, Tilak
                                               Marg, Jaipur.
                                    3.         State Of Rajasthan Through Principal Secretary, Medical
                                               And Health Department, Govt. Of Rajasthan, Secretariat,
                                               Jaipur
                                                                                      ----Contemnors/Respondents

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

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

18/09/2023

Learned counsel for the petitioner submits that this contempt

petition is rendered infructuous.

The contempt petition is dismissed accordingly.

The notices are discharged.

(MAHENDAR KUMAR GOYAL),J

Manish/29

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