Rajasthan High Court - Jodhpur
Ramavtar vs Veenu Gupta (2023:Rj-Jd:24597) on 2 August, 2023
Author: Dinesh Mehta
Bench: Dinesh Mehta
[2023:RJ-JD:24597] HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Writ Contempt No. 1326/2018 Ramavtar S/o Shri Ram Prakash, Aged About 33 Years, R/o Village Khajwania, At Present Serving As Medical Officer, At Primary Health Centre, Village Rohini, Tehsil And District Nagaur.
----Petitioner Versus
1. Veenu Gupta, Principal Secretary, Department Of Medical And Health, Government Of Rajasthan, Secretariat, Jaipur.
2. Dr. V.k. Mathur, Director, Medical And Health Services, Rajasthan, Jaipur.
3. Dr. Girish K. Maindarkar, President, College Of Physicians And Surgeons Of Mumbai, Cps House, Dr. E. Borgs Marg, Parel, Mumbai, Maharashtra - 400012.
4. The State Of Rajasthan, Through Its Principal Sec.
Department Of Medical And Health Gove. Of Raj. Sec. Jaipur.
----Respondents For Petitioner(s) : Mr. Rajesh Punia For Respondent(s) : Mr. K.S.Rajpurohit, AAG assisted with Mr. Shreyansh Mehta JUSTICE DINESH MEHTA Order 02/08/2023
1. Learned counsel for the respondents submits that due compliance of the order, non-compliance whereof has been alleged, has been made.
2. Learned counsel for the petitioner does not dispute the aforesaid fact.
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3. In view of the aforesaid and in view of the unconditional apology tendered by the respondents, this Court is not inclined to continue with the present contempt proceedings.
4. Notices of contempt are hereby discharged.
5. The contempt petition stands disposed of for statistical purposes.
(DINESH MEHTA),J 104-akansha/-
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