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Rajasthan High Court - Jodhpur

Rama Ram vs Smt. Veenu Gupta on 26 March, 2019

Author: Arun Bhansali

Bench: Arun Bhansali

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                                     S.B. Writ Contempt No. 1060/2018

                                   Rama Ram S/o Shri Poona Ram Ji, Aged About 77 Years, Village
                                   Bheetwada, Tehsil Bali District Pali Rajasthan.
                                                                                                          ----Petitioner
                                                                       Versus
                                   1.       Smt.    Veenu    Gupta,       Secretary        To       The   Government,
                                            Department Of Medical And Health, Government Of
                                            Rajasthan, Jaipur.
                                   2.       Rakesh     Sharma      Additional        Director,       Department      Of
                                            Medical And Health, Government Of Rajasthan, Jaipur.
                                   3.       Surendra Singh Shekhawat, Chief Medical And Health
                                            Officer, District Pali, Rajasthan.
                                   4.       The State Of Rajasthan Throguh Its Principal Secretary,
                                            Department Of Medical And Health, Government Of
                                            Rajasthan, Jaipur.
                                                                                                      ----Respondents


                                   For Petitioner(s)          :    Mr. S.S. Choudhary.
                                   For Respondent(s)          :    Mr. Rajat Arora for
                                                                   Mr. Karan Singh Rajpurohit, AAG.


                                                  HON'BLE MR. JUSTICE ARUN BHANSALI

Order 26/03/2019 Learned counsel for the petitioner submits that directions issued by this Court stands complied with and, therefore, the petitioner does not want to proceed with the contempt petition.

In view of the submissions made, notices issued are discharged. The contempt petition is dismissed.

(ARUN BHANSALI),J 141-Sumit/-

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