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Miss Megha S Y vs Sri Jawaid Akthar Ias
2023 Latest Caselaw 7186 Kant

Citation : 2023 Latest Caselaw 7186 Kant
Judgement Date : 10 October, 2023

Karnataka High Court
Miss Megha S Y vs Sri Jawaid Akthar Ias on 10 October, 2023
Bench: Chief Justice, Krishna S Dixit
                                              -1-
                                                      NC: 2023:KHC:36785-DB
                                                        CCC No. 862 of 2023



                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 10TH DAY OF OCTOBER, 2023

                                           PRESENT
                   THE HON'BLE MR PRASANNA B. VARALE, CHIEF JUSTICE
                                             AND
                           THE HON'BLE MR JUSTICE KRISHNA S DIXIT
                           CIVIL CONTEMPT PETITION NO. 862 OF 2023
                   BETWEEN:

                   MISS MEGHA S.Y.,
                   AGED ABOUT 23 YEARS,
                   REPRESENTED BY
                   SMT. GEETHANJALI V.A., (MOTHER)
                   SPECIAL POWER OF ATTORNEY HOLDER
                   R/AT NO.918, 15TH 'A' MAIN,
                   2ND 'B' CROSS, 3RD STAGE,
                   I BLOCK, WEST OF CHORD ROAD,
                   BASAVESHWARANAGAR,
                   BANGALORE-560 079.
                                                            ...COMPLAINANT
                   (BY MISS. MEGHA S.Y., PARTY-IN-PERSON)

                   AND:
Digitally signed
by C K LATHA
                   1.    SRI. JAWAID AKTHAR IAS
Location: HIGH
COURT OF                 PRINCIPAL SECRETARY,
KARNATAKA                THE STATE OF KARNATAKA
                         DEPARTMENT OF MEDICAL EDUCATION,
                         M.S. BUILDING, BENGALURU-560001.

                   2.    SHRI. SUDHANSH PANT
                         SECRETARY,
                         MEDICAL COUNSELING COMMITTEE
                         DIRECTORATE GENERAL OF HEALTH SCIENCE
                         MINISTRY OF HEALTH AND FAMILY WELFARE,
                         GOVERNMENT OF INDIA,
                         NIRMAN BHAVAN,
                         NEW DELHI-110 011.
                           -2-
                                   NC: 2023:KHC:36785-DB
                                    CCC No. 862 of 2023



3.   MS. AARTI AHUJA
     SECRETARY (L AND E)
     EMPLOYEES STATE INSURANCE CORPORATION,
     PANCHDEEP BHAVAN, CIG ROAD,
     NEW DELHI-110002.
     PRESENTLY AT ROOM NO.104,
     SHRAM SHAKTI BHAVAN
     RAFI MARG, NEW DELHI-110 001.

4.   DR. RAKESH KUMAR VATS, IAS
     SECRETARY GENERAL
     MEDICAL COUNCIL OF INDIA,
     POCKET-14, SECTOR 8
     DWARKA PHASE-I
     NEW DELHI - 110077.

5.   DR. SANDHYA R., PRINCIPAL
     ESIC MEDICAL COLLEGE AND PGIMSR,
     RAJAJINAGAR, BENGALURU-560 010.
6.   DR. S.V.KSHRIRSAGAR
     PRINCIPAL
     ESIC MEDICAL COLLEGE,
     SEDAM ROAD,
     GULBARGA(KALBURGI)-585 106.

7.   SRI. SHIVAPRASAD P.R., IAS
     REGISTRAR
     RAJIV GANDHI UNIVERSITY OF
     HEALTH SCIENCES,
     JAYANAGAR 4TH 'T' BLOCK,
     BENGALURU-560 041.

8.   STATE OF KARNATAKA
     CHIEF SECRETARY
     MEDICAL EDUCATION DEPARTMENT
     VIDHANA SOUDHA,
     DR.AMBEDKAR VEEDHI
     BENGALURU-560 001
                                             ...ACCUSED

(BY SRI. S.S.MAHENDRA, AGA FOR PRO-FORMA RESPONDENT
8)
                             -3-
                                        NC: 2023:KHC:36785-DB
                                         CCC No. 862 of 2023



     THIS CCC IS FILED UNDER ARTICLE 215 OF THE
CONSTITUTION OF INDIA READ WITH SECTION 12 OF THE
CONTEMPT OF COURTS ACT,          PRAYING TO INITIATE
CONTEMPT PROCEEDINGS AGAINST THE ACCUSED FOR
WILLFULLY AND DELIBERATELY DISOBEYING THE JUDGMENT
DATED 19.10.2022 OF THE HON'BLE SUPREME COURT OF
INDIA PASSED IN THE SLP.D.NO.21633/2022.

    THIS CCC, COMING ON FOR ORDERS, THIS DAY, CHIEF
JUSTICE, MADE THE FOLLOWING:

                          ORDER

The special power of attorney holder of the party-in-

person/complainant, after arguing for some time, seeks

leave of this Court to withdraw the Contempt Petition.

At the request of special power of attorney holder of

the party-in-person/complainant, leave granted.

Contempt Petition is disposed of as withdrawn.

Sd/-

CHIEF JUSTICE

Sd/-

JUDGE

CKL

 
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