Ratnesh Kumar Alok vs Mr. Pratyaya Amrit
2024 Latest Caselaw 496 Patna

Patna High Court

Ratnesh Kumar Alok vs Mr. Pratyaya Amrit on 19 January, 2024

Author: P. B. Bajanthri

Bench: P. B. Bajanthri

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                  Miscellaneous Jurisdiction Case No.2425 of 2022
                                         In
                   Civil Writ Jurisdiction Case No.18981 of 2021
     ======================================================
1.    Ratnesh Kumar Alok Son of Ramjee Giri, Resident of Village- Sughari Ke
      Mathiya, Police Station- Bhagwanpur, District- Nalanda.
2.   Ranjan Kumar Pandey Son of Prabhnath Pandey, Resident of Mohalla-
     Jagdamba Nagar Ward No.2, Jamla Road, Police Station- Town Thana
     Motihari, District- East Champaran.
3.   Shailesh Kumar Tiwari Son of Ramjee Tiwari, Resident of Village-
     Gopalpur, Police Station- Basantpur, District- Siwan.
4.   Anima Verma @ Kumari Anima Verma W/o Sujit Kumar Verma, Resident
     of Mohala- Ward No. 26 New Chandmari, Durga Mandir, Police Station-
     Town Thana Motihari, District- East Champaran.

                                                           ... ... Petitioner/s
                                       Versus
1.   Mr. Pratyaya Amrit Son of not Known to the Petitioner, the Addl. Chief
     Secretary, Department of Health, Patna.
2.   Mr. Sanjay Kumar Singh Son of not Known to the Petitioner, the Executive
     Director, State Health Committee, Bihar, Patna.
3.   Mr. Ansul Agrawal Son of not Known to the Petitioner, the Executive
     Director (Aayush), State Aayush Society, Bihar, Patna.

                                            ... ... Opposite Party/s
     ======================================================
     Appearance :
     For the Petitioner               :   Sri P.K. Shahi, learned Advocate General
                                          Mr. Ranjeet Kumar Yadav, Advocate
     For the Opposite Party/s No. 2   :   Mr. K.K. Sinha, Advocate
     For the State                    :   Mr. Rajkumar Singh, GA-10
     ======================================================
     CORAM: HONOURABLE MR. JUSTICE P. B. BAJANTHRI
                           ORAL JUDGMENT
      Date : 19-01-2024

                     The present MJC-contempt petition is filed for non-

     compliance of the orders of this Court dated 02.02.2022 passed in

     CWJC No. 18981 of 2021. Earlier a cryptic order was passed in

     complying the orders of this Court, thereafter, speaking order has

     been passed on 16.01.2024 (Annexure- R-2/2) and it has been
                                   Patna High Court MJC No.2425 of 2022 dt.19-01-2024
                                                     2/2




                    placed on record along with the supplementary affidavit filed on

                    behalf of the opposite party no. 2.

                                2. Taking note of these facts and circumstances, the

                    present proceeding of MJC-contempt petition stands dropped

                    reserving liberty to the petitioner to assail the order dated

                    16.01.2024

vide Annexure-R-2/2 before the appropriate forum in

accordance with law.

(P. B. Bajanthri, J) Vikash/-

AFR/NAFR                  NAFR
CAV DATE                  N/A
Uploading Date
Transmission Date         N/A