Dr. Sunita Sharma D/O Shri Vijay ... vs Akhil Arora
2023 Latest Caselaw 13 Raj/2

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

             D.B. Civil Contempt Petition No. 1106/2022

                                         In

               D.B. Civil Writ Petition No. 14091/2022


Dr. Sunita Sharma D/o Shri Vijay Chand Sharma, Aged About 60
Years, Resident Of 17, Shiv Colony, Near Taramani School, First
Shopping Centre, Shashtri Nagar, Ajmer, Rajasthan.

                                                                      ----Petitioner

                                     Versus

1.     Akhil Arora, Additional Chief Secretary, Department Of
       Finance (Rules Division), Government Of Rajasthan,
       Government Secretariat, Jaipur, Rajasthan.
2.     State    Of    Rajasthan,          Through         Its     Additional   Chief
       Secretary,     Department           Of      Finance        (Rules   Division),
       Government         Of     Rajasthan,         Government         Secretariat,
       Jaipur, Rajasthan.
3.     Hemant Kumar Gera, Principal Secretary, Department Of
       Personnel,      Government             Of     Rajasthan,        Government
       Secretariat, Jaipur Rajasthan.
4.     Smt. Vinita Srivastava, Principal Secretary Ayurved, And
       Bhartiya Chikitsa Vibhag, Government Of Rajasthan,
       Government Secretariat, Jaipur.
5.     Bhagawat Singh, Dy. Secretary Ayurved, And Bhartiya
       Chikitsa Vibhag, Government Of Rajasthan, Government
       Secretariat, Jaipur.
6.     Dr.    Anand     Kumar        Sharma,         Director,      Ayurved,    And
       Bhartiya Chikitsa Vibhag, Government Of Rajasthan,
       Ajmer.
                                                                   ----Respondents

For Petitioner(s) : Mr. K.K. Chhawal, Advocate for Mr. Nitesh Kumar Garg, Advocate For Respondent(s) : Mr. C.L. Saini, AAG

(2 of 2) [CCP-1106/2022]

HON'BLE MR. JUSTICE MANINDRA MOHAN SHRIVASTAVA HON'BLE MR. JUSTICE CHANDRA KUMAR SONGARA

Judgment / Order

02/01/2023

Considering the statement of learned state counsel that the

order of which contempt has been alleged, has already been

stayed by the Hon'ble Supreme Court, this contempt petition does

not survive at this stage and is, therefore, disposed off.

(CHANDRA KUMAR SONGARA),J (MANINDRA MOHAN SHRIVASTAVA),J

Mohita /7

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