Dr. Suresh Chand Udaiyya S/O Shri ... vs Akhil Arora
2023 Latest Caselaw 14 Raj/2

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

           D.B. Civil Contempt Petition No. 1105/2022

                                         In

               D.B. Civil Writ Petition No. 12458/2022

Dr. Suresh Chand Udaiyya S/o Shri Ramswaroop Sharma, Aged
About 60 Years, R/o Plot No.8, Saraswati Nagar, K-I, Behind
Power House, Jagatpura, Jaipur, Rajasthan.
                                                                       ----Petitioner
                                     Versus
1.     Akhil Arora, Additional Chief Secretary, Department Of
       Finance (Rules Division), Government Of Rajasthan,
       Government Secretariat, Jaipur, Rajasthan - 302005
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
7.     Dr. Pyarelal Meena, Dy. Director, Ayurved And Bhartiya
       Chikitsa      Vibhag,      Government             Of       Rajasthan,    Tonk,
       Rajasthan.
                                                                    ----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-1105/2022]

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 /6

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