Monika D/O Chandrabhan Puniya vs Dr. Prithvi Raj
2023 Latest Caselaw 2540 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

             S.B. Civil Contempt Petition No. 788/2022

                                      In

               S.B. Civil Writ Petition No.6775/2022

1.     Monika D/o Chandrabhan Puniya, Aged About 36 Years,
       R/o Plot No. 170, Govind Vihar, Bhankrota, Ajmer Road,
       Jaipur, Rajasthan.
2.     Anita Tilkar D/o Ghasi Lal, Aged About 40 Years, R/o 51-A
       Vasudev Marg, Krishna Sarovar, Near Iskon Temple,
       Mansarovar, Jaipur Rajasthan.
                                                                  ----Petitioners
                                   Versus
1.     Dr.    Prithvi   Raj,       Secretary,         Medical     And     Health
       Department,         Govt.        Of       Rajasthan,        Government
       Secretariat, Jaipur.
2.     Suresh Nawal, Director (Non Gazette), Medical And Family
       Welfare Department, Rajasthan, Jaipur.
3.     V.k. Mathur, Director (Non Gazette), Medical And Family
       Welfare Department, Rajasthan, Jaipur.
4.     The State Of Rajasthan, Through Its Secretary, Medical
       And Health Department, Govt. Of Rajasthan, Government
       Secretariat, Jaipur.
                                                                ----Respondents

For Petitioner(s)         :    None Present
For Respondent(s)         :    Dr. Vibhuti Bhushan Sharma, AAG

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment

01/03/2023

Learned counsel for the respondents has submitted a copy of

the order dated 14.11.2022 passed by the Director (Non-

Gazetted), Medical and Health Services for perusal of this Court.

The order is taken on record.

(2 of 2) [CCP-788/2022]

Inviting attention of this Court towards the order dated

14.11.2022, learned counsel for the respondents submits that

compliance of the order dated 07.05.2022, contempt whereof is

alleged, has been made.

None for the petitioners to rebut the aforesaid statement.

Taking into consideration the contention advanced by the

learned counsel for the respondents and the order dated

14.11.2022, this Court is satisfied that substantial compliance of

the order dated 07.05.2022 has been made.

In view thereof, this contempt petition is dismissed.

Notices are discharged.

(MAHENDAR KUMAR GOYAL),J

Sudha/104

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