Kamla Devi W/O Late Shri Manohar ... vs Smt. Veenu Gupta ...
2023 Latest Caselaw 6065 Raj/2

Citation : 2023 Latest Caselaw 6065 Raj/2
Judgement Date : 16 October, 2023

Rajasthan High Court

Kamla Devi W/O Late Shri Manohar ... vs Smt. Veenu Gupta ... on 16 October, 2023

Bench: Mahendar Kumar Goyal

[2023:RJ-JP:29640]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

              S.B. Civil Contempt Petition No. 1852/2018
                                            In
                     S.B. Civil Writ Petition No.4431/2018

1.Kamla Devi W/o Late Shri Manohar Lal Sharma, Aged About 68
Years, R/o Near Reliance Tower, Mandawar, Post Mandawar, Distt.
Dausa, Rajasthan. (Deceased)

1/1.Babulal S/o Lt. Shri Manohar Lal Sharma, Aged about 52
years, R/o Near Reliance Tower, Mandawar, Post Mandawar
District Dausa.
1/2.Kamalkant S/o Late Shri Manohar Lal Sharma, Aged about
50 years, R/o near Reliance Tower, Mandawar, Post Mandawar
District Dausa.
1/3.Laxmikant S/o Lt. Shri Manohar Lal Sharma, Aged about 48
years, R/o Near Reliance Tower, Mandawar, Post Mandawar
District Dausa.
1/4.Smt. Vandana Sharma D/o Lt. Shri Manohar Lal Sharma W/o
Shri Yogeshg Kumar Sharma, Aged about 42 years, R/o Modi
Nagar, Mahwa, Mahwa District Dausa, Rajasthan.
                                                                       ----Petitioners
                                        Versus
1.       Smt. Veenu Gupta, Principal Secretary To The
         Government, Medical Health And Family Welfare
         Department, Govt. Secretariat, Jaipur.
2.       Dr. V.k. Mathur, Director, Directorate Of Medical Health
         And Family Welfare Services, Swasthya Bhawan, Tilak
         Marg, C-Scheme, Jaipur.
3.       Shri Rakesh Sharma, Additional Director (Administration),
         Directorate Of Medical Health And Family Welfare
         Services, Swasthya Bhawan, Tilak Marg, C-Scheme,
         Jaipur.
4.       State Of Rajasthan, Through Principal Secretary, Medical
         Health And Family Welfare Department, Secretariat,
         Jaipur.
                                                                     ----Respondents

For Petitioner(s) : None Present For Respondent(s) : Dr. V.B. Sharma, AAG with Mr. Avinash Choudhary, Mr. Aman Bhargava

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL Judgment / Order 16/10/2023

[2023:RJ-JP:29640] (2 of 2) [CCP-1852/2018]

For the reasons stated in the application No.1/2023 filed

under Order 22 Rule 3 CPC for taking on record the legal

representatives of deceased-petitioner, Smt. Kamla Devi, the

same is allowed. The legal representatives of deceased-petitioner

are taken on record. The amended cause title appended with the

application is also taken on record.

On last date, i.e., 12.10.2023, following order was passed:

"Learned counsel for the respondents has submitted a copy of the letter dated 31.08.2023 issued by the Divisional Chief Medical Officer, Laxmangarh, Alwar for perusal of this Court.

Inviting attention of this Court towards the aforesaid letter, learned counsel submitted that in compliance of order dated 27.02.2018, the petitioner has been paid her arrears.

None for the petitioner even in the second round.

However, in the interest of justice, the petitioner is granted one more opportunity to rebut the aforesaid statement.

List the matter on 16.10.2023 as "ninth case" in the cause list as prayed."

Today also, none appears for the petitioner even in second

round.

In view thereof, taking into consideration the contentions

advanced by the learned counsel for the respondents on

12.10.2023, this contempt petition is dismissed.

Notices are discharged.

(MAHENDAR KUMAR GOYAL),J

Sudha/168