M/S Chandra Prakash Traders vs Mr. Rajeev Bagarhatta, Principal ...
2023 Latest Caselaw 6331 Raj/2

[2023:RJ-JP:31988]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

               S.B. Civil Contempt Petition No. 584/2023

                                           In

                     S.B. Civil Writ Petition No.370/2023

M/s Chandra Prakash Traders, Through Proprietor Smt. Kshama
Singhal W/o Rajendra Kumar Singhal, Having Its Office At
Saraswati      Sadan,      Doctorni       Ki    Gali,     Sabji       Mandi,   Karauli,
Rajasthan-322241.
                                                                        ----Petitioner
                                        Versus
1.       Mr. Rajeev Bagarhatta, Principal Sawai Maan Singh,
         Medical College And Controller Of Associated Hospital
         Jaipur, Rajasthan.
2.       Dr. Kusumlata Meena, Member Secretary, Rajasthan
         Medicare       Relif       Society     And     Superintendent         Zanana
         Hospital, Chandpole Jaipur.
                                                    ----Respondents/Contemnors

For Petitioner(s)               :    Mr. Yash Sharma
For Respondent(s)               :

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

31/10/2023

For the reasons stated in the application No.1/2023 for early

listing, the same is allowed.

The contempt petition is heard today on its merit as

requested by the learned counsel for the petitioner.

This contempt petition has been filed alleging wilful

disobedience of the order dated 06.02.2023 passed by this Court.

Learned counsel for the petitioner submits that despite the

aforesaid order, the respondents are not complying with the

[2023:RJ-JP:31988] (2 of 2) [CCP-584/2023]

direction issued by this Court. He, therefore, prays that the

respondents may be directed to purge the contempt and they may

also be punished suitably.

This Court has, vide order dated 06.02.2023, contempt

whereof is alleged, passed following order:-

"After arguing for some time, counsel for the petitioner submits that he has filed an application before the learned Appellate Authority for making compliance of the order dated 05.11.2022 and prayed for early disposal of the application.

Considering the limited prayer made by the counsel for the petitioner, I dispose of this writ petition with the direction to the learned Appellate Authority to decide the application submitted on behalf of the petitioner within a period of two weeks after receiving the certified copy of this order."

A perusal of the order dated 17.02.2023 passed by the

Appellate Authority placed on record as Annexure A-12 alongwith

the memo of the contempt petition reveals that in pursuance of

direction issued by this Court, the Appellate Authority has already

passed an appropriate order on the application submitted by the

petitioner within the period stipulated in the order.

In view thereof, this Court is not satisfied that any contempt

is made out.

The contempt petition is dismissed accordingly.

(MAHENDAR KUMAR GOYAL),J

Manish/110

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