Ghanshyam Arya S/O Shri Premaram vs Shri Siddharth Mahajan ...
2023 Latest Caselaw 4954 Raj/2

[2023:RJ-JP:23271]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

               S.B. Civil Contempt Petition No. 696/2021
                                         In
                 S.B. Civil Writ Petition No.21093/2018

1.       Ghanshyam Arya S/o Shri Premaram, Aged About 63
         Years, R/o 4/168 Housing Board Jhunjhunu Raj.
2.       Laxmi Narayan Choudhary S/o Shri Ruda Ram, Aged
         About 74 Years, R/o Near Pavan Gas Agency Ward No. 23
         Reengus Sikar Raj.
3.       Shiv Pal Kumawat S/o Shri Geegaram Kumawat, Aged
         About 75 Years, R/o Dhani Ghodelawali Ward No. 16 P.o.
         Reengus Dist. Sikar Raj.
4.       Santosh Kumar Sharma S/o Shri Mohan Lal Sharma, Aged
         About 66 Years, R/o Mukam Post Sirohi Ward No. 20
         Uparlabas Via Neem Ka Thana Dist. Sikar Raj.
                                                                  ----Petitioners
                                     Versus
1.       Shri Siddharth Mahajan, Principal Secretary To The Govt.
         Medical Health And Family Welfare Department Govt.
         Secretariat Jaipur
2.       Dr. K.k. Sharma, Director, Directorate Of Medical Health
         And Family Welfare Services Swasthya Bhawan Tilak Marg
         C-Scheme Jaipur
3.       Shri Mukul Sharma Additional Director (Administration),
         Directorate Of Medical Health And Family Welfare Services
         Swasthya Bhawan Tilak Marg C-Scheme Jaipur
4.       Shri O.p. Bunkar, The Director Pension Department Jaipur
         Raj.
5.       Dr. Ajay Chaudhary, Chief Medical And Health Officer
         Sikar
6.       Dr. Sajid Khan, Chief Medical And Health Officer Jhalawar
7.       The State Of Rajasthan, Through Principal Secretary,
         Department Of Medical Health And Family Welfare
         Department, Govt. Secretariat Jaipur (Raj.)
                                                ----Respondents/Contemnors

For Petitioner(s) : Ms. Swati Sharma for Mr. Girish Khandewal For Respondent(s) : Dr. V.B. Sharma, AAG with Mr. Avinash Choudhary

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

[2023:RJ-JP:23271] (2 of 2) [CCP-696/2021]

15/09/2023

In view of interim order dated 16.05.2023 passed by a

Division Bench of this Court in DB Special Appeal Writ

No.212/2023; State of Rajasthan & Ors. versus Chananmal Saini

& Ors., learned counsel for the petitioners wants to withdraw this

contempt petition with liberty to get the same revived in case the

need so arises.

Learned counsel for the respondents does not oppose the

aforesaid prayer.

The contempt petition is dismissed accordingly with liberty as

aforesaid.

(MAHENDAR KUMAR GOYAL),J

Manish/80

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