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Rajasthan High Court - Jaipur

Badan Singh Jatav S/O Shri Heera Lal vs The State Of Rajasthan on 21 January, 2021

Author: Ashok Kumar Gaur

Bench: Ashok Kumar Gaur

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

         S.B. Civil Contempt Petition No. 1101/2019

1.     Badan Singh Jatav S/o Shri Heera Lal, Aged About 33
       Years, R/o 65, Shakti Nagar, Newaru Road, Jhotwara,
       Jaipur, Rajasthan.
2.     Rajesh Kumar Meena S/o Shri Kalyan Sahai Meena, Aged
       About 29 Years, R/o Nangwal Susawatan, Rali Ki Dhani,
       Tehsil Amer, District Jaipur, Rajasthan.
3.     Mahendra Kumar Meena S/o Shri Jagdish Prasad Meena,
       Aged About 29 Years, R/o Gulabwarim Via Samod, Tehsil
       Shahpura, District Jaipur, Rajasthan.
                                                                    ----Petitioners
                                     Versus
1.     The    State      Of     Rajasthan,         Through        The    Secretary,
       Department Of Medical And Health, Secretariat, Jaipur.
2.     Mr. Vaidya Rajesh Katecha, The Secretary Ministry Of
       Ayush, Government Of India, Jawaharlal Nehru Bhartiya
       Chikitsa Evam Homeopathy Anusandhan Bhawan, 61-65,
       Institutional Area, Opp. D Block, Janakpuri, New Delhi.
3.     Mr. Prof. Vaidya K.s. Dhiman, The Director General Ccras,
       Ministry Of Ayush, Government Of India, Jawaharlal
       Nehru Bhartiya Chikitsa Evam Homeopathy Anusandhan
       Bhawan,      61-65,        Institutional        Area,      Opp.   D   Block,
       Janakpuri, New Delhi.
4.     Mr. Dr. Krishan Kumar Singh, The Assistant Director
       Incharge, M.s. Regional Ayurveda Research Institute For
       Endocrine Disorders, Indira Colony, Bani Park, Jhotwara
       Road, Jaipur, Rajasthan.
5.     Mr. Dr. Samit Sharma, Secretary Department Of Medical
       And Health, Secretariat, Jaipur (Raj.)
                                                                  ----Respondents

For Petitioner(s) : Mr.Shivendra Singh Rathore, Adv.

HON'BLE MR. JUSTICE ASHOK KUMAR GAUR Order (Downloaded on 22/01/2021 at 10:08:41 PM) (2 of 2) [CCP-1101/2019] 21/01/2021 Learned counsel for the petitioners submits that permission may be granted to withdraw the contempt petition as the petitioners are not interested in pursuing the matter.

Accordingly, the present contempt petition is dismissed as withdrawn. Notices are discharged.

(ASHOK KUMAR GAUR),J Monika/Sakshi/79 (Downloaded on 22/01/2021 at 10:08:41 PM) Powered by TCPDF (www.tcpdf.org)