Gajanand Agarwal S/O Shri ... vs Shri Satish Solanki
2021 Latest Caselaw 6021 Raj/2

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

             S.B. Civil Contempt Petition No. 83/2020

Ganesh Kumkar Sharma S/o Shri Narendra Kumar Sharma
                                                                  ----Petitioner
                                   Versus
Shri Satish Solanki
                                                                ----Respondent

Connected With S.B. Civil Contempt Petition No. 52/2020 Sunil Pareek S/o Shri Madan Lal Pareek

----Petitioner Versus Shri Satish Solanki

----Respondent S.B. Civil Contempt Petition No. 57/2020 Deepak Sharma S/o Shri Prakash Chand Sharma

----Petitioner Versus Shri Satish Solanki

----Respondent S.B. Civil Contempt Petition No. 82/2020 Gajanand Agarwal S/o Shri Chiranji Lal Agarwal

----Petitioner Versus Shri Satish Solanki

----Respondent S.B. Civil Contempt Petition No. 606/2020 Ramji Lal Gurjar S/o Shri Ram Chandra

----Petitioner Versus Shri M.l. Peepliwal Senior Superintendent Of Post Offices

----Respondent

For Petitioner(s) : Mr.Ajatshatru Mina, Adv For Respondent(s) : Ms.Manjeet Kaur, Adv.

HON'BLE MR. JUSTICE ASHOK KUMAR GAUR

Order

(2 of 2) [CCP-83/2020]

27/10/2021

Learned counsel for the petitioners has placed reliance

on certain judgments to support his contentions that mere filing of

an application under Article 226 (3) of the Constitution of India

will not absolve the contemnors from complying with the order

passed by this Court.

Learned counsel for the petitioners has handed over

copy of the judgments to learned counsel for the respondents-

contemnors--Ms.Manjeet Kaur.

Learned counsel for the respondents-contemnors wants

time to study the matter.

List on 09.11.2021.

(ASHOK KUMAR GAUR),J

Himanshu Soni/Ramesh Vaishnav/16-20

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