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Kistur Chand Mali vs The State Of Rajasthan
2022 Latest Caselaw 10218 Raj

Citation : 2022 Latest Caselaw 10218 Raj
Judgement Date : 4 August, 2022

Rajasthan High Court - Jodhpur
Kistur Chand Mali vs The State Of Rajasthan on 4 August, 2022
Bench: Vijay Bishnoi

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Writ Contempt No. 19/2022 Kistur Chand Mali S/o Shri Nena Ram, Aged About 58 Years, Swami Dayanand Nagar Plot Number 8, Old Housing Board, Pali (Raj.) 306401

----Petitioner Versus

1. The State Of Rajasthan, Through Secretary, Co-Operative Department, Government Of Rajasthan, Jaipur.

2. Shri Dinesh Kumar, Secretary, Co-Operative Department, Government Of Rajasthan, Jaipur.

3. Shri Muktanand Agarwal, Registrar, Govt. Of Rajasthan, Nehru Shakar Bhawan, Jaipur.

4. Shri Bhanwar Singh, Managing Director, Pali Central Cooperative Bank Limited Head Office Pali.

5. Shri Vena Ram, President, Village Sinla, Gram Sewa Sahakari Samiti Limited Village Sinla, Panchayat Samiti Marwar Junction, District Pali.

----Respondents

For Petitioner(s) : Mr. Ashok Kumar For Respondent(s) : Mr. Pankaj Sharma, AAG with Mr. Rishi Soni

HON'BLE MR. JUSTICE VIJAY BISHNOI Judgment / Order

04/08/2022

Learned counsel for the parties have submitted that the

compliance of this Court's order has already been made,

therefore, the contempt petitioner has become infructuous.

Hence, the contempt petition is dismissed as having become

infructuous.

Notices are discharged.

(VIJAY BISHNOI),J

61-AjaySingh/-

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