Shyam Lal S/O Shri Tejaram vs Sh. Prithvi Raj
2022 Latest Caselaw 5596 Raj/2

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                              S.B. Civil Contempt Petition No. 750/2022

                                   Shyam Lal S/o Shri Tejaram and ors.
                                                                                                          ----Petitioner
                                                                          Versus
                                   Sh. Prithvi Raj and ors.
                                                                                                        ----Respondent

For Petitioner(s) : Mr. Hemant Taylor For Respondent(s) :

HON'BLE MR. JUSTICE SAMEER JAIN

Judgment / Order

16/08/2022

Learned counsel for the petitioner submits that the

petitioners are senior citizens, aged 73, 62 & 70 years. They have

various responsibilities in their lives. Inspite of categorical order

dated 18.09.2021, passed in presence of counsel for respondent,

their grievance is still not addressed. They have submitted one

representation vide letter dated 11.10.2021 and thereafter, a legal

notice was served to the respondents on 14.06.2022. Even the

Petitioner No.3 is represented by LR, on account of death of

Petitioner No.3.

Considering the above arguments, let notice of contempt be

issued to Respondent No.3. Rule is made returnable within three

weeks.

Notices be given 'dasti', if desired.

(SAMEER JAIN),J ARTI SHARMA /29

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