Zaiba vs State Of Rajasthan
2022 Latest Caselaw 1280 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Writ Contempt No. 1137/2018

Zaiba

----Petitioner Versus State Of Rajasthan

----Respondent Connected With S.B. Writ Contempt No. 1148/2018 Jaishree Kamboj

----Petitioner Versus State Of Rajasthan

----Respondent

For Petitioner(s) : Mr. Deepak Nehra through VC For Respondent(s) : Mr. K.S. Rajpurohit, AAG, through VC Mr. Manish Patel for Respondent No.5 through VC

HON'BLE MR. JUSTICE FARJAND ALI

Order

27/01/2022

In view of the judgment dated 24.04.2020 passed by the

Division Bench of this Court in S.A.W. No.252/2019, the instant

contempt petitions becomes infructuous.

Accordingly, the contempt petitions are dismissed as having

become infructuous.

(FARJAND ALI),J 15-16/Akshay/-

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