Rashmi Sharma D/O Shri Suresh ... vs Sachin Sharma S/O Dilip Sharma
2022 Latest Caselaw 4247 Raj/2

Citation : 2022 Latest Caselaw 4247 Raj/2
Judgement Date : 27 June, 2022

Rajasthan High Court

Rashmi Sharma D/O Shri Suresh ... vs Sachin Sharma S/O Dilip Sharma on 27 June, 2022

Bench: Manindra Mohan Shrivastava, Shubha Mehta

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

        D.B. Civil Miscellaneous Application No. 28/2022

                                         In

           D.B. Civil Contempt Petition No. 525/2021

                                         In

           D.B. Habeas Corpus Petition No. 113/2020

Rashmi Sharma D/o Shri Suresh Chand Sharma, Aged About
30 Years, R/o Arjun Nagar, Mathura Road, Bharatpur (Raj.)
                                                                     ----Petitioner
                                     Versus
1.     Sachin Sharma S/o Dilip Sharma, R/o Aashiyana, Palm
       Court Tower, P-4, Flat No. 820, Rajnagar, Extension,
       Ghaziabad (UP).
2.     Shri Abhay Kumar, Principal Secretary, Department Of
       Home, Govt. Of Rajasthan, Secretariat, Jaipur.
3.     State     Of    Rajasthan,          Through        Principal     Secretary,
       Department Of Home, Govt. Of Rajasthan, Secretariat,
       Jaipur.
                                                                  ----Respondents

For Petitioner(s) : Mr. J.K. Moolchandani, Advocate

HON'BLE MR. JUSTICE MANINDRA MOHAN SHRIVASTAVA HON'BLE MRS. JUSTICE SHUBHA MEHTA

Judgment / Order

27/06/2022

Upon due consideration of submissions of learned counsel

for the petitioner and further taking into consideration that

earlier petition was disposed off and rule was discharged with

liberty to revive, we are inclined to revive D.B. Civil Contempt

Petition No. 525/2021 to its original number.

(2 of 2) [CMAP-28/2022]

Respondent No.1-Sachin Sharma S/o Dilip Sharma be

issued notice for his personal appearance before this Court on