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Bharat S/O Noratmal vs State Of Rajasthan
2022 Latest Caselaw 2652 Raj/2

Citation : 2022 Latest Caselaw 2652 Raj/2
Judgement Date : 30 March, 2022

Rajasthan High Court
Bharat S/O Noratmal vs State Of Rajasthan on 30 March, 2022
Bench: Pankaj Bhandari, Birendra Kumar
                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                              D.B. Civil Contempt Petition No. 1517/2018

                                   Mahendra Sangat S/o Shri Ramdev
                                                                                                      ----Petitioner
                                                                       Versus
                                   Naveen Mahajan, Principal Secretary
                                                                                                    ----Respondent

Connected With D.B. Special Appeal Writ No. 109/2019 Bharat S/o Noratmal

----Petitioner Versus State Of Rajasthan

----Respondent

For Petitioner(s) : Mr. Vimal Chand Chaudhary Mr. Yogesh Taylor Mr. Vinod Kumar Mathur For Respondent(s) : Mr. Brij Kishore Sharma Ms. Archana for Mr. Anil Mehta, AAG- cum- Sr. Adv.

HON'BLE MR. JUSTICE PANKAJ BHANDARI HON'BLE MR. JUSTICE BIRENDRA KUMAR

Judgment / Order

30/03/2022

Let the petitioner implead newly office bearers with their

name as contemnors and file fresh cause-title.

Notice be served on newly added respondents.

Office is directed to proceed further.

(BIRENDRA KUMAR),J (PANKAJ BHANDARI),J

ARTI SHARMA /13-14

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