Madhubala Mathur vs Devenddra Bhushan Gupta
2022 Latest Caselaw 3759 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Writ Contempt No. 1191/2019

Madhubala Mathur, W/o Late Mahendra Prasad, Aged About 67 Years, By Caste Mathur, Resident Of A-5, Vaibhav Apartment, Scheme No. 8, Mahadev Nagar Gandhi Path, Vaishali Nagar, Jaipur At Present Residing At C/o Guman Singh Rajpurohit, 6-E- 245, Kudi Bhagtasani Housing Board, Jodhpur (Rajashtan).

----Petitioner Versus

1. Devendra Bhushan Gupta, Chief Secretary, Government Of Rajasthan, Secretariat, Jaipur

2. Mr. Bhaskar A. Sawant, Principal Secretary To The Government, Department Of Urban Development And Housing, Government Of Rajasthan, Secretariat, Jaipur

3. Mr. Kanhaiya Lal Swami, Joint Secretary To The Government - I, Department Of Urban Development And Housing, Government Of Rajasthan, Secretariat, Jaipur

4. Mr. Indrajeet Singh, Secretary, Ajmer Development Authority (The Then Urban Improvement Trust), Ajmer

5. State Of Rajasthan, Through Chief Secretary , Government Of Rajasthan, Secretariat, Jaipur

----Respondents

For Petitioner(s) : Mr. Mukesh Rajpurohit For Respondent(s) : Mr. Sunil Beniwal, AAG with Mr. Saransh Vij

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

10/03/2022

Learned counsel for the petitioner wants to withdraw

this contempt petition, however, seeks liberty for the

petitioner to avail appropriate remedy available to her as

per law.

                                                                          (2 of 2)                  [WCP-1191/2019]


                                       Hence,   this     contempt           petition         is   dismissed    as

withdrawn with the liberty sought for.

(VIJAY BISHNOI),J

23-msrathore/-

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