Ashok Kumar Sharma S/O Shri ... vs Dr. S.P. Singh, District ...
2022 Latest Caselaw 3645 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

            S.B. Civil Contempt Petition No. 1898/2017

 Mr. Ashok Kumar Sharma S/o Shri Babulal Ji Sharma, aged
 about 60 years, R/o 2-S-30 Talwandi, Kota (Raj.)

                                                                       ----Petitioners
                                      Versus
 1.     Dr. S.P. Singh, District Collector (Land Records), Baran
        (Raj.)
 2.     State Of Rajasthan Through District Collector, (Land
        Records), Baran (Raj.)
 3.     Shri Hari Mohan, Joint Secretary, Department Of
        Revenue (Group-2), Secretariat, Jaipur.
 4.     Vineeta     Shreevastav,            Registrar,           Revenue      Board,
        Rajasthan, Ajmer.
                                                                  ----Respondents

For Petitioner(s) : Mr. C.P. Sharma For Respondent(s) : Ms. Archana for Mr. Anil Mehta, AAG

HON'BLE MR. JUSTICE SUDESH BANSAL

Order

09/05/2022

The petitioner, by way of this contempt petition, alleged that

the consequential benefits for the period from 10.07.2000 to 31 st

May, 2015 have not been paid, hence, respondents are guilty for

non-compliance of the judgment dated 06.01.2015.

After issuance of notice, respondents have filed reply and

submits that the compliance has already been made.

Learned counsel for petitioner does not dispute the

compliance and submits that he does not want to pursue the

contempt petition further.

(2 of 2) [CCP-1898/2017]

In view of above, the contempt petition is dismissed as not

press. Notices of contempt petition stands discharged.

Any other pending application(s), if any, also stand(s)

disposed of.

(SUDESH BANSAL),J

TN/90

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