Union Of India vs S. K. Nagarwal S/O R. D. Nagarwal
2022 Latest Caselaw 6725 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                       D.B. Civil Writ Petition No. 13711/2022

                                   Union Of India
                                                                                                           ----Petitioner
                                                                           Versus
                                   S. K. Nagarwal
                                                                                                         ----Respondent

For Petitioner(s) : Mr. Divyesh Maheshwari Advocate. For Respondent(s) : Respondent in person through Video Conferencing.

HON'BLE MR. JUSTICE MANINDRA MOHAN SHRIVASTAVA HON'BLE MR. JUSTICE VINOD KUMAR BHARWANI

Judgment / Order

17/10/2022

Heard.

Reply has been filed.

The matter would require for final hearing.

On the statement made by learned counsel for the

petitioner-Union of India that the respondent is proceeding to seek

initiation of contempt proceedings against the order passed by the

Tribunal, respondent-in-person would submit that he would not be

pressing for initiation of contempt proceedings till the final hearing

of the matter.

Matter be listed in the first week of December, 2022.

(VINOD KUMAR BHARWANI),J (MANINDRA MOHAN SHRIVASTAVA),J

Sanjay Kumawat-13

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