Ravindra Sharma vs Vineet Gupta
2023 Latest Caselaw 2830 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

D.B. Civil Writ Petition No. 19102/2018

Ravindra Sharma

----Petitioner Versus State Of Rajasthan

----Respondent Connected With D.B. Writ Contempt No. 379/2019 Ravindra Sharma

----Petitioner Versus Vineet Gupta

----Respondent

For Petitioner(s) : Mr. Om Mehta, Mr. C.S. Kotwani

For Respondent(s) : Mr. Sandeep Shah, AAG with Mr. Abhimanyu Singh Rathore

Mr. Karan Singh Rajpurohit, AAG with Mr. Rajat Arora

Mr. Rajesh Panwar, Sr. Advocate with Mr. Ayush Gahlot

Mr. Ramit Mehta, Mr. Tarun Dudia

HON'BLE MR. JUSTICE VIJAY BISHNOI HON'BLE MR. JUSTICE RAJENDRA PRAKASH SONI

Judgment / Order

06/04/2023

The matter comes up for consideration of application

(02/2022) preferred on behalf of applicants - Madanlal Jain and

Mukesh Jain.

Learned counsel for the applicants has submitted that in view

of the order dated 17.3.2023 passed by the Division Bench of this

(2 of 2) [CW-19102/2018]

Court in DB Civil Misc. Appeal No.642/2022, he does not want to

press the aforesaid application since the rights of the applicants

have already been protected by this Court in the above-referred

order.

In view of the above, the application (02/2022) is dismissed

as not pressed.

List on 19.4.2023.

(RAJENDRA PRAKASH SONI),J (VIJAY BISHNOI),J

8-9 ms rathore

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