Madan Lal Sharma S/O Shri Ram ... vs Shri P.K. Goyal Ias, Additional ...
2023 Latest Caselaw 3048 Raj/2

[2023:RJ-JP:16409]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

               S.B. Civil Contempt Petition No. 619/2019

                                               In

                     S.B. Civil Writ Petition No.3220/2017

Madan Lal Sharma S/o Shri Ram Narayan Sharma, Aged About
67 Years, Resident Of Manga Ram Bhawan, Manga Ram Colony,
Bikaner (Raj.)
                                                                           ----Petitioner
                                           Versus
1.       Shri P.K. Goyal IAS, Additional Chief Secretary To The
         Government, Animal Husbandry Department, Government
         Of Rajasthan, Government Secretariat, Jaipur (Raj)
2.       Smt.        Roli    Singh,       IAS,      Principal      Secretary    To   The
         Government, Department Of Personnel, Government Of
         Rajasthan, Goverment Secretariat, Jaipur (Raj)
3.       Dr. Sailesh Sharma, Director, Directorate Of Animal
         Husbandry, Government Of Rajasthan, Jaipur (Raj)
4.       State Of Rajasthan Through Its Additional Chief Secretary
         To The Government, Animal Husbandry Department,
         Government             Of     Rajasthan,         Government        Secretariat,
         Jaipur (Raj)
                                                                        ----Respondents

For Petitioner(s) : Mr. Dinesh Yadav with Mr. Ankit Kumar For Respondent(s) : Ms. Sheetal Mirdha, AAG with Mr. Prateek Singh

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

03/08/2023

In view of stay by a Division Bench of this Court on the

judgment passed in case of R.S. Trivedi, learned counsel for the

[2023:RJ-JP:16409] (2 of 2) [CCP-619/2019]

petitioner wants to withdraw this contempt petition with liberty to

get it revived if the need so arises.

Learned counsel for the respondents has no objection to the

aforesaid prayer.

In view thereof, this contempt petition is dismissed as

withdrawn with liberty as aforesaid.

The notices are discharged.

(MAHENDAR KUMAR GOYAL),J

Manish/47

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