Mahesh Kumar Sharma vs The State Of Rajasthan ...
2023 Latest Caselaw 3096 Raj/2

[2023:RJ-JP:16501]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

               S.B. Civil Contempt Petition No. 2388/2018

                                        In

                 S.B. Civil Writ Petition No.18130/2018

Mahesh Kumar Sharma, Aged About 36 Years, S/o Late Sh.
Shyam Lal Sharma, R/o Gram - Baniyana Tehsil - Lavan District -
Dausa, Rajasthan
                                                                    ----Petitioner
                                     Versus
1.       The State Of Rajasthan, Through The Chief Secretary,
         Govt. Of Rajasthan, Secretariat Jaipur.
2.       Kunji Lal Meena The Principal Secretary, Gramin Vikas
         And    Panchyat       Raj    Department,           Govt   Of   Rajasthan
         Secretariat, Jaipur.
3.       Veenu Gupta Principal Secretariat, Public Health And
         Engineering Department Govt Of Rajasthan Jaipur
4.       Naresh Kumar Sharma, Presently Posted As District
         Collector, Dausa, District - Dausa (Raj.)
5.       Sh. Rajendra Prasad Chaturvedi, Presently Posted As
         C.E.O. Zila Parishad Dausa, District - Dausa.
                                                ----Respondents/Contemnors

For Petitioner(s) : Mr. Rishi Kumar Sharma For Respondent(s) : Mr. S.S. Raghav, AAG

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

03/08/2023

Learned counsel for the petitioner wants to withdraw this

contempt petition as he has instructions to assail the order dated

31.07.2023 passed by the respondents rejecting his

representation by way of an appropriate remedy available under

the law.

[2023:RJ-JP:16501] (2 of 2) [CCP-2388/2018]

The contempt petition is dismissed accordingly.

Notices are discharged.

(MAHENDAR KUMAR GOYAL),J

Sudha/04

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