Rakesh Verma S/O Shri Ram Chandra ... vs Nareshpal Gangwar ...
2023 Latest Caselaw 3330 Raj/2

                                   [2023:RJ-JP:17000]

                                              HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                          BENCH AT JAIPUR

                                                  S.B. Civil Contempt Petition No. 2625/2018

                                                                             In

                                                    S.B. Civil Writ Petition No.16685/2018

                                   Rakesh Verma S/o Shri Ram Chandra Verma, Aged About 35
                                   Years, R/o Village Khojawala, Post Ghasipura, Tehsil Shahpura,
                                   District Jaipur.
                                                                                                       ----Petitioner
                                                                         Versus
                                   1.         Nareshpal   Gangwar,         Secretary,         Dept.   Of   Education,
                                              Secretariat, Government Of Rajasthan, Jaipur.
                                   2.         Shri Nathmal Didel, The Director, Secondary Education,
                                              Bikaner, (Raj.).
                                   3.         Shri Manmohan Sharma, Deputy Director, Secondary
                                              Education, Jaipur Division, Jaipur.
                                   4.         Principal Secretary Education, Secretariat, Government Of
                                              Rajasthan, Jaipur.
                                                                                    ----Respondents/Contemnors

For Petitioner(s) : Mr. Amir Khan for Mr. Sandeep Kalwaniya For Respondent(s) : Mr. S.S. Raghav, AAG

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

08/08/2023

Learned counsel for the petitioner wants to withdraw this

contempt petition.

The contempt petition is dismissed accordingly.

Notices are discharged.

(MAHENDAR KUMAR GOYAL),J

Sudha/47

Powered by TCPDF (www.tcpdf.org)