Sunita Katewa vs Shri Naveen Mahajan And Ors ...
2023 Latest Caselaw 3331 Raj/2

                                   [2023:RJ-JP:17069]

                                              HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                          BENCH AT JAIPUR

                                                  S.B. Civil Contempt Petition No. 352/2018

                                                                               In

                                                        S.B. Civil Writ Petition No.1385/2017

                                   Sunita Katewa D/o Shri Nand Lal Sura, aged about 41 years, R/o
                                   B-93, Ganga Jamuna Colony, Jaipur Raj
                                                                                                            ----Petitioner
                                                                            Versus
                                   1.         Shri Naveen Mahajan Secretary, Rural Development And
                                              Panchayati Raj, Department, Government Of Rajasthan
                                              Jaipur
                                   2.         Shri Alok Ranjan, Chief Executive Officer, Zila Parishad
                                              Jaipur Rajasthan
                                   3.         State     Of    Rajasthan          Through         Its     Secretary   Cum
                                              Commissioner, Panchayati Raj Department, Govt. Of
                                              Rajasthan Jaipur
                                                                                       ----Respondents/Contemnors

For Petitioner(s) : Mr. Mahendra Sharma For Respondent(s) : Mr. Pradeep Kalwaniya, GC

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

08/08/2023

Learned counsel for the petitioner wants to withdraw this

contempt petition as he has instructions to avail the appropriate

remedy available under the law for redressal of her grievance(s).

The contempt petition is dismissed accordingly.

Notices are discharged.

(MAHENDAR KUMAR GOYAL),J

Sudha/31

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