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Fakir Chand S/O Shri Mandi Ram vs Shri A.K. Gupta ...
2023 Latest Caselaw 3419 Raj/2

Citation : 2023 Latest Caselaw 3419 Raj/2
Judgement Date : 10 August, 2023

Rajasthan High Court
Fakir Chand S/O Shri Mandi Ram vs Shri A.K. Gupta ... on 10 August, 2023
Bench: Mahendar Kumar Goyal
[2023:RJ-JP:17334]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

               S.B. Civil Contempt Petition No. 379/2020

                                            In

                     S.B. Civil Writ Petition No.6580/2004

1.       Fakir Chand S/o Shri Mandi Ram, Aged About 59 Years,
         Resident Of Bandh Bhitar, Bankat Ki Kothi, Rajgarh,
         District Alwar (Raj) Since Deceased Through Lrs-
1/1.     Kamlesh W/o Kailash Chand Saini, Band Wali Ka Bas,
         Barkhera, Alwar, Rajasthan.
1/2.     Roopkishor Saini S/o Fakir Chand Saini, Banket Ki Kothi,
         Rajgarh, Alwar, Rajasthan, 301408.
1/3.     Vimla Devi Saini W/o Hiralal Saini, Rana Sanga Chabutra
         Ke Pass, Baswa, Dausa, Rajasthan. 303327
1/4.     Sundar Devi Saini W/o Ramkishor Saini, Rana Sanga
         Chabutra Ke Pass, Baswa, Dausa, Rajasthan. 303327
1/5.     Bhagwan Sahay Saini S/o Fakir Chand Saini, Banket Ki
         Kothi, Rajgarh, Alwar, Rajasthan, 301408.
                                                         ----Applicants/Petitioners
                                        Versus
1.       Shri A.k. Gupta, Chairman Cum Managing Director, Jaipur
         Vidyut Vitran Nigam Ltd. Jaipur Through
2.       Sanjeev Kumar Pandey, Secretary, Jaipur Vidyut Vitran
         Nigam Ltd., Jaipur
3.       Shri D.c. Agrawal, Superintending Engineer (A.d.) Jaipur
         Vidyut Vitran Nigam Ltd. Alwar
                                                    ----Respondents/Defendants

For Petitioner(s) : Mr. Vishal Soni For Respondent(s) :

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

10/08/2023

[2023:RJ-JP:17334] (2 of 2) [CCP-379/2020]

Learned counsel for the petitioners submits that this

contempt petition is rendered infructuous.

The same is dismissed accordingly.

(MAHENDAR KUMAR GOYAL),J

Sudha /33

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