Preeti Bala Dhanetwal D/O Tara ... vs Rajasthan State Industrial ...
2023 Latest Caselaw 3581 Raj/2

                                   [2023:RJ-JP:17859]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                   S.B. Civil Contempt Petition No. 133/2023
                                                                              In
                                                     S.B. Civil Writ Petition No.10399/2014
                                   Preeti Bala Dhanetwal D/o Tara Chand Verma, Aged About 30
                                   Years, R/o 14, Moti Colony, Govind Nagar (East), Amer Road,
                                   Jaipur (Raj.).
                                                                                                            ----Petitioner
                                                                           Versus
                                   1.          Rajasthan State Industrial Development And Investment
                                               Corporation Limited, Riico, Udyog Bhawan, Tilak Marg,
                                               Jaipur Rajasthan Through Its Managing Director.
                                   2.          Mr. Shiv Prasad Nakhate, Managing Director, Rajasthan
                                               State Industrial Development And Investment Corporation
                                               Limited   Riico,       Udyog      Bhawan,         Tilak    Marg,    Jaipur,
                                               Rajasthan.
                                                                                                         ----Respondents

For Petitioner(s) : Ms. Pragya Seth for Mr. Vigyan Shah For Respondent(s) :

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL Judgment / Order 16/08/2023

Learned counsel for the petitioner wants to withdraw this

contempt petition in view of interim order passed by a Division

Bench of this Court staying the operation and effect the order

dated 12.09.2022, contempt whereof is alleged, with liberty to get

it revived if the need so arises.

The contempt petition is dismissed accordingly with liberty as

aforesaid.

Notices are discharged.

(MAHENDAR KUMAR GOYAL),J

Sudha/135

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