Citation : 2023 Latest Caselaw 3590 Raj/2
Judgement Date : 16 August, 2023
[2023:RJ-JP:17797]
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Contempt Petition No. 219/2019
In
S.B. Civil Writ Petition No.25659/2018
Smt. Daya Kaur W/o Balbir Singh, Aged About 40 Years, R/o
Ward No. 5 Tehsil Chirwa District Jhunjhunu (Raj)
----Petitioner
Versus
1. Shri Pawan Arora, RAS, Director Cum Joint Secretary
Directorate Of Local Self Bodies, Govt. Of Raj. Civil Line
Phatak Jaipur
2. Shri Ravi Jain, IAS, District Collector Jhunjhunu,
Rajasthan
3. Smt. Anita Khichar Executive Officer Municipal Board
Chirawa, District Jhunjhunu
----Respondents-Contemnors
For Petitioner(s) : Mr. Tarun Choudhary for Mr. Hanuman Choudhary For Respondent(s) : Ms. Anita Aggarwal
HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL
Judgment / Order
16/08/2023
Learned counsel for the petitioner submits that this contempt
petition is rendered infructuous.
The same is dismissed accordingly.
Notices are discharged.
(MAHENDAR KUMAR GOYAL),J
Sudha/109
Powered by TCPDF (www.tcpdf.org)
Publish Your Article
Campus Ambassador
Media Partner
Campus Buzz
LatestLaws.com presents: Lexidem Offline Internship Program, 2026
LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!