Sahab Singh (Deceased) vs Shri Meghraj Singh Ratnu ...
2023 Latest Caselaw 3601 Raj/2

[2023:RJ-JP:17883]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

               S.B. Civil Contempt Petition No. 668/2023

                                             In

                  S.B. Civil Writ Petition No.15142/2019

1.       Sahab Singh (Deceased), Resident Of Santruk Village,
         Tehsil      Kumher,         District      Bharatpur(Died             During   The
         Pendency Of The Writ Petition, Through His Legal Heirs).
1/1.     Urmila Devi Wife Of Late Sahab Singh, Aged About 47
         Years, Resident Of Santruk Village, Tehsil Kumher, District
         Bharaput, Rajasthan-321025.
1/2.     Manish Kumar Son Of Late Sahab Singh, Aged About 33
         Years,      R/o      Santruk        Village,      Tehsil      Kumher,     District
         Bharatpur, Rajasthan-321025.
1/3.     Rahul Singh Son Of Late Sahab Singh, Aged About 26
         Years,      R/o      Santruk        Village,      Tehsil      Kumher,     District
         Bharatpur, Rajashtan-321025.
1/4.     Vimlesh D/o Late Sahab Singh, Aged About 31 Years, R/o
         Santruk      Village,         Tehsil      Kumher,         District     Bharatpur,
         Rajasthan-321025.
1/4.     Nilesh D/o Late Sahab Singh, Aged About 28 Years, R/o
         Santruk      Village,         Tehsil      Kumher,         District     Bharatpur,
         Rajasthan-321025.
                                                                         ----Petitioners
                                          Versus
1.       Shri Meghraj Singh Ratnu, The Registrar, Cooperative
         Societies, Government Of Rajasthan, Nehru Sahakar
         Bhawan, Sahkar Marg, Jaipur.
2.       Umesh Sharma, The Managing Director, Bharatpur Central
         Cooperative Bank Limited, Registered Office-Near Old
         Power House, Bharatpur-321001.
                                                     ----Contemnors-Respondents

For Petitioner(s) : Mr. Nripendra Sinsinwar For Respondent(s) : Mr. S.S. Raghav, AAG

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

[2023:RJ-JP:17883] (2 of 2) [CCP-668/2023]

Judgment / Order

16/08/2023

Learned counsel for the petitioner submits that this contempt

petition is rendered infructuous.

The same is dismissed accordingly.

(MAHENDAR KUMAR GOYAL),J

Sudha/223

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