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Smt Leelawati Sharma vs G S Sandhu, Princ Secy, Local Body ...
2023 Latest Caselaw 3620 Raj/2

Citation : 2023 Latest Caselaw 3620 Raj/2
Judgement Date : 16 August, 2023

Rajasthan High Court
Smt Leelawati Sharma vs G S Sandhu, Princ Secy, Local Body ... on 16 August, 2023
Bench: Mahendar Kumar Goyal
                                   [2023:RJ-JP:17829]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                  S.B. Civil Contempt Petition No. 1250/2013

                                                                              In

                                                        S.B. Civil Writ Petition No.699/2011

                                    Smt. Leelawati Sharma wife of Late Shri Govind Narayan
                                    Sharma, aged about 57 years, resident of House No.1061,
                                    Jhalaniyon Ka Rasta, Kishanpole Bazar, Jaipur (Raj.)
                                                                                                       ----Petitioner
                                                                          Versus
                                    1. G. S. Sandhu, Principal Secretary, Local Self Department,
                                    Government of Rajasthan, Jaipur
                                    2. Mr. Tara Chand Meena, Director, Local Bodies Department,
                                    Jaipur.
                                    3. Mr. Dinesh Chand Jain, Chief Executive Officer, Nagar Nigam,
                                    Kota (Raj.)
                                                                                     ----Respondents-Contemnors

For Petitioner(s) : Mr. D.P. Sharma For Respondent(s) : Mr. Rajesh Maharshi, AAG

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 contempt petition is dismissed accordingly.

The notices are discharged.

(MAHENDAR KUMAR GOYAL),J

Manish/62

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