Suman W/O Late Shri Nand Kishor vs Smt. Aparna Arora, ...
2023 Latest Caselaw 3666 Raj/2

                                   [2023:RJ-JP:18018]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                 S.B. Civil Contempt Petition No. 1159/2022

                                                                            In

                                                    S.B. Civil Writ Petition No.14933/2020

                                    Suman W/o Late Shri Nand Kishor, Aged About 30 Years,
                                    Resident Of Urika, Tehsil Surajgarh, District Jhunjhunu (Raj.)
                                                                                                     ----Petitioner
                                                                        Versus
                                    1.      Smt. Aparna Arora, Additional Chief Secretary, Rural
                                            Development And Panchayati Raj Department Govt. Of
                                            Rajasthan, Govt. Secretariat, Jaipur.
                                    2.      Shri Jawahar Choudhary, Chief Executive Officer Cum
                                            Member Secretary, Zila Parishad Jhunjhunu.
                                    3.      State Of Rajasthan, Through Additional Chief Secretary,
                                            Department Of Rural Development And Panchayati Raj,
                                            Govt. Secretariat Jaipur.
                                                                                   ----Respondents/Contemnors

For Petitioner(s) : Mr. G.S. Gouttam For Respondent(s) : Mr. S.S. Raghav, AAG with Mr. Ajay Singh Rajawat

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

17/08/2023

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/199

Powered by TCPDF (www.tcpdf.org)