Kalu Singh Chouhan S/O Shri Kishan ... vs Bijal Surana (2023:Rj-Jp:18046)
2023 Latest Caselaw 3679 Raj/2

                                   [2023:RJ-JP:18046]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                      S.B. Civil Contempt Petition No. 18/2020

                                                                               In

                                                       S.B. Civil Writ Petition No.17413/2019

                                    Kalu Singh Chouhan S/o Shri Kishan Singh Chauhan, Aged About
                                    40 Years, Fair Price Shop Keeper- Gram Panchayat- Kelzar,
                                    Tehsil- Chittorgarh, Distt.- Chittorgarh (Raj.).
                                                                                                          ----Petitioner
                                                                           Versus
                                    1.         Bijal Surana, District Supply Officer, Chittorgarh.
                                    2.         Smt.    Shivangi       Swarnkar,       District     Collector   (Supply),
                                               District- Chittorgarh.
                                    3.         State Of Rajasthan, Through Principal Secretary Sidharth
                                               Mahajan, Food, Civil Supply And Consumer Matters
                                               Department, Secretariat, Jaipur.
                                                                                      ----Respondents/Contemnors

For Petitioner(s) : Mr. Keshav Kumar Agarwal For Respondent(s) : Mr. Bharat Singh Gurjar, Dy.G.C.

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/73

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