Mahendra Kumar Meena S/O Shri ... vs Rajeshwar Singh Principal ...
2023 Latest Caselaw 3775 Raj/2

                                   [2023:RJ-JP:18199]

                                              HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                          BENCH AT JAIPUR

                                                  S.B. Civil Contempt Petition No. 2613/2018

                                                                           In

                                                    S.B. Civil Writ Petition No.10155/2018

                                   Mahendra Kumar Meena S/o Shri Chhitar Lal Meena, Aged About
                                   38 Years, Category ST Male, R/o Village And Post Pachi Kalan
                                   Tehsil Antan District Baran
                                                                                                     ----Petitioner
                                                                        Versus
                                   1.         Rajeshwar Singh Principal Secretary Rural Development
                                              And Panchayati Raj Department, Govt. Of Rajasthan
                                              Secretariat Jaipur
                                   2.         Govind Singh Ranawat Chief Executive Officer Cum
                                              Member Secretary, Zila Parishad Rajsamand
                                   3.         State Of Rajasthan Through Its Principal Secretary Rural
                                              Development And Panchayati Raj Department, Raj. Govt.
                                              Of Rajasthan Secretariat Jaipur
                                                                                   ----Respondents-Contemnors

For Petitioner(s) : Mr. G.S. Gouttam for Mr. R.K. Gouttam For Respondent(s) : Dr. Ganesh Parihar, AAG

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

18/08/2023

Learned counsel for the petitioner wants to withdraw this

contempt petition.

The contempt petition is dismissed accordingly.

Notices are discharged.

(MAHENDAR KUMAR GOYAL),J

Sudha/28

Powered by TCPDF (www.tcpdf.org)