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M/S Hari Om Stone Crusher ... vs The State Of Rajasthan ...
2023 Latest Caselaw 3794 Raj/2

Citation : 2023 Latest Caselaw 3794 Raj/2
Judgement Date : 18 August, 2023

Rajasthan High Court
M/S Hari Om Stone Crusher ... vs The State Of Rajasthan ... on 18 August, 2023
Bench: Mahendar Kumar Goyal
[2023:RJ-JP:18172]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

                S.B. Civil Contempt Petition No. 334/2021

                                           In

                     S.B. Civil Writ Petition No.2847/2021

M/s Hari Om Stone Crusher Panchudala, Tehsil Kotputli, District
Jaipur (Raj.) Through Its Manager Mool Chand Nehra S/o Shri
Binja Ram Nehra, Aged 39 Years, R/o Village Barnager, Tehsil
Kotputli, District Jaipur (Raj.)
                                                                          ----Petitioner
                                        Versus
1.       The State Of Rajasthan, Through Its Principal Secretary,
         Department Of Mines, Geology, Secretariat, Jaipur. (Raj.)
2.       Shri Ajeetabh Sharma, Principal Secretary, Department Of
         Mines, Geology, Secretariat, Jaipur. (Raj.)
3.       Shri O.p. Khasera, Joint Secretary (Mines), Department
         Of Mines And Geology, Secretariat, Jaipur.
4.       Shri K.b. Pandya, Director, Department Of Mines And
         Geology, Court Circle Udaipur (Raj.)
5.       Shri Mahesh Mathur, Superintendent Mining Engineer,
         Department Of Mines And Geology, Jaipur (Raj.)
6.       Shri        Manoj     Sharma,           Assistant           Mining   Engineer,
         Department Of Mines And Geology, Kotputli, District
         Jaipur (Raj.)
                                                ----Contemnors-Non-Petitioners


For Petitioner(s)             :     Mr. Arvind Soni
For Respondent(s)             :     Mr. Aditya Singh for

Mr. R.P. Singh, AAG

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

18/08/2023

Learned counsel for the petitioner submits that this contempt

petition is rendered infructuous.

[2023:RJ-JP:18172] (2 of 2) [CCP-334/2021]

The same is dismissed accordingly.

Notices are discharged.

(MAHENDAR KUMAR GOYAL),J

Sudha/42

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