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Mehrabudeen S/O (Late) Shri Male ... vs Hameed @ Chotu Khan Son Of Shri Male ...
2023 Latest Caselaw 3795 Raj/2

Citation : 2023 Latest Caselaw 3795 Raj/2
Judgement Date : 18 August, 2023

Rajasthan High Court
Mehrabudeen S/O (Late) Shri Male ... vs Hameed @ Chotu Khan Son Of Shri Male ... on 18 August, 2023
Bench: Mahendar Kumar Goyal
                                   [2023:RJ-JP:18169]

                                              HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                          BENCH AT JAIPUR

                                                   S.B. Civil Contempt Petition No. 314/2020

                                                                             In

                                                        S.B. Civil First Appeal No.134/2018

                                   Mehrabudeen S/o (Late) Shri Male Khan, Resident Of Madeena
                                   Colony, Jogiyon Ka Mohalla, Chomu, District Jaipur
                                                                                              ----Petitioner-Appellant
                                                                          Versus
                                   1.         Hameed @ Chotu Khan Son Of Shri Male Khan, Resident
                                              Of Plot No. 92 Naya Jalupura Ram Nagar, Kachchi Basti,
                                              Jaipur.
                                   2.         Irshad Son Of Shri Ikbal Husain, Resident Of B.k. Colony,
                                              Near Jogiyon Ka Mohalla Chomu, District Jaipur.
                                                                                     ----Contemnors-Respondents

For Petitioner(s) : Ms. Alisha Chopra for Ms. Suruchi Kasliwal For Respondent(s) : Mr. Vinod Kumar Sharma for Mr. Saransh Saini

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/37

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