Smt. Seema Devi W/O Late Shri Anoop ... vs Shri Rajeev Swaroop, I.A.S. Home ...
2023 Latest Caselaw 3907 Raj/2

[2023:RJ-JP:18480]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

               S.B. Civil Contempt Petition No. 686/2019

                                         In

                 S.B. Civil Writ Petition No.12757/2017

Smt. Seema Devi W/o Late Shri Anoop Singh (Constable No.
4345), Aged About 40 Years, Resident Of Village, Majra Kath,
Post Kolila, Tehsil Behror, District Alwar, Rajasthan
                                                                     ----Petitioner
                                     Versus
1.       Shri Rajeev Swaroop, IAS Home Secretary, Department
         Of Home, Secretariat, Jaipur
2.       Shri Kapil Garg, IPS, DGP, Rajasthan Police, Phq, Lal
         Kothi, Jaipur
3.       Shri Anand Srivastava, IPS, Commissioner Of Police,
         Police Commissionerate, Jaipur
4.       Shri Kavindra Singh Sagar, D.C.P. Headquarter, Police
         Commissionerate, Jaipur
5.       Shri Mikund Sohani, Director, Pension And Pensioners
         Welfare, Rajasthan Jyoti Nagar, Jaipur
6.       The State Of Rajasthan Through Secretary Department Of
         Home, Government Of Rajasthan, Secretariat, Jaipur
                                                                  ----Respondents

For Petitioner(s) : Mr. Harish Kumar Mann For Respondent(s) : Mr. Rajesh Maharshi, AAG with Mr. Udit Sharma

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

21/08/2023

In view of interim order dated 14.12.2022 passed by the

Hon'ble Supreme Court of India in Special Leave Petition (Civil)

No(s).18832/2019: State of Rajasthan & Ors. Vs. Seema Devi,

whereby, operation of the order, contempt whereof is alleged, has

[2023:RJ-JP:18480] (2 of 2) [CCP-686/2019]

been stayed, learned counsel for the petitioner wants to withdraw

this contempt petition with liberty to get it revived if the need so

arises.

The prayer is not opposed by the learned counsel for the

respondents.

In view thereof, this contempt petition is dismissed as

withdrawn with liberty as aforesaid.

Notices are discharged.

(MAHENDAR KUMAR GOYAL),J

Sudha/15

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