Govind Narayan Sharma S/O. Late ... vs Mr. S.P. Garg- The Administrator / ...
2023 Latest Caselaw 3970 Raj/2

[2023:RJ-JP:18640]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

              S.B. Civil Contempt Petition No. 1500/2019

                                           In

                     S.B. Civil Writ Petition No.5495/2019

Govind Narayan Sharma S/o. Late Shri Panna Lal Sharma, Aged
About 62 Years, R/o 11/77, Dhuleswhar Garden, Near Mahadev
Temple, Ajmer Road, Jaipur.
                                                                     ----Petitioner
                                        Versus
1.       Mr. S.P. Garg- The Administrator / President, Amateur
         Kabaddi Federation Of India (Akfi), At E-386 Cabin-B
         (Basement) Greater Kailash Part 1, New Delhi - 1100
         048. (Hereinafter Referred To As Contemnor No. 1)
2.       Mr. Tejsvi Singh, President, Rajasthan State Kabbaddi
         Association (Rska), Registered Office At 2 Akansha, Ajmer
         Road, Jaipur (Rajasthan)- 302021. (Hereinafter Referred
         To As Contemnor No. 2)
3.       Mr. Chandra Prakash Joshi, Joint Secretary, Rajasthan
         State Kabbaddi Association (Rska), Registered Office At
         138, Shastri Nagar, Dadabari, Distt Kota - 324009.
         (Hereinafter Referred To As Contemnor No. 3)
                                                   ----Respondents-Contemnors

For Petitioner(s) : None Present For Respondent(s) : Mr. Pratyush Sharma for Mr. Ravi Bhojak

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

22/08/2023

Learned counsel for the respondents submits that this

contempt petition has been filed alleging willful disobedience of

the interim order passed by this Court on 05.04.2019 whereas,

the writ petition itself has been dismissed by this Court vide order

[2023:RJ-JP:18640] (2 of 2) [CCP-1500/2019]

dated 23.01.2020. He, therefore, prays for dismissal of the

contempt petition.

On last date i.e. 19.08.2023, following order was passed:

"None for the petitioner.

List the matter on 22.08.2023 as 'seventeenth case' as prayed."

In view thereof, taking into consideration the contention

advanced by the learned counsel for the respondents, this

contempt petition is dismissed.

Notices are discharged.

(MAHENDAR KUMAR GOYAL),J

Sudha/18

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