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Radhika Singh Daughter Of Shri ... vs Shri Anand Kumar, ...
2023 Latest Caselaw 4070 Raj/2

Citation : 2023 Latest Caselaw 4070 Raj/2
Judgement Date : 23 August, 2023

Rajasthan High Court
Radhika Singh Daughter Of Shri ... vs Shri Anand Kumar, ... on 23 August, 2023
Bench: Mahendar Kumar Goyal
[2023:RJ-JP:18770]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

                S.B. Civil Contempt Petition No. 61/2023

                                           In

                     S.B. Civil Writ Petition No.2590/2022

Radhika Singh Daughter Of Shri Ranjeet Singh, Wife Of Shri
Jitendra Singh, Aged About 34 Years, Resident Of 41 Moti Vihar,
Near Neelam Paradise Hotel, Sirsi Road, Panchyawala, District
Jaipur (Raj.)
                                                                        ----Petitioner
                                        Versus
1.       Shri        Anand        Kumar,        Principal        Secretary,     Home
         Department,         Government            Of     Rajasthan,     Secretariat,
         Bhagwan Das              Road, C-Scheme,              Ashok Nagar,jaipur-
         302051, (Raj.)
2.       Shri Gourav Shrivastav, Inspector General Of Police,
         Bharatpur Range, Main Road, Rajendra Nargar, Bharatpur-
         321001 (Raj.).
3.       Shri Umesh Mishra, Director General Of Police, Police
         Headquarter, Jaipur-30302 (Raj.).
4.       Smt. Binita Thakar, Addl. Director General Of Police
         (Appointment And Promotion Board), Rajasthan, Jaipur.
         (Raj.)
5.       Shri Sanjay Kumar Shrotriya, Secretary, Rajasthan Public
         Service       Commission,          Ghooghra         Ghati,    Jaipur   Road,
         Ajmer-305001, (Raj.).
                                                                     ----Respondents

For Petitioner(s) : Mr. Ritesh Jain for Ms. Sweta Pareek For Respondent(s) : Mr. Rajesh Maharshi, AAG with Mr. Udit Sharma

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

23/08/2023

[2023:RJ-JP:18770] (2 of 2) [CCP-61/2023]

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/103

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