Citation : 2023 Latest Caselaw 4141 Raj/2
Judgement Date : 24 August, 2023
[2023:RJ-JP:18951]
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Contempt Petition No. 435/2023
In
S.B. Civil Writ Petition No.10112/2022
Smt. Gopya Wife Of Sundra, Aged About 70 Years, R/o Village
Dei, Tehsil Nainwa, District Bundi (Raj.).
----Petitioner
Versus
1. Mahesh Sharma, Tehsildar, Nainwa, District Bundi.resident
Of Village Dei, Tehsil Nainwa, District Bundi.
2. Smt. Jareena W/o Riyajuddin, Resident Of Village Dei,
Tehsil Nainwa, District Bundi.
3. Smt. Nurjahan W/o Madarbux., Resident Of Village Dei,
Tehsil Nainwa, District Bundi.
4. State Of Rajasthan, Through Tehsildar, Tehsil Nainwa,
District Bundi.
----Contemnors-Respondents
For Petitioner(s) : Mr. Lakhan Singh Tomar For Respondent(s) : Mr. Ashwani Kumar Chobisa
HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL
Judgment / Order
24/08/2023
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/85
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