Shankar Lal Sharma S/O Late Shri ... vs Shri Rajesh Koolwal ...
2023 Latest Caselaw 4386 Raj/2

                                   [2023:RJ-JP:19877]

                                              HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                          BENCH AT JAIPUR

                                                  S.B. Civil Contempt Petition No. 306/2019
                                                                               In
                                                        S.B. Civil Writ Petition No.3213/2015

                                   Shankar Lal Sharma S/o Late Shri Jwalaram Ji Sharma, Aged
                                   About 65 Years, R/o Gram And Post Pampur (Prempur) Via
                                   Jattari, Janpad Aligarh, Uttar Pradesh, Bharat.
                                                                                                             ----Petitioner
                                                                           Versus
                                   1.         Shri Rajesh Koolwal, Upadhyakhsh (Karya) Messers K.e.c.
                                              International Li. Jhotwara, Jaipur 302012.
                                   2.         Shri Rohit Jhalani, UP Mahaprabadhak, Messers K.e.c.
                                              International Li. Jhotwara, Jaipur 302012.
                                                                                                          ----Respondents

For Petitioner(s) : None Present For Respondent(s) : Mr. Rupin Kala, GC

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL Judgment / Order 29/08/2023

This contempt petition has been filed alleging willful

disobedience of the order dated 30.10.2018 passed by this Court

in S.B. Civil Writ Petition No.3213/2015. The aforesaid order has

been set aside by a Division Bench of this Court vide order dated

05.03.2022 passed in D.B. Special Appeal (Writ) No.182/2019:

Shri Rajesh Koolwal & Ors. Vs. Shankar Lal Sharma & Ors.

None for the petitioner even in second round.

In view thereof, this contempt petition does not survive and

is dismissed accordingly.

Notices are discharged.

(MAHENDAR KUMAR GOYAL),J

Sudha/52

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