Reena Fatima D/O Shri Mohd. Hanif vs State Of Rajasthan Through ...
2023 Latest Caselaw 4461 Raj/2

                                   [2023:RJ-JP:20241]

                                              HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                          BENCH AT JAIPUR

                                                 S.B. Civil Contempt Petition No. 1278/2019

                                                                              In

                                                        S.B. Civil Writ Petition No.8751/2019

                                   Reena Fatima D/o Shri Mohd. Hanif, Aged About 33 Years, R/o
                                   Mohalla Khaipada, Baran (Rajasthan)
                                                                                                        ----Petitioner
                                                                           Versus
                                   1.         State Of Rajasthan Through Secretary, Panchayati Raj
                                              Department, Jaipur Rajasthan
                                   2.         Shri Ashutosh A.T. Pednekar, Secretary, Panchayati Raj
                                              Department, Jaipur
                                   3.         Brijmohan Bairwa, Chief Executive Officer, Zila Parishad,
                                              Baran, District Baran, Rajasthan
                                   4.         Harish Chand Meena, Development Officer (Swachch
                                              Bharat Mission Rural), Panchayat Samiti, Baran, District
                                              Baran, Rajasthan
                                                                                      ----Respondents/Contemnors

For Petitioner(s) : Mr. Manish Parihar for Mr. Tanveer Ahamad For Respondent(s) : Ms. Sunita Satyarthi, AGC

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

31/08/2023

Learned counsel for the petitioner does not press this

contempt petition.

The same is dismissed accordingly.

Notices are discharged.

(MAHENDAR KUMAR GOYAL),J

Sudha/80

Powered by TCPDF (www.tcpdf.org)