Nikita Choudhary D/O Shri Arjun ... vs Shri Rajeshwar Singh, Principal ...
2023 Latest Caselaw 2109 Raj/2

                                   [2023/RJJP/002562]

                                              HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                          BENCH AT JAIPUR

                                                  S.B. Civil Contempt Petition No. 1309/2019

                                                                             In

                                                     S.B. Civil Writ Petition No.20927/2018

                                   Nikita Choudhary D/o Shri Arjun Lal Choudhary, Aged About 22
                                   Years, R/o Lilo Ka Bas, Tehsil Virat Nagar, District Jaipur
                                                                                                           ----Petitioner
                                                                         Versus
                                   1.         Shri   Rajeshwar        Singh,       Principal          Secretary,   Rural
                                              Development And Panchayati Raj Department, Rajasthan
                                              Govt. Of Rajasthan Secretariat, Jaipur
                                   2.         Ashok Kumar, Chief Executive Officer Cum Member
                                              Secretary, Zila Parishad, Jalore
                                   3.         State Of Rajasthan, Through Its Principal Secretary, Rural
                                              Development And Panchayati Raj Department Rajasthan,
                                              Govt. Of Rajasthan, Secretariat, Jaipur.
                                                                                    ----Respondents/contemnors

For Petitioner(s) : Mr. G.S. Gouttam for Mr. R.K. Gouttam For Respondent(s) : Mr. S.S. Raghav, AAG with Mr. Ajay Singh Rajawat

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment

13/02/2023

Learned counsel for the petitioner wants to withdraw this

contempt petition.

The same is dismissed accordingly.

Notices are discharged.

(MAHENDAR KUMAR GOYAL),J

Sudha/34

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