Chandra Narayan Saxena S/O Late ... vs Shri Sandeep Verma
2023 Latest Caselaw 2335 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                 S.B. Civil Contempt Petition No. 1102/2019

                                    Chandra Narayan Saxena S/o Late Prem Narayan Saxena
                                                                                                        ----Petitioner
                                                                        Versus
                                    Shri Sandeep Verma & Ors.
                                                                                                     ----Respondents

                                   For Petitioner(s)           :    None present
                                   For Respondent(s)           :    Mr. Anil Mehta, AAG with
                                                                    Mr. Yashodhar Pandey

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Order

24/02/2023

Learned Additional Advocate General submits that the order

dated 01.03.2019, contempt whereof is alleged, is based on a

Coordinate Bench judgment of this Court in case of Bhiya Ram

Vishnoi Vs. State of Rajasthan & Ors. (S.B. Civil No.14215/2013)

decided on 14.02.2017 and that judgment has been stayed by a

Division Bench of this Court in DB Special Appeal Writ

No.341/2020 in SB civil Review Petition No.142/2019 vide order

dated 13.09.2021 and in view thereof, the contempt petition does

not survive.

None for the petitioner even in the second round.

However, in the interest of justice, the petitioner is granted

an opportunity to rebut the aforesaid statement.

List the matter on 01.03.2023.

(MAHENDAR KUMAR GOYAL),J

Manish/105

Powered by TCPDF (www.tcpdf.org)