Smt Vimla Bhati vs Purshottam Biyani And Anr` ...
2023 Latest Caselaw 6367 Raj/2

                                   [2023:RJ-JP:32169]

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                                  S.B. Civil Contempt Petition No. 890/2017
                                                                            In
                                                    S.B. Civil Writ Petition No.12660/2011

                                    Vimla Bhati, W/o Shri Madhav Singh Bhati, resident of House No.
                                    F-14, 80 Feet Road, Mahesh Nagar, Jaipur
                                                                                                     ----Petitioner
                                                                        Versus
                                    1.       Purshottam Biyani, Secretary, Jaipur Development
                                             Authority, Ram Kishore Vyas Bhawan, Indira Circle, JLN
                                             Marg, Jaipur
                                    2.       Manoj Kumar, Deputy Commissioner, Zone-5 Jaipur
                                             Development Authority, Ram Kishore Vyas Bhawan, Indira
                                             Circle, Jln Marg, Jaipur
                                    3.       The State Of Rajasthan, Through Secretary, Urban
                                             Development And Housing Department, Government
                                             Secretariat, Jaipur Rajasthan
                                                                                   ----Respondents/Contemnors

For Petitioner(s) : Mr. Saurabh Pareek with Mr. Abhimanyu Singh Bhati for Mr. Rakesh Kumar For Respondent(s) : Ms. Archana for Mr. Anil Mehta, AAG

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

01/11/2023

Learned counsel for the petitioner submits that this contempt

petition is rendered infructuous.

The contempt petition is dismissed accordingly. Pending

application also stands disposed of.

The notices are discharged.

(MAHENDAR KUMAR GOYAL),J

Manish/s-185

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