Nazrul Hasan Son Of Shri Moajjam ... vs The State Of Rajasthan ...
2023 Latest Caselaw 6458 Raj/2

                                   [2023:RJ-JP:32891]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                     S.B. Civil Contempt Petition No. 392/2023

                                                                                In

                                                        S.B. Civil Writ Petition No.2453/2023

                                   Nazrul Hasan Son Of Shri Moajjam Ali, Aged About 36 Years,
                                   Resident Of Ward No. 28, Dargah Khwaja Haji Mohammad
                                   Najumuddin           Sahab          Fatehpur       Shekhawati,            District   Sikar
                                   (Rajasthan).
                                                                                                               ----Petitioner
                                                                             Versus
                                   1.          The    State     Of      Rajasthan,        Through          Chief   Secretary
                                               Rajasthan, Jaipur.
                                                                                                          ........Non-Petitioner
                                   2.          Amit Yadav, District Collector Sikar (Rajasthan).
                                                                                       ----Non-Petitioner/Contemnor


                                   For Petitioner(s)               :     Mr. Akhil Dadhich for
                                                                         Mr. Amit Singh Shekhawat
                                   For Respondent(s)               :     Mr. Akshay Sharma, AGC

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

03/11/2023

Learned counsel for the petitioner submits that this contempt

petition is rendered infructuous.

The same is dismissed accordingly.

Notices are discharged.

(MAHENDAR KUMAR GOYAL),J

Sudha/116

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