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Rama Kumari Sharma D/O Shri Durga ... vs Shri D.N. Panday, Principal Chief ...
2023 Latest Caselaw 6460 Raj/2

Citation : 2023 Latest Caselaw 6460 Raj/2
Judgement Date : 3 November, 2023

Rajasthan High Court
Rama Kumari Sharma D/O Shri Durga ... vs Shri D.N. Panday, Principal Chief ... on 3 November, 2023
Bench: Mahendar Kumar Goyal
                                   [2023:RJ-JP:32890]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                   S.B. Civil Contempt Petition No. 381/2023

                                                                            In

                                                     S.B. Civil Writ Petition No.12390/2016

                                   Rama Kumari Sharma D/o Shri Durga Prasad Sharma, Aged
                                   About 66 Years, R/o Bagru Walon Ka Rasta, Second Crossing
                                   Chandpole Bazar, Jaipur (Raj.)
                                                                                                      ----Petitioner
                                                                         Versus
                                   1.          Shri D.N. Panday, Principal Chief Conservator Of Forest,
                                               Aranya Bhawan, Jhalana Doongr, Jaipur (Raj.)
                                   2.          Shri Balram Sharma , C.F. & T.A. to the Principal Chief
                                               Conservator Of Forest, Aranya Bhawan, Jhalana Doongri,
                                               Jaipur (Rajasthan.)
                                                                                    ----Contemnors-Respondents

For Petitioner(s) : Mr. Mahesh Gupta For Respondent(s) : Mr. R.P. Singh, AAG with Mr. Jaivardhan Singh Shekhawat Mr. Aditya Singh

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/115

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