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Chetan Rohada And Sons Through ... vs Shri Abdul Hafiz, ...
2023 Latest Caselaw 6473 Raj/2

Citation : 2023 Latest Caselaw 6473 Raj/2
Judgement Date : 3 November, 2023

Rajasthan High Court
Chetan Rohada And Sons Through ... vs Shri Abdul Hafiz, ... on 3 November, 2023
Bench: Mahendar Kumar Goyal
                                   [2023:RJ-JP:32822]

                                              HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                          BENCH AT JAIPUR

                                                  S.B. Civil Contempt Petition No. 752/2023

                                                                                IN

                                                        S.B Civil Writ Petition No. 5227/2021

                                   Chetan Rohada And Sons Through Karta Chetan Rohada, S/o
                                   Bherulal, R/o 740-A, Pratap Nagar, Cad Circle, Kota (Raj.)
                                                                                                            ----Petitioner
                                                                            Versus
                                   1.         Shri Abdul Hafiz, Sub-Registrar/Tehsildar, Tehsil Baran,
                                              District Baran (Raj.)
                                   2.         Shri Ajay Rai, Commissioner, Nagar Parishad, Baran (Raj.)
                                   3.         State     Of     Rajasthan,          Through          Secretary,   Finance
                                              Department, Govt. Of Rajasthan, Secretariat, Jaipur
                                              (Raj.)
                                                                                                         ----Respondents

For Petitioner(s) : Mr. Praveen Kumar Jain For Respondent(s) :

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL Judgment / Order

03/11/2023

Learned counsel for the petitioner wants to withdraw this

contempt petition as he has instructions to avail the appropriate

remedy available under the law for redressal of his grievance(s).

The contempt petition is dismissed accordingly.

(MAHENDAR KUMAR GOYAL),J

Sudha/53

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