Rajendra Choudhary S/O Shri ... vs Shri K.K. Pathak ...
2023 Latest Caselaw 5459 Raj/2

[2023:RJ-JP:26053]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

               S.B. Civil Contempt Petition No. 95/2021

                                           In

                     S.B. Civil Writ Petition No.3543/2020

Rajendra Choudhary S/o Shri Hanuman Ram Choudhary, Aged
About 27 Years, Resident Of Vpo Bhanganpura, Tehsil Nawa City,
Nagaur, Rajasthan.
                                                                            ----Petitioner
                                        Versus
1.       Shri K.K. Pathak, Principle Secretary Women And Child
         Development              Department            State          Of     Rajasthan,
         Government Secretariat, Jaipur
2.       Dr.     Prathiba         Singh,         Director,           Integrated     Child
         Development Department, State Of Rajasthan, 2, Janpath
         Gandhi Nagar, Jaipur.
3.       Shri Rajesh Verma, (Nutrition Mission- Poshan Abhiyan),
         Integrated Child Development Department, State Of
         Rajasthan, 2, Janpath Gandhi Nagar, Jaipur.
4.       Shri Rajesh Shekhawat S/o Shri Bhopal Singh Shekhawat,
         Director, M/s Leader Star Security Limited, Having Its
         Registered Office At 44, Ayodhay Colony, Heerapura Dcm,
         Ajmer Road, Jaipur, Rajasthan
5.       State Of Rajasthan, Through Principle Secretary Women
         And     Child       Development             Department,            Government
         Secretariat, Jaipur.
                                                ----Non-Petitioners/Contemnors


For Petitioner(s)             :     Ms. Apoorva Agarwal for
                                    Mr. Himanshu Jain
For Respondent(s)             :     Ms. Sheetal Mirdha, AAG with

Mr. Prateek Singh

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

03/10/2023

[2023:RJ-JP:26053] (2 of 2) [CCP-95/2021]

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/40

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