Kailash Chandra Sharma S/O Shri ... vs Shri Rajeshwar Singh ...
2023 Latest Caselaw 5579 Raj/2

[2023:RJ-JP:26806]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

               S.B. Civil Contempt Petition No. 513/2020
                                            In
                     S.B. Civil Writ Petition No.1156/1997

Kailash Chandra Sharma S/o Shri Ram Niwas Sharma, Aged
About 58 Years, Resident Of Vpo Niwaru, Via Jhotwara, Jaipur.
                                                                        ----Petitioner
                                        Versus
1.       Shri Rajeshwar Singh, Secretary, Special Schemes and
         Integrated Development Department (SS and IRD),
         Government Of Rajasthan, Government Secretariat,
         Jaipur.
2.       State Of Rajasthan, Through Secretary, Special Schemes
         and Integrated Development Department (SS And IRD)
         Government Of Rajasthan, Government Secretariat,
         Jaipur.
                                                                     ----Respondents

For Petitioner(s) : Mr. Pushpendra Singh Tanwar with Mr. Rohit Tiwari for Mr. Shobit Tiwari For Respondent(s) : Mr. S.S. Raghav, AAG with Mr. Ajay Singh Rajawat

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

05/10/2023

Learned counsel for the respondents has submitted a copy of

the compliance report filed by them in the Office on 04.10.2023.

Inviting attention of this Court towards the contents of the

compliance report and the documents appended therewith as

Annexure CR-1, learned counsel for the respondents submits that

compliance of the order dated 04.10.2012, contempt whereof is

alleged, has been made.

Learned counsel for the petitioner prays for dismissal of the

contempt petition in view of the aforesaid statement.

[2023:RJ-JP:26806] (2 of 2) [CCP-513/2020]

Ordered accordingly.

The notices are discharged.

(MAHENDAR KUMAR GOYAL),J

Manish/48

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