Budh Ram Kalyan S/O Shri Mukh Ram vs Shri Rai Singh Bhojawat ...
2023 Latest Caselaw 5584 Raj/2

                                   [2023:RJ-JP:26817]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                   S.B. Civil Contempt Petition No. 2167/2018

                                                                                In

                                                         S.B. Civil Writ Petition No.6240/1999

                                    Budh Ram Kalyan S/o Shri Mukh Ram, Resident Of Village And
                                    Post Seethal, Distt. Jhunjhunu, Rajasthan
                                                                                                         ----Petitioner
                                                                            Versus
                                    1.         Shri Rai Singh Bhojawat, Managing Director, Central
                                               Cooperative Bank Limited, Baran
                                    2.         State Of Rajasthan, Through Principal Secretary To The
                                               Government,        Co-Operative            Department,     Secretariat,
                                               Jaipur.
                                    3.         Shri Sanjay Garg, Managing Director, Rajasthan State
                                               Cooperative Consumer Federation Limited, Nehru Sahkar
                                               Bhawan, Jaipur.
                                                                                       ----Respondents/Contemnors

For Petitioner(s) : Mr. Rajendra Prasad Sharma For Respondent(s) : Mr. Ram Kishan Sharma

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

05/10/2023

Learned counsel for the petitioner submits that this contempt

petition is rendered infructuous.

The contempt petition is dismissed accordingly. Pending

application also stands disposed of.

The notices are discharged.

(MAHENDAR KUMAR GOYAL),J

Manish/59

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