Chandra Prakash Sharma vs Naveen Mahajan And Ors ...
2023 Latest Caselaw 5663 Raj/2

                                   [2023:RJ-JP:27363]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                   S.B. Civil Contempt Petition No. 459/2018
                                                                        In
                                                     S.B. Civil Writ Petition No.5996/2017
                                    Chandra Prakash Sharma S/o Shri Gajanand Khandal, Baged
                                    about 41 years, R/o House No. 666, Ward No. 11, Raoji Ka
                                    Mohalla, Neem Ka Thana, Distt. Sikar Raj.
                                                                                                         ----Petitioner
                                                                         Versus
                                    1.         Naveen Mahajan, Principal Secretary, Rural Development
                                               And Panchayatiraj Department, Govt. Secretariat, Jaipur
                                               Raj.
                                    2.         Ansh Deep Ralhs, Additional Controller Of Examination
                                               Cum Chief Executive Officer, Zila Parishad, Alwar Raj.
                                    3.         State Of Raj. Through Its Principal Secretary, Rural
                                               Development   And      Panchayati   Raj Department,
                                               Government Secretariat, Jaipur Raj.
                                                                                                      ----Respondents

For Petitioner(s) : Mr. Gajender Sharma For Respondent(s) : Mr. S.S. Raghav, AAG with Mr. Ajay Singh Rajawat

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL Judgment / Order 06/10/2023

In view of interim order dated 25.11.2020 passed by the

Hon'ble Supreme Court of India in petitions for Special Leave to

Appeal No.13102-13109/2020, learned counsel for the petitioner

wants to withdraw this contempt petition with liberty to get it

revived if the need so arises.

The prayer is not opposed by learned counsel for the

respondents.

In view thereof, this contempt petition is dismissed with

liberty as aforesaid.

(MAHENDAR KUMAR GOYAL),J

Manish/82

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