Dev Lal S/O Sh. Gangaram vs Sh. Sandeep Verma, Secretary ...
2023 Latest Caselaw 5813 Raj/2

                                   [2023:RJ-JP:28150]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                  S.B. Civil Contempt Petition No. 1319/2019

                                                                              In

                                                        S.B. Civil Writ Petition No.2042/2018

                                   Dev Lal S/o Sh. Gangaram, Aged About 41                               Years,   R/o
                                   Chatarganj, Tehsil Hindoli, District Bundi (Raj)
                                                                                                        ----Petitioner
                                                                           Versus
                                   1.          Sh. Sandeep Verma, Secretary, Department Of Public
                                               Health And Engineering Secretariat Rajasthan Jaipur.
                                   2.          Sh. Mahesh Chand Rathi, Chief Engineer (Admn.),
                                               Department Of Public Health And Engineering Jaipur
                                   3.          Sh. Ashutosh A.T. Pedenkar, Secretary, Department Of
                                               Gramin Of Vikas And Panchayatraj, Secretariat, Jaipur
                                   4.          The State Of Rajasthan, Through Principal Secretary,
                                               Department     Of   Public    Health And Engineering,
                                               Secretariat, Rajasthan, Jaipur
                                                                                      ----Contemnors/Respondents

For Petitioner(s) : Mr Suresh Kashyap For Respondent(s) : Mr. Anil Mehta, AAG with Ms. Archana Mr. S.S. Raghav, AAG with Mr. Ajay Singh Rajawat

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

In view of withdrawal of the original advertisement itself,

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), if any.

The contempt petition is dismissed accordingly.

Notices are discharged.

(MAHENDAR KUMAR GOYAL),J

Sudha/256

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