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Bheem Singh Son Of Shri Krishan ... vs Shri Abhay Kumar Principal ...
2023 Latest Caselaw 5883 Raj/2

Citation : 2023 Latest Caselaw 5883 Raj/2
Judgement Date : 11 October, 2023

Rajasthan High Court
Bheem Singh Son Of Shri Krishan ... vs Shri Abhay Kumar Principal ... on 11 October, 2023
Bench: Mahendar Kumar Goyal
[2023:RJ-JP:28531]

         HIGH COURT OF JUDICATURE FOR RAJASTHAN
                     BENCH AT JAIPUR

               S.B. Civil Contempt Petition No. 846/2021

                                            In

                     S.B. Civil Writ Petition No.4245/2019

Bheem Singh Son Of Shri Krishan Murari, Aged About 22 Years,
R/o Village Ganjpur, Post Noorpur, Tehsil Kathumar, District Alwar
(Raj.)
                                                                           ----Petitioner
                                         Versus
1.       Shri Abhay Kumar, Principal Secretary, Department Of
         Home, Government Of Rajasthan, Secretariat, Jaipur.
2.       Shri M L Lathar, Director General Of Police, Police
         Headquater, Lal Kothi, Jaipur.
3.       Binita Thakur, Addl. Director General And Inspector
         General, (Recruitment) Police Head Quater, Lal Kothi,
         Jaipur.
4.       Shri Devendra Kumar Bishnoi, Superintendent Of Police,
         Bharatpur
5.       State       Of     Rajasthan          Through         Principal      Secretary,
         Department           Of     Home,        Government          Of     Rajasthan,
         Secretariat, Jaipur.
                                                                      ----Respondents

For Petitioner(s) : Mr. Namo Narayan Sharma for Mr. Banwari lal Sharma For Respondent(s) : Mr. Udit Sharma for Mr. Rajesh Maharshi, AAG

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

11/10/2023

In view of an interim order dated 10.03.2022 passed by a

Division Bench of this Court in D.B. Special Appeal (Writ)

No.22/2022, learned counsel for the petitioner wants to withdraw

[2023:RJ-JP:28531] (2 of 2) [CCP-846/2021]

this contempt petition with liberty to get it revived if the need so

arises.

The prayer is not opposed by the learned counsel for the

respondents.

In view thereof, this contempt petition is dismissed as

withdrawn with liberty as aforesaid.

(MAHENDAR KUMAR GOYAL),J

Sudha/48

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