Friday, 15, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

M/S Tara Medicos Private Limited vs Ms. Archana Singh ...
2023 Latest Caselaw 5884 Raj/2

Citation : 2023 Latest Caselaw 5884 Raj/2
Judgement Date : 11 October, 2023

Rajasthan High Court
M/S Tara Medicos Private Limited vs Ms. Archana Singh ... on 11 October, 2023
Bench: Mahendar Kumar Goyal
                                   [2023:RJ-JP:28712]

                                             HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                         BENCH AT JAIPUR

                                                 S.B. Civil Contempt Petition No. 1205/2019

                                                                            In

                                                    S.B. Civil Writ Petition No.24901/2018

                                    M/s Tara Medicos Private Limited, Through Its Director Nimit
                                    Kasliwal S/o Shri Tara Chand Kasliwal, Aged About 42 Years, R/o
                                    A-7, 22 Godown Industrial Area, Jaipur.
                                                                                                       ----Petitioner
                                                                        Versus
                                    Ms. Archana Singh, Secretary, Jaipur Development Authourity,
                                    Indira Circle, Jawahar Lal Nehru Marg, Jaipur.
                                                                                                     ----Respondent

For Petitioner(s) : Mr. Pawan Sharma for Mr. Ravi Shanker Sharma For Respondent(s) : Mr. Anil Mehta, AAG with Ms. Archana

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

11/10/2023

In view of the interim order dated 14.10.2019 passed in DB

Special Appeal Writ No.912/2019 and other connected matters,

learned counsel for the petitioner wants to withdraw this contempt

petition with liberty to get it revived if the need so arises.

Learned counsel for the respondents does not oppose the

prayer.

In view thereof, this contempt petition is dismissed with

liberty as aforesaid.

The notices are discharged.

(MAHENDAR KUMAR GOYAL),J

Manish/46

Powered by TCPDF (www.tcpdf.org)

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : IJJ

 

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

 
 
Latestlaws Newsletter