Jai Singh S/O Ramdayal vs Shri Naresh Pal Gangwar ...
2023 Latest Caselaw 5885 Raj/2

[2023:RJ-JP:28711]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

               S.B. Civil Contempt Petition No. 704/2019
                                            In

                     S.B. Civil Writ Petition No.2445/2019

Jai Singh S/o Ramdayal, Aged About 64 Years, Village- Jaitpur,
Tehsil-Buhana, Dist-Jhunjhunu, Raj.
                                                                        ----Petitioner
                                        Versus
1.       Shri Naresh Pal Gangwar, Principal Secretary Energy
         Department State Of Rajasthan Secretariatjaipur
2.       Shri Vs Bhati, Chief Managing Director, Ajmer Vidut Vitran
         Nigam Ltd. Vidut Bhawan, Panchsheel Nagar, Ajmer.
3.       Shri Mk Singhal, The Superintend Engineering (O And M)
         Ajmer Vidut Vitran Nigam Ltd. Jhunjhunu.
4.       Mr. Subhash Meena, Assistan Engineer (O And M) Ajmer
         Vidut Vitran Nigam Ltd. Buhana Jhunjhunu.
5.       Mr. Abhimanyu Yadav, Junior Engineer (O And M) Buhana
         At Present Posted At A.en (O And M) Ajmer Vidut Vitran
         Nigam Ltd. Patan District Sikar.
6.       State Of Rajasthan, Through Principal Secretary, Energy
         Department, Secretariat, Rajasthan, Jaipur.
                                                                     ----Respondents

For Petitioner(s) : None present For Respondent(s) : Dr. Ganesh Parihar, AAG with Ms. V.S. Badaya Ms. Nikita Bhandari for Ms. Anuradha Upadhyay

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

11/10/2023

On last date, i.e., 06.10.2023 following order was passed:-

[2023:RJ-JP:28711] (2 of 2) [CCP-704/2019]

"Learned counsels for the respondents submit that despite issuance of notices to them, the petitioner did not turn up to settle the issue.

None for the petitioner even in the second round.

However, in the interest of justice, the petitioner is granted one more opportunity to present his case.

List the matter on 11.10.2023 as "fifteenth case" in the cause list as prayed."

Today also, none appears for the appellant.

In view thereof, taking into consideration the statement

made by the learned counsels for the respondents on 06.10.2023,

this contempt petition is dismissed.

The notices are discharged.

(MAHENDAR KUMAR GOYAL),J

Manish/45

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