Lata W/O Shri Bhagchand vs Shri Akhil Arora ...
2023 Latest Caselaw 6005 Raj/2

                                   [2023:RJ-JP:29246]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                   S.B. Civil Contempt Petition No. 938/2023
                                                                        In
                                                     S.B. Civil Writ Petition No.7757/2019
                                    Lata W/o Shri Bhagchand, Aged About 45 Years, R/o- House No.
                                    304, Pani Ki Tanki Ke Pass, Rajiv Nagar, Ajmer Presently Working
                                    Rasoiya, Ambedkar Hostel, Subhash Nagar, Ajmer
                                                                                                             ----Petitioner
                                                                         Versus
                                    1.         Shri Akhil Arora, Additional Finance Secretary, Rajasthan
                                               Govt., Govt. Secretariat, Jaipur
                                    2.         Finance Secretary, Rajasthan Govt., Govt. Secretariat,
                                               Jaipur
                                                                                                        ----Respondents

For Petitioner(s) : Mr. Kailash Chander Sharma For Respondent(s) :

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

13/10/2023

This contempt petition has been filed alleging wilful

disobedience of the order dated 19.12.2022 passed by this Court

whereby, the respondents were directed to decide the

representation filed by the petitioner following the principles of

nature justice.

Indisputably, the representation filed by the petitioner has

been decided by the respondents in the writ petition vide order

dated 03.07.2023 placed on record by the petitioner herself as

Annexure-2.

In view thereof, this contempt petition is dismissed.

(MAHENDAR KUMAR GOYAL),J

Manish/73

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