Shri Mahaveer Prasad Patni S/O ... vs State Of Rajasthan ...
2023 Latest Caselaw 6068 Raj/2

                                   [2023:RJ-JP:29777]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                  S.B. Civil Contempt Petition No. 1525/2018
                                                                               In
                                                        S.B. Civil Writ Petition No.1028/2018

                                    Shri Mahaveer Prasad Patni S/o Late Shri Shantilal Patni, Aged
                                    About 65 Years, R/o House Of Lalchand Sindhi, Near Haryana
                                    Brahmin Panchayat Bhawan, Chandra Colony (Sindhi Colony),
                                    Madanganj- Kishangarh, Ajmer (Raj.)
                                                                                                           ----Petitioner
                                                                           Versus
                                    1.         State Of Rajasthan, Through Its Principal Secretary,
                                               Department Of Revenue, Government Of Rajasthan,
                                               Secretariat, Jaipur
                                    2.         Shri Ajitab Sharma, Principal Secretary, Department Of
                                               Revenue, Government Of Rajasthan, Secretariat, Jaipur
                                    3.         Smt Aarti Dogra, The Collector And District Magistrate,
                                               Ajmer
                                                                                                        ----Respondents

For Petitioner(s) : Mr. Akshit Gupta for Mr. Vigyan Shah For Respondent(s) : Ms. Archana for Mr. Anil Mehta, AAG

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

16/10/2023

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).

The contempt petition is dismissed accordingly.

The notices are discharged.

(MAHENDAR KUMAR GOYAL),J

Manish/31

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