Manish Kumar Sharma S/O Shri ... vs Shri Bhawani Singh Detha ...
2023 Latest Caselaw 6156 Raj/2

[2023:RJ-JP:30504]

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

               S.B. Civil Contempt Petition No. 502/2021
                                         In
                 S.B. Civil Writ Petition No.21455/2019

Manish Kumar Sharma S/o Shri Mahaveer Prasad Sharma, Aged
About 34 Years, R/o Above The Central Bank, Puroshotam
Market, Narainpur, Tehsil Thanagazi, Distt. Alwar, Rajasthan.
                                                                     ----Petitioner
                                      Versus
1.         Shri   Bhawani   Singh   Detha,     Principal                Secretary
           Department Of Local Self Government,                         State Of
           Rajasthan, Government Secretariat, Jaipur.
2.         Sh. Deepak Nandi, Director Local Self Government
           Department, Government Of Rajasthan, G-3, Rajmahal
           Residential Area, C-Scheme, Near Civil Lines Phatak,
           Jaipur 16 Rajasthan.
3.         Sh.     Jodha    Ram     Bishnoi,   Chief   Municipal
           Officer/Commissinoer, Nagar Palika, Makrana, Nagaur,
           Rajasthan.
4.         The State Of Rajasthan Through Principal Secretary,
           Department Of Local Self Government, State Of
           Rajasthan, Government Secretariat, Jaipur.
                                                ----Respondents/Contemnors

For Petitioner(s) : Mr. Amit Gupta For Respondent(s) : Ms. Archana with Mr. Praval Mishra for Mr. Anil Mehta, AAG

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

18/10/2023

In view of the interim order dated 13.09.2021 passed by a

Division Bench of this Court in DB Special Appeal Writ

No.341/2020 and other connected matters involving identical

controversy, learned counsel for the petitioner wants to withdraw

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

arises.

[2023:RJ-JP:30504] (2 of 2) [CCP-502/2021]

Learned counsel for the respondents does not oppose the

aforesaid prayer.

In view thereof, this contempt petition is dismissed as

withdrawn with liberty as aforesaid.

The notices are discharged.

(MAHENDAR KUMAR GOYAL),J

Manish/93

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