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Tej Singh Chouhan vs Shri Suresh Pareek And Ors ...
2023 Latest Caselaw 6166 Raj/2

Citation : 2023 Latest Caselaw 6166 Raj/2
Judgement Date : 18 October, 2023

Rajasthan High Court
Tej Singh Chouhan vs Shri Suresh Pareek And Ors ... on 18 October, 2023
Bench: Mahendar Kumar Goyal
                                   [2023:RJ-JP:30228]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                   S.B. Civil Contempt Petition No. 989/2018

                                                                              In

                                                     S.B. Civil Writ Petition No.20667/2017

                                   Tej Singh Chouhan S/o Shri Richpal Singh, R/o 99, Karni Nagar,
                                   Jhotwara, Jaipur Rajasthan
                                                                                                       ----Petitioner
                                                                          Versus
                                   1.          Shri Suresh Pareek, Branch Manager, United News India,
                                               Branch Office 70, Dhuleshwar Garden, S.p. Marg, Jaipur
                                               Rajasthan
                                   2.          Shri Vishvas Tripathi, Chairman, United News India, Head
                                               Office 9, Rafiq Marg, New Delhi-01.
                                   3.          Shri Ashok Upadhayay Editor United News India Head,
                                               Office 9, Rafiq Marg, New Delhi-01
                                                                                     ----Respondents/Contemnors

For Petitioner(s) : Mr. Govind Gupta for Mr. Mirza Faisal Baig For Respondent(s) : Mr. Shailesh Prakash Sharma

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

18/10/2023

Learned counsel for the petitioner submits that this contempt

petition is rendered infructuous.

The same is dismissed accordingly.

(MAHENDAR KUMAR GOYAL),J

Sudha/220

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