Shri Dinesh Kumar Jha Son Of Shri ... vs Shri Vishvanath Soni Son Of Shri ...
2023 Latest Caselaw 6272 Raj/2

[2023:RJ-JP:30994]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

               S.B. Civil Contempt Petition No. 533/2023

                                             In

                     S.B. Civil First Appeal No.286/2022

Shri Dinesh Kumar Jha Son Of Shri Durga Prasad Jha, Aged
About 53 Years, Resident Of 630/37, Near Bhagwan Bhatta,
Indrapuri     Colony, Gadhi Maliyan Road, Johansganj, Ajmer,
District Ajmer (Rajasthan).
                                            ----Defendant-Appellant/Petitioner
                                          Versus
Shri Vishvanath Soni Son Of Shri Sudarshan Kumar Soni, Aged
About 41 Years, Resident Of Swarnkar, Resident Of Johansganj,
Bhairon Wali Gali, Ajmer, District Ajmer (Rajasthan).
                                           ----Plaintiff-Respondent/Contemnor

For Petitioner(s) : Mr. Arpit Srivastava For Respondent(s) : Mr. Manish K. Saini

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

20/10/2023

Learned counsel for the respondent has submitted a copy of

the additional affidavit filed by him in the office today.

Referring to the aforesaid additional affidavit, learned

counsel submits that the respondent has not only withdrawn the

impugned notices issued to the petitioner seeking vacation of the

subject premises as also the press release, has also tendered his

unconditional apology for the unintentional contempt of the order

dated 03.08.2022. He assures this Court that the respondent

undertakes not to violate the order dated 03.08.2022 in future.

He, therefore, prays for dismissal of the contempt petition.

[2023:RJ-JP:30994] (2 of 2) [CCP-533/2023]

Learned counsel for the petitioner prays for disposal of the

contempt petition in terms of assurance extended by the learned

counsel for the respondent.

Ordered accordingly.

(MAHENDAR KUMAR GOYAL),J

Sudha/231

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