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Mahaveer Prasad vs Shri Sunil Malhotra And Another ...
2023 Latest Caselaw 4573 Raj/2

Citation : 2023 Latest Caselaw 4573 Raj/2
Judgement Date : 4 September, 2023

Rajasthan High Court
Mahaveer Prasad vs Shri Sunil Malhotra And Another ... on 4 September, 2023
Bench: Mahendar Kumar Goyal
                                   [2023:RJ-JP:20829]

                                              HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                          BENCH AT JAIPUR

                                                  S.B. Civil Contempt Petition No. 863/2016

                                                                           In

                                                    S.B. Civil Writ Petition No.13875/2015


                                   Mahaveer Prasad S/o Puranmal, aged about 60 years, R/o Village
                                   Hanumatpura, Post Narhed, District Jhunjhunu Raj
                                                                                                     ----Petitioner
                                                                        Versus
                                   1.         Shri Sunil Malhotra, Chairman And Managing Director,
                                              Ajmer Vidyut Vitran Nigam Limited, Vidyut Bhawan, Jyoti
                                              Nagar, Jaipur Raj
                                   2.         Shri Subhash Meena, Assistant Engineer O@m, Ajmer
                                              Vidyut Vitran Nigam Limited, Pilani, District Jhunjhunu Raj
                                                                                   ----Respondents/Contemnors

For Petitioner(s) : Mr. Ajay Kumar Tanenia For Respondent(s) : Mr. Abhishek Sharma

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

04/09/2023

Learned counsel for the petitioner wants to withdraw this

contempt petition with liberty to assail the order dated 02.06.2016

passed by the respondents dismissing his representation.

Learned counsel for the respondents has no objection to the

aforesaid prayer.

In view thereof, this contempt petition is dismissed as

withdrawn with liberty as aforesaid.

Notices are discharged.

(MAHENDAR KUMAR GOYAL),J

Sudha/26

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