Ashok Kumar Sharma Son Of Shri ... vs Shri Suresh Chand Gupta, ...
2023 Latest Caselaw 4626 Raj/2

                                   [2023:RJ-JP:21536]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                  S.B. Civil Contempt Petition No. 560/2021
                                                                               In
                                                        S.B. Civil Writ Petition No.4926/2007

                                    Ashok Kumar Sharma Son Of Shri Ganga Lahari Sharma, aged
                                    about 54 years, R/o Plot No. 222, Ladiyabad, Alwar.
                                                                                                              ----Petitioner
                                                                            Versus
                                    1.      Shri Suresh Chand Gupta, Secretary, Home Department,
                                            Government Of Rajasthan, Government Secretariat,
                                            Jaipur-302005
                                    2.      State Of Rajasthan Through Its Secretary, Home
                                            Department, Government Of Rajasthan, Government Of
                                            Rajasthan, Government Secretariat, Jaipur.
                                    3.      Ms Tejaswini Gautam Superintendent Of Police, Alwar.
                                                                                                         ----Respondents

For Petitioner(s) : Mr. Vishal Soni For Respondent(s) : Mr. Rupin Kala, GC with Mr. P.S. Naruka

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL Judgment / Order 06/09/2023

Learned counsel for the respondents has submitted a copy of

the letter dated 05.09.2023 issued by the Deputy Superintendent

of Police, Circle Ramgarh, District Alwar for perusal of this Court.

Referring to the aforesaid letter, learned counsel for the

respondents submits that compliance of the order dated

14.09.2016, contempt whereof is alleged, has been made.

Learned counsel for the petitioner does not dispute the

aforesaid statement.

In view thereof, this contempt petition is dismissed.

The notices are discharged.

(MAHENDAR KUMAR GOYAL),J

Manish/156

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