Sarda Devi Wife Of Shri Nemichand vs State Of Rajasthan ...
2023 Latest Caselaw 4629 Raj/2

                                   [2023:RJ-JP:21538]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                  S.B. Civil Contempt Petition No. 282/2020

                                                                            In

                                                    S.B. Civil Writ Petition No.19466/2018

                                    Sarda Devi Wife Of Shri Nemichand, Aged About 62 Years,
                                    Resident Of Hadoth Colony, Gangapur City District Sawai
                                    Madhopur (Raj)
                                                                                                     ----Petitioner
                                                                        Versus
                                    1.      State Of Rajasthan, Through Principal Secretary, Public
                                            Health And Engineering Department, Secretariat, Govt. Of
                                            Rajasthan, Jaipur.
                                    2.      Shri C.m. Chouhan, Chief Engineer (Administration),
                                            Public Health And Engineering Department Jaipur (Raj.)
                                    3.      Mr. Hari Narayan Saini, Executive Engineer, Public Health
                                            And Engineering Department Gangapur City District Sawai
                                            Madhopur (Raj.)
                                                                                   ----Respondents-Contemnors

For Petitioner(s) : Mr. Rajveer Singh For Respondent(s) : Mr. Anil Mehta, AAG with Mr. Yashodhar Pandey

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

06/09/2023

Learned counsel for the petitioner submits that this contempt

petition is rendered infructuous.

The contempt petition is dismissed accordingly.

The notices are discharged.

(MAHENDAR KUMAR GOYAL),J

Manish/149

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