Shankar Lal Agrawal S/O Shri ... vs Shri Pawan Kumar Goyal Addl. Chief ...
2023 Latest Caselaw 4630 Raj/2

                                   [2023:RJ-JP:21540]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                 S.B. Civil Contempt Petition No. 2436/2018
                                                                              In
                                                        S.B. Civil Writ Petition No.477/2004

                                    Shankar Lal Agrawal S/o Shri Ramrakh Agarwal, Aged About 73
                                    Years, R/o Gandhiji Ki Pull Mahendra Sharma Street Kota.
                                                                                                          ----Petitioner
                                                                          Versus
                                    1.      Shri Pawan Kumar Goyal Addl. Chief Secretary Urban
                                            Development And Housing Department, Govt. Secretariat
                                            Jaipur
                                    2.      Shri Pavan Arora The Director Local Self Government,
                                            Jaipur
                                    3.      Shri Jugal Kishore              Meena        Commissioner,       Municipal
                                            Corporation Kota
                                    4.      State Of Rajasthan Through Secretary, Udh, Department,
                                            Govt. Secretariat, Jaipur.
                                                                                                       ----Respondents

For Petitioner(s) : Mr. Anil. K. Sharma 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/134

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