Vishnu Kumar Ranawat S/O Sh. ... vs State Of Rajasthan ...
2023 Latest Caselaw 4705 Raj/2

                                   [2023:RJ-JP:21865]

                                              HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                          BENCH AT JAIPUR

                                                 S.B. Civil Contempt Petition No. 1165/2022

                                                                              In

                                                    S.B. Civil Writ Petition No.10865/2022

                                   Vishnu Kumar Ranawat S/o Sh. Banshi Dhar, Aged About 65
                                   Years, R/o B-206, Civil Lines, Naya Pura, Kota.
                                                                                                             ----Petitioner
                                                                          Versus
                                   1.         State Of Rajasthan, Through The Principal Secretary,
                                              Water Resource Department, Secretariat, Jaipur.
                                   2.         Vinod Choudhary, The Chief Engineer, Water Resource
                                              Department, Sinchai Bhawan, Bhagwandas Road, Jaipur.
                                   3.         Rajendra Kumar, The Chief Engineer, Water Resource
                                              Department,       Zone        Kota,       Rajbhawan            Road,    Kota
                                              (Rajasthan).
                                                                                     ----Contemnors-Respondents

For Petitioner(s) : Mr. Manoj Pareek For Respondent(s) : Mr. Prateek Singh for Ms. Sheetal Mirdha, AAG

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

11/09/2023

Learned counsel for the petitioner wants to withdraw this

contempt petition as he has instructions to avail the appropriate

remedy available under the law against the order dated

06.09.2022 passed by the respondents.

The contempt petition is dismissed accordingly.

Notices are discharged.

(MAHENDAR KUMAR GOYAL),J

Sudha/41

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