Smt. Seema Goad D/O Shri Ramji Lal ... vs Kailash Chand Meena , Secretary ...
2023 Latest Caselaw 4896 Raj/2

                                   [2023:RJ-JP:22884]

                                              HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                          BENCH AT JAIPUR

                                                  S.B. Civil Contempt Petition No. 255/2022

                                                                              In

                                                        S.B. Civil Writ Petition No.4903/2021

                                   Smt. Seema Goad D/o Shri Ramji Lal Goad W/o Shri Rajesh
                                   Kumar Bhardwaj, Aged About 27 Years, R/o Vpo Bhandarej,
                                   Tehsil And District Dausa, Rajasthan.
                                                                                                           ----Petitioner
                                                                           Versus
                                   1.         Kailash Chand Meena, Secretary, Department Of Home,
                                              Secretariat, Jaipur.
                                   2.         Mohalal Lather, Director General Of Police, Police Head
                                              Quarter, Lalkothi, Jaipur.
                                   3.         Anand Kumar Srivastava, Commissioner Of Police, Near
                                              Government Press, Jaipur (Raj)
                                   4.         State Of Rajasthan, Through Its Secretary, Department Of
                                              Home, Govt. Secretariat, Jaipur.
                                                                                                        ----Respondents

For Petitioner(s) : Mr. Raghu Nandan Sharma For Respondent(s) : Mr. Rajesh Maharshi, AAG with Mr. Udit Sharma

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

14/09/2023

Learned counsel for the petitioner submits that this contempt

petition is rendered infructuous.

The same is dismissed accordingly.

Notices are discharged.

(MAHENDAR KUMAR GOYAL),J

Sudha/88

Powered by TCPDF (www.tcpdf.org)