Smt. Bhanwari Mirdha W/O Late Shri ... vs Smt. Roli Singh, Ias Acs ...
2023 Latest Caselaw 4907 Raj/2

                                   [2023:RJ-JP:22818]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                 S.B. Civil Contempt Petition No. 2549/2018
                                                                            In
                                                    S.B. Civil Writ Petition No.10209/2015

                                    Smt. Bhanwari Mirdha W/o Late Shri Bhawani Singh Mirdha Aged
                                    About 60 Years, R/o 58 Polo First Paota, Jodhpur, Rajasthan
                                                                                                     ----Petitioner
                                                                        Versus
                                    1.      Smt. Roli Singh, IAS ACS, Principal Secretary Women And
                                            Child Development Department, Rajasthan, Jaipur
                                    2.      Sushma Arora, I.A.S., Director, Women                      And   Child
                                            Development Department, Rajasthan, Jaipur
                                    3.      State Of Rajasthan, Through Principal Secretary To The
                                            Government,     Women     And     Child   Development
                                            Department, Government Of Rajasthan Secretariat, Jaipur
                                                                                   ----Respondents/Contemnors

For Petitioner(s) : Mr. Pradeep Mathur For Respondent(s) : Ms. Sheetal Mirdha, AAG with Mr. Prateek Singh

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 contempt petition is dismissed accordingly.

The notices are discharged.

(MAHENDAR KUMAR GOYAL),J

Manish/183

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