Ashok Choudhary S/O Shri Narpat ... vs Ram Swaroop Jakhad ...
2023 Latest Caselaw 4912 Raj/2

[2023:RJ-JP:22996]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

               S.B. Civil Contempt Petition No. 779/2010

                                            In

                     S.B. Civil Writ Petition No.6642/1994

1.       Ashok Chaudhary S/o Shri Narpat Singh Chaudhary, R/o
         116/123, Agarwal Farm, Mansarovar, Jaipur (Raj.)
2.       Ramji Lal Saini S/o Shri Ram Dayal Saini, R/o 116/123,
         Agarwal Farm Mansarovar, Jaipur (Raj.)
3.       Rajendra Chaudhary S/o Shri Kalyan Choudhary, R/o Plot
         No. 100, Jagdamba Colony, Jaipur (Raj.)
4.       Daljeet Singh S/o Sh. Bakshish Singh, R/o C/o Pension
         Shop, Sms Hospital, Jaipur (Raj.)
5.       Smt. Pushpa Pareek W/o Late Shri Kailash Pareek, R/o
         12/1330, Malviya Nagar, Jaipur (Raj.)


                                                         ----Petitioners/Applicants
                                        Versus
1.       Shri Ram Swaroop Jakhad, Managing Director, Rajasthan
         State Cooperative Consumer Federation Limited, Jaipur.
2.       Shri V. K. Verma, Managing Director, Rajasthan State
         Cooperative Consumer Federation Limited, Second Floor,
         Nehru Sehkar Bhawan, Jaipur.
3.       Dinesh Kumar Sharma, Managing Director, Rajasthan
         State Cooperative Consumer Federation Limited, Second
         Floor, Nehru Sehkar Bhawan, Jaipur.
                                                   ----Respondents/contemnors

For Petitioner(s) : Mr. Ashwinee Kumar Jaiman For Respondent(s) : Mr. S.S. Raghav, AAG Mr. Nikhil Simlote with Mr. Salim Gauri

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

14/09/2023

[2023:RJ-JP:22996] (2 of 2) [CCP-779/2010]

Learned counsel for the petitioners wants to withdraw this

contempt petition with liberty to avail the appropriate remedy

available under the law for redressal of their grievance(s), if any.

The prayer is not opposed by the learned counsel for the

respondents.

In view thereof, this contempt petition is dismissed as

withdrawn with liberty as aforesaid.

Notices are discharged.

(MAHENDAR KUMAR GOYAL),J

Sudha/25

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