Mahamantri, Rajasthan ... vs Naveen Jain
2023 Latest Caselaw 4926 Raj/2

                                              HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                          BENCH AT JAIPUR

                                                 S.B. Civil Contempt Petition No. 507/2020
                                                                           In
                                                   S.B. Civil Writ Petition No.19491/2017

                                   egkea=h jktLFkku lkoZtfud {ks= deZpkjh la?k 80] ctjax fogkj]
                                   xkskikyiqjk jsyosiqy ds ikl] Vksad jksM+] t;iqjA
                                                                                                    --------;kph
                                                                         cuke
                                   uohu tSu] izcU/k funs'kd] jktLFkku iFk ifjogu fuxe] ifjogu ekxZ]
                                   t;iqjA
                                                                                                    ------izR;FkhZ

                                   For Petitioner(s)         :     Mr. Dharmendra Jain
                                   For Respondent(s)         :     Mr. Om Prakash Sheoran

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

14/09/2023

Learned counsel for the petitioner wants to withdraw this

contempt petition with liberty to avail the appropriate remedy

available under the law for redressal of it grievance(s).

The prayer is not opposed by the learned counsel for the

respondent.

In view thereof, this contempt petition is dismissed as

withdrawn with liberty as aforesaid.

Notices are discharged.

(MAHENDAR KUMAR GOYAL),J

Sudha/76

Powered by TCPDF (www.tcpdf.org)