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Laxman Ram Prajapat And Another vs Akhil Kumar Jain And Another ...
2023 Latest Caselaw 4928 Raj/2

Citation : 2023 Latest Caselaw 4928 Raj/2
Judgement Date : 14 September, 2023

Rajasthan High Court
Laxman Ram Prajapat And Another vs Akhil Kumar Jain And Another ... on 14 September, 2023
Bench: Mahendar Kumar Goyal
                                   [2023:RJ-JP:22699]

                                              HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                          BENCH AT JAIPUR

                                                  S.B. Civil Contempt Petition No. 1162/2015

                                                                              In

                                                        S.B. Civil Writ Petition No.934/1998

                                    1.        Laxman Ram Prajapat S/o Shri Chuuni Lal, aged 53 years,
                                              R/o Beawar, District Ajmer
                                    2.        Girdhari Lal Agarwal S/o Shri Mandan Lal, aged 49 years,
                                              R/o Beawar, District Ajmer
                                                                                                       ----Petitioners
                                                                           Versus
                                    1.        Akhil Kumar Jain, Chief Engineer, Administration, Public
                                              Health And Engineering Department Rajasthan Jaipur
                                    2.        Sudheer Kumar Mishra Executive Engineer, Phed, Division
                                              Beawar, District Ajmer
                                                                                     ----Respondents/Contemnors

For Petitioner(s) : Mr. Jai Prakash Gupta with Mr. Ravi Singh For Respondent(s) : Mr. Anil Mehta, AAG with Ms. Archana

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

14/09/2023

Learned counsel for the petitioners wants to withdraw this

contempt petition.

The contempt petition is dismissed accordingly.

(MAHENDAR KUMAR GOYAL),J

Manish/1

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