Ram Lal Mahich, Since Deceased, ... vs State Of Rajasthan Through Its ...
2023 Latest Caselaw 4952 Raj/2

[2023:RJ-JP:23406]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

               S.B. Civil Contempt Petition No. 875/2021

                                             In

                     S.B. Civil Writ Petition No.7812/2003

1.       Ram Lal Mahich, Since Deceased, Through His Legal
         Representative,
1/1.     Smt Dhapli Devi W/o Late Shri Ram Lal Mahich, Aged
         About 60 Years,
1/2.     Mahaveer Prasad Son Of Late Shri Ram Lal Mahich, Aged
         About 36 Years,
1/3.     Ratan Lal Son Of Late Shri Ram Lal Mahich, Aged About
         34 Years,
1/4.     Dhanna Ram Son Of Late Shri Ram Lal Mahich, Aged
         About 30 Years,
1/5.     Gokul Son Of Late Shri Ram Lal Mahich, Aged About 24
         Years,
         All are R/o Village And Post Kashi Ka Bas, Teshil Dhond,
         District Sikar (Raj.)
                                                                        ----Petitioners
                                         Versus
1.       State       Of   Rajasthan        Through         Its    Secretary,   Finance
         Department,          Government            Of     Rajasthan,     Secretariat,
         Jaipur.
2.       Akhil Arora Secretary, Finance Department, Government
         Of Rajasthan, Secretariat, Jaipur.
3.       Kamal Rohilla, Commercial Tax Officer, Commerce Tax
         Department, Government Of Rajasthan, District Sikar.
4.       Deepa Gupta Director, Pension Department, Government
         Of Rajasthan, Jyoti Nagar, Jaipur.
                                                                      ----Respondents

For Petitioner(s) : Mr. Rahmat Khan for Mr. Karanpal Singh For Respondent(s) : Mr. Pankaj Choudhary for Mr. Rohit Choudhary, Dy.G.C. Mr. Yash Joshi for Mr. Harendra Neel

[2023:RJ-JP:23406] (2 of 2) [CCP-875/2021]

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

15/09/2023

Learned counsel for the petitioners submits that this

contempt petition is rendered infructuous.

The contempt petition is dismissed accordingly.

The notices are discharged.

(MAHENDAR KUMAR GOYAL),J

Manish/48

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