Suresh Chand Sharma S/O Shri ... vs Alok Presently Posted As The ...
2023 Latest Caselaw 5127 Raj/2

[2023:RJ-JP:23960]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

           S.B. Civil Miscellaneous Application No. 12/2020

                                         In

              S.B. Civil Contempt Petition No.1695/2018

                                         In

                 S.B. Civil Writ Petition No.11371/2017

1.       Suresh Chand Sharma S/o Shri Radhey Shyam @ Maula,
         R/o Village Patonda Tehsil Hindaun City District Karauli
2.       Smt. Kunti W/o Sh. Suresh Chand Sharma, R/o Village
         Patonda Tehsil Hindoun City District Karauli
                                                                    ----Petitioners
                                     Versus
1.       Alok Presently Posted As The Principal Secretary, Public
         Works Department Govt. Of Raj. Secretariat Jaipur
2.       Pradeed Mittal Presently Posted As The Managing Director,
         Rajasthan State Road Development Corporation Setu
         Bhawan Jawahar Nagar Jaipur
3.       Lalit Kumar Presently Posted As The Executive Engineer,
         Rajasthan State Road Development Corporation Hindaun
         City District Karauli
4.       Lalit Kumar Sharma Presently Posted As The Project
         Director, R.S.R.D.C Ltd. Kyarda Road (In The Farm House
         Of Prahlad Singh Thakur) Hindaun City District Karauli
5.       State Of Rajasthan Through The Principal Secretary,
         Public Works Department Govt. Of Raj. Secretariat Jaipur
                                                                  ----Respondents

For Petitioner(s) : Mr. Rajesh Chaturvedi for Mr. Manoj Kumar Bhardwaj For Respondent(s) :

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

20/09/2023

[2023:RJ-JP:23960] (2 of 2) [CMAP-12/2020]

Learned counsel for the applicants/petitioners wants to

withdraw this civil miscellaneous application in view of an interim

order passed by the Hon'ble Supreme Court of India staying the

operation of the order, contempt whereof is alleged, with liberty to

get it revived if the need so arises.

The civil miscellaneous application is dismissed as withdrawn

with liberty as aforesaid.

(MAHENDAR KUMAR GOYAL),J

Manish/97

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