M/S Real Mazon India Ltd. (A ... vs Mr D.B. Gupta Chief Secretary ...
2023 Latest Caselaw 5129 Raj/2

[2023:RJ-JP:23879]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

                S.B. Civil Contempt Petition No. 2259/2018

                                            In

                     S.B. Civil Writ Petition No.3182/2018

1.       M/s Real Mazon India Ltd. (A Company Incorporated
         Under        The      Companies            Act      1956),         Having   Its
         Office/factory At Khasra No. 666/1 Trilokpur Road Village
         Ogli    Kala       Amb,    Sirmour        173030            Himachal   Pradesh
         Through Its Authorised Signatory Shri Ramjilal Soni
2.       M/s Mazon B.V. (A Company Duly Created Organized
         Under        The    Laws      Of    Netherland),             And   Having   Its
         Registered Office At Oude Rederweg 10 6422 Pe Heerlen
         Netherland Through Its Authorised Representatives Shri
         Ramjilal Soni
3.       Shri Ramjilal Soni S/o Shri Hari Shankar Soni, Aged About
         55 Years, Authorised Signatory Real Mazon India Ltd. And
         M/s Mazon B.V. R/o 52 Shriji Nagar Durgapura Jaipur
         (Raj)
                                                                         ----Petitioners
                                        Versus
1.       Mr D.B. Gupta Chief Secretary, Govt. Of Rajasthan
         Secretariat Jaipur (Raj)
2.       Mr. Shailendra Agarwal Principal Secretary And Transport
         Commissioner, Transport Department Govt. Of Raj. Jaipur
         (Raj)
3.       State Of Rajasthan Through Chief Secretary, Govt. Of
         Rajasthan Secretariat Jaipur Rajasthan 302005
                                                                       ----Respondents

For Petitioner(s) : Mr. Akshat Sharma for Mr. Sandeep Pathak For Respondent(s) : Dr. Ganesh Parihar, AAG with Mr. V.S. Badaya

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

20/09/2023

[2023:RJ-JP:23879] (2 of 2) [CCP-2259/2018]

Learned counsel for the petitioners submits that this

contempt petition is rendered infructuous.

The same is dismissed accordingly.

Notices are discharged.

(MAHENDAR KUMAR GOYAL),J

Sudha/46

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