Devkaran Saini Son Of Shri Bajrang ... vs Kailash Chand Meena ...
2023 Latest Caselaw 5184 Raj/2

                                   [2023:RJ-JP:24345]

                                              HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                          BENCH AT JAIPUR

                                                  S.B. Civil Contempt Petition No. 657/2022

                                                                               In

                                                        S.B. Civil Writ Petition No.284/2021

                                   Devkaran Saini Son Of Shri Bajrang Lal Saini, Aged About 38
                                   Years, Resident Of Ward No. 8, Azad Marg, Hindoli, Tehsil Hindoli
                                   Distt Bundi At Present Resident Of Ward No. 2, Near Police
                                   Station K. Patan, District Bundi.
                                                                                                               ----Petitioner
                                                                            Versus
                                   1.         Kailash Chand Meena, Secretary, Home Department,
                                              Government Of Rajasthan, Secretariat, Jaipur (Raj.).
                                   2.         Jai Yadav, IPS, Superintendent Of Police, Bundi.
                                   3.         State     Of      Rajasthan,           Through             Secretary,   Home
                                              Department,        Government            Of     Rajasthan,        Secretariat,
                                              Jaipur (Raj.)
                                                                                                           ----Respondents

For Petitioner(s) : Mr. Sudarshan Kumar Laddha For Respondent(s) : Mr. Rupin Kala, GC

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

21/09/2023

Learned counsel for the petitioner wants to withdraw this

contempt petition.

The contempt petition is dismissed accordingly.

Notices are discharged.

(MAHENDAR KUMAR GOYAL),J

Sudha/97

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