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Mahesh Chand Yadav S/O Sh. Vasudev ... vs Rajesh Yadav (2023:Rj-Jp:24328)
2023 Latest Caselaw 5189 Raj/2

Citation : 2023 Latest Caselaw 5189 Raj/2
Judgement Date : 21 September, 2023

Rajasthan High Court
Mahesh Chand Yadav S/O Sh. Vasudev ... vs Rajesh Yadav (2023:Rj-Jp:24328) on 21 September, 2023
Bench: Mahendar Kumar Goyal
[2023:RJ-JP:24328]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

                S.B. Civil Contempt Petition No. 474/2020

                                          In

                  S.B. Civil Writ Petition No.20180/2018

Mahesh Chand Yadav S/o Sh. Vasudev Yadav, Aged About 63
Years, R/o 2/242, Kala Kua Housing Board, Alwar.
                                                                        ----Petitioner
                                       Versus
1.         Rajesh    Yadav,       Secretary,        Public     Health       Engineering
           Department, Govt. Of Rajasthan, Secretariat, Jaipur.
2.         Chandra      Mohan         Chouhan,           The        Chief     Engineer
           (Administration), Public Health Engineering Department,
           Civil Lines, Jaipur.
3.         Jagat Tiwari, The Superintending Engineer, Public Health
           Engineering Department, Alwar.
4.         State Of Rajasthan, Through The Secretary, Public Health
           Engineering Department, Secretariat, Jaipur.
                                                                    ----Respondents

For Petitioner(s) : Mr. Manoj Pareek For Respondent(s) : Mr. Anil Mehta, AAG with Ms. Archana

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

21/09/2023

In view of an interim order dated 21.08.2023 passed by a

Division Bench of this Court in D.B. Special Appeal Writ

No.671/2023: State of Rajasthan vs. Pramod Kumar Sharma

involving identical controversy, learned counsel for the petitioner

wants to withdraw this contempt petition with liberty to get it

revived if the need so arises.

[2023:RJ-JP:24328] (2 of 2) [CCP-474/2020]

The prayer is not opposed by the learned Senior Counsel for

the respondents.

In view thereof, this contempt petition is dismissed as

withdrawn with liberty as aforesaid.

Notices are discharged.

(MAHENDAR KUMAR GOYAL),J

Sudha/81

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