Harish Kumar Gogia vs Shri N K Kothari And Anr ...
2023 Latest Caselaw 5192 Raj/2

                                   [2023:RJ-JP:24242]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                  S.B. Civil Contempt Petition No. 2134/2017

                                                                               In

                                                      S.B. Civil Writ Petition No.18394/2013

                                   Harish Kumar Gogia S/o Shri R.L. Gogia, aged about 59 years,
                                   R/o C-153, Tharmal Colony, Kota, At Present Working As
                                   Executive Engineer At Katpp, Jhalawar Rajasthan
                                                                                                             ----Petitioner
                                                                            Versus
                                   1.          Shri N.K. Kothari, Chairman Cum Managing Director,
                                               Rajasthan     Vidyut       Utpadan         Nigam          Limited,   Vidhyut
                                               Bhawan, Janpath, Jaipur Rajastha
                                   2.          Shri   Alok     Sharma         Joint      Director         (Personnel    And
                                               Administration),        Rajasthan          Vidyut         Utpadan       Nigam
                                               Limited, Vidhyut Bhawan, Janpath, Jaipur Rajasthan
                                                                                                          ----Respondents

For Petitioner(s) : Mr. S.L. Sharma with Mr. Nachiketa Pareek For Respondent(s) : Mr. Virendra Lodha, Sr. Adv. with Mr. Shashank Pancholi

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

21/09/2023

Learned counsel for the petitioner wants to withdraw this

contempt petition as he has instructions to avail the appropriate

remedy available under the law for redressal of his grievance(s).

The contempt petition is dismissed accordingly.

Notices are discharged.

(MAHENDAR KUMAR GOYAL),J

Sudha/245

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