Ramraghuveer Bochalya S/O Sardar ... vs State Of Rajasthan ...
2023 Latest Caselaw 5257 Raj/2

                                   [2023:RJ-JP:24590]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                      S.B. Civil Contempt Petition No. 294/2022

                                                                                 In

                                                       S.B. Civil Writ Petition No.14280/2021

                                    Ramraghuveer Bochalya S/o Sardar Mal Bochalya, Aged About
                                    38 Years, R/o Kabro Ka Bas, Post Badhal, Tehsil Phulera (Tehsil
                                    In Present Kishangarh Renwal), District Jaipur.
                                                                                                             ----Petitioner
                                                                             Versus
                                    1.         State     Of    Rajasthan,          Through          Principal    Secretary,
                                               Department Of Finance, Secretariat, Jaipur.
                                    2.         Shri     Mahaveer          Prasad,         The       Inspector         General,
                                               Registration And Stamp Department, Rajasthan, Ajmer.
                                    3.         Shri Dr. Virendra Meena, The Deputy Inspector General,
                                               Registration      And      Stamp,        Jaipur      Circle   First,    Jaipur,
                                               Collectorate Campus, Jaipur (Raj.)
                                                                                        ----Respondents/Contemnors

For Petitioner(s) : Mr. Ramavtar Bochalya For Respondent(s) : Mr. R.P. Singh, AAG with Mr. Jaivardhan Singh Shekhawat

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

22/09/2023

Learned counsel for the petitioner submits that this contempt

petition is rendered infructuous.

The contempt petition is dismissed accordingly.

The notices are discharged.

(MAHENDAR KUMAR GOYAL),J

Manish/58

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