Shri Devki Nandan S/O Shri Suvalal ... vs Shri Vishram Meena, Managing ...
2023 Latest Caselaw 5323 Raj/2

Citation : 2023 Latest Caselaw 5323 Raj/2
Judgement Date : 26 September, 2023

Rajasthan High Court

Shri Devki Nandan S/O Shri Suvalal ... vs Shri Vishram Meena, Managing ... on 26 September, 2023

Bench: Mahendar Kumar Goyal

[2023:RJ-JP:24993]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

                S.B. Civil Contempt Petition No. 810/2021

                                             In

                   S.B. Civil Writ Petition No.18660/2019

1.       Shri Devki Nandan S/o Shri Suvalal Gour, R/o Folai, Tehsil
         K. Patan, District Bundi, Working On The Post Of Resource
         Person In Kota Zila Dugdh Utpadak Sahakari Sangh Ltd.
         Pholai,
2.       Ramdev Meena S/o Chittar Lal, R/o Gudanathawat Tehsil
         Bundi, District Bundi, Working On The Post Of Resource
         Person In Kota Zila Dugdh Utpadak Sahakari Sangh Ltd
         Gudanathawat.
                                                                       ----Petitioners
                                         Versus
1.       Shri    Vishram         Meena,        Managing          Director,    Rajasthan
         Cooperative Dairy Federation Ltd. Saras Sankul Jawahar
         Lal Nehru Marg, Jaipur.
2.       Shri Rakesh Sharma, Manager, Kota Zila Dugdh Utpadak
         Sahakari Sangh Ltd, Kota.
3.       Shri Dinesh Gupta, Dy. Manager, Kota Zila Dugdh Utpadak
         Sahakari Sangh Ltd. Kota.
4.       Shri    Dinesh       Kumar,        Principal      Secretary,        Cooperative
         Department,          Government            Of     Rajasthan         Secretariat,
         Jaipur.
5.       State       Of    Rajasthan,          Through          Principal     Secretary,
         Cooperative         Department,           Government         Of      Rajasthan,
         Secretariat, Jaipur.
                                                    ----Respondents/Contemnors

For Petitioner(s) : Mr. Devendra Kumar Bhardwaj For Respondent(s) : Mr. S.S. Raghav, AAG with Mr. Ajay Singh Rajawat Ms. Anita Aggarwal

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

[2023:RJ-JP:24993] (2 of 2) [CCP-810/2021]

26/09/2023

Learned counsel for the petitioners submits that this

contempt petition is rendered infructuous.

The contempt petition is dismissed accordingly.

The notices are discharged.

(MAHENDAR KUMAR GOYAL),J

Manish/84