Sumitra Singh W/O Shri Omendra ... vs Shri Sudhanshu Pant, ...
2023 Latest Caselaw 5418 Raj/2

[2023:RJ-JP:25732]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

                S.B. Civil Contempt Petition No. 422/2022

                                           In

                     S.B. Civil Writ Petition No.8114/2021

Sumitra Singh W/o Shri Omendra Singh D/o Shri Hanuman
Singh Hapawat, Aged About 34 Years, Resident Of 98, Bandhu
Nagar, Opp. Bus Depot, Sikar Road, Murlipura, Tehsil And District
Jaipur (Raj.).
                                                                        ----Petitioner
                                        Versus
1.       Shri Sudhanshu Pant, Principal Secretary, Public Health
         And Engineering Department, Government of Rajasthan,
         Secretariat, Jaipur.
2.       Shri Rakesh Luhadiya, Chief Engineer (Admn.) Public
         Health And Engineering Department, Jal Bhawan, Jekab
         Road, 2, Civil Lines, Jaipur.
3.       Shri    Rajesh      Puniya,       Superintending            Engineer,    Public
         Health And Engineering Department, District Circle Jaipur.
4.       Shri Sanjay Solanki, Director, Pension And Pensioners
         Welfare Department, Rajasthan, Jyoti Nagar, Jaipur.
5.       Shri Omendra Singh Hapawat Son Of Late Shri Kishan
         Singh       Hapawat,        Resident         Of     Village    Kali     Pahadi,
         Charanwas, Via Achrol Tehsil Jamwaramgarh, District
         Jaipur (Raj.).
6.       State Of Rajasthan, Through The Principal Secretary,
         Public Health And Engineering Department, Government
         Of Rajasthan, Secretariat, Jaipur.
                                                                     ----Respondents

For Petitioner(s) : Mr. R.K. Gouttam For Respondent(s) : Mr. Anil Mehta, AAG with Ms. Archana Mr. Pankaj Choudhary for Mr. Rohit Choudhary, Dy.G.C.

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

[2023:RJ-JP:25732] (2 of 2) [CCP-422/2022]

29/09/2023

Learned counsel for the petitioner submits that this contempt

petition is rendered infructuous.

The same is dismissed accordingly.

Notices are discharged.

(MAHENDAR KUMAR GOYAL),J

Sudha/11

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