Santosh Widow Of Late Mahaveer Prasad vs Shri Anurag Jain, (2024:Rj-Jp:33779)
2024 Latest Caselaw 5280 Raj/2

Rajasthan High Court

Santosh Widow Of Late Mahaveer Prasad vs Shri Anurag Jain, (2024:Rj-Jp:33779) on 8 August, 2024

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

[2024:RJ-JP:33779]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

       S.B. Civil Contempt Petition No. 907/2023
                                    IN
         S.B. Civil Writ Petition No. 13351/2016

1.     Santosh Widow Of Late Mahaveer Prasad, R/o
       Ramu Ka Bas, Panchayat And Post Gokulpura,
       Dist. Sikar (Raj.).
2.     Kamla Widow Of Late Mohanlal Khichad, R/o
       Ramu Ka Bas, Panchayat And Post Gokulpura,
       Dist. Sikar (Raj.).
                                                          ----Petitioners
                                 Versus
1.     Shri Anurag Jain, Secretary, Ministry Of Road
       Transport And Highways, G-5 And 6 Sector
       10, Dwarka, New Delhi.
2.     Shri M.k. Jain, Chief General Manager And
       Regional        Officer,      Regional         Office,    F-120,
       Janpath, Shyam Nagar, Jaipur.
3.     Shri Ajay Arya, General Manager And Project
       Director, Project Impelmentation Unit, Plot No.
       187, 188 Nh-11 Vinayak Vihar, Near Piprali
       Circle, Jhunjhunu Bypass, Sikar.
4.     Shri     Shri      Qamar        U1     Zaman         Chaudhary,
       District Collector Sikar.
                                                    ----Respondents

For Petitioner(s) : Mr. Tanmay Dhand, Adv.

For :

Respondent(s)

HON'BLE MR. JUSTICE UMA SHANKER VYAS Judgment / Order 08/08/2024

Learned counsel for petitioners prays for

withdrawal of this civil contempt petition.

[2024:RJ-JP:33779] (2 of 2) [CCP-907/2023]

In view of above, the civil contempt petition is

dismissed as withdrawn.

(UMA SHANKER VYAS),J

DANISH USMANI /316

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