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Poonam Chand Bishnoi vs G. S. Sandhu And Ors (2025:Rj-Jd:39821)
2025 Latest Caselaw 12767 Raj

Citation : 2025 Latest Caselaw 12767 Raj
Judgement Date : 8 September, 2025

Rajasthan High Court - Jodhpur

Poonam Chand Bishnoi vs G. S. Sandhu And Ors (2025:Rj-Jd:39821) on 8 September, 2025

Author: Rekha Borana
Bench: Rekha Borana
[2025:RJ-JD:39821]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                     S.B. Writ Contempt No. 498/2009

Poonam Chand Bishnoi
                                                                     ----Petitioner
                                      Versus
G. S. Sandhu And Ors
                                                                   ----Respondent


For Petitioner(s)           :     None present
For Respondent(s)           :     None present



              HON'BLE MS. JUSTICE REKHA BORANA

Order

08/09/2025

1. The present contempt petition has been filed alleging

disobedience of order dated 29.05.2009 in S.B. Civil Writ Petition

No.1931 of 2009. Vide order dated 29.05.2009, the Court ordered

as under:-

"The controversy involved in this case is squarely covered by the decision given by this court in SBCWP No.1244/2009-Smt. Randeep Kaur Vs. State of Raj. & Ors., on 28.05.2009 alongwith other connected matters. Therefore, this writ petition is also disposed of on the same terms and conditions mentioned in the case of Smt. Randeep Kaur (supra)."

2. On 25.11.2009 counsel was directed to produce copy of the

judgment in Smt. Randeep Kaur's case in the light of which the

petition in question was decided.

3. However, as per the continuous office reports, the copy of

the said judgment has not been filed.

[2025:RJ-JD:39821] (2 of 2) [WCP-498/2009]

4. Further after 25.11.2009, none appeared for the petitioner

ever, despite the matter being listed before the Deputy Registrar

(Judicial) more than ten times and before the Registrar

(Administration) too.

5. Today also, none is present.

6. In view of the same, the petition is dismissed in non-

prosecution and non-compliance.

7. Pending applications, if any, stand disposed of.

(REKHA BORANA),J 112-DhananjayS/-

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