Citation : 2025 Latest Caselaw 12810 Raj
Judgement Date : 8 September, 2025
[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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