Shahina vs Commissioner (2026:Rj-Jd:6381)
2026 Latest Caselaw 1650 Raj

Citation : 2026 Latest Caselaw 1650 Raj
Judgement Date : 4 February, 2026

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Rajasthan High Court - Jodhpur

Shahina vs Commissioner (2026:Rj-Jd:6381) on 4 February, 2026

Author: Rekha Borana

Bench: Rekha Borana

                                   [2026:RJ-JD:6381]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                                       S.B. Civ. Contempt Pet. No. 16/2023

                                   Shahina W/o Mehmood Ali, Aged About 48 Years, By Caste
                                   Musalman, Resident Of Subhash Chowk, Chakki Wali Gali,
                                   Ratanada, Jodhpur.
                                                                                                          ----Petitioner
                                                                          Versus
                                   1.       Commissioner, Jodhpur Development Authority, Jodhpur.
                                   2.       Secretary, Jodhpur Development Authority, Jodhpur.
                                   3.       Chairman, Jodhpur Development Authority, Jodhpur.
                                                                                                       ----Respondents


                                   For Petitioner(s)            :     Mr. Nikhil Ajmera for
                                                                      Mr. Sandeep Saruparia
                                   For Respondent(s)            :     Mr. Rajesh Choudhary



                                                    HON'BLE MS. JUSTICE REKHA BORANA

Order

04/02/2026

1. Learned counsel appearing for the petitioner submits that the

order, disobedience whereof is alleged in the contempt petition

stands complied with. He therefore, on instructions, seeks

permission to withdraw the present petition.

2. In view of the submission made, the present contempt

petition is dismissed as withdrawn.

3. Rule stands discharged.

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

(REKHA BORANA),J 19-KashishS/-

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