Rajasthan High Court - Jaipur
Heera Lal And Ors vs Veenu Gupta And Ors on 10 May, 2019
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Contempt Petition No. 2114/2017
Ram Gopal Sharma And Ors
----Petitioner
Versus
Smt Veenu Gupta And Ors
----Respondent
Connected With S.B. Civil Contempt Petition No. 2115/2017 Indraj Meena
----Petitioner Versus Smt Veenu Gupta And Ors
----Respondent S.B. Civil Contempt Petition No. 671/2018 Sunil Kumar Singh And Ors
----Petitioner Versus Smt Veenu Gupta And Ors
----Respondent S.B. Civil Contempt Petition No. 672/2018 Sedmal And Ors
----Petitioner Versus Smt Veenu Gupta And Ors
----Respondent S.B. Civil Contempt Petition No. 677/2018 Bheemraj Sharma
----Petitioner Versus Smt Veenu Gupta And Ors
----Respondent S.B. Civil Contempt Petition No. 678/2018 Smt Hukam Kanwar
----Petitioner Versus Smt Veenu Gupta And Ors (Downloaded on 29/06/2019 at 12:23:26 AM) (2 of 3) [CCP-2114/2017]
----Respondent S.B. Civil Contempt Petition No. 680/2018 Ranglal Saini
----Petitioner Versus Smt Veenu Gupta And Ors
----Respondent S.B. Civil Contempt Petition No. 784/2018 Heera Lal And Ors
----Petitioner Versus Veenu Gupta And Ors
----Respondent S.B. Civil Contempt Petition No. 785/2018 Chouthmal And Ors
----Petitioner Versus Veenu Gupta And Ors
----Respondent For Petitioner(s) : Mr. Praveen Sharma, Adv. For Respondent(s) : Dr. Vibhuti Bhushan Sharma, AAG.
HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA Order 10/05/2019 Learned Additional Advocate General seeks two weeks time for taking appropriate instructions in the matters. As these matters arise from a judgment passed by this Court, at the Principal Seat, Jodhpur in D.B. Civil Special Appeal (Writ) No.1068/2014 Govind Dan Charan Vs. State of Rajasthan, where the law has already been settled upto the Supreme Court.
Once a judgment has been pronounced by this Court and has found approval upto the Supreme Court the question of law decided therein has to be applied equally to all similarly situated (Downloaded on 29/06/2019 at 12:23:26 AM) (3 of 3) [CCP-2114/2017] persons and the State Government should attempt to reduce litigation instead of encouraging each and every individual to again approach this Court for claiming benefit on the basis of a judgment already passed by this Court.
Let these contempt petitions be listed again on 27.05.2019.
(SANJEEV PRAKASH SHARMA),J Ramesh Vaishnav /86 37-45 (Downloaded on 29/06/2019 at 12:23:26 AM) Powered by TCPDF (www.tcpdf.org)