Rajasthan High Court - Jaipur
Devendra Nath vs . Purshottam Lal Agarwal & Ors. on 29 February, 2016
Author: Anupinder Singh Grewal
Bench: Anupinder Singh Grewal
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT JAIPUR. ORDER Devendra Nath Vs. Purshottam Lal Agarwal & ors. SB CIVIL CONTEMPT PETITION NO.1483/2012. IN SB CIVIL WRIT PETITION NO.13317/2012. Date of order 29.02.2016. HON'BLE MR. JUSTICE ANUPINDER SINGH GREWAL Mr. Vinod Singhal for the petitioner. Ms. Charu Jain, on behalf of Mr. J.M. Saxena, AAG for the respondents.
The petitioner has sought initiation of contempt proceedings against the respondents for willful disobedience and noncompliance of the order dated 07.09.2012 whereby the respondents were directed to consider and decide the representation of the petitioner in the light of the judgment in the case of Bharat Singh Vs. State of Rajasthan & ors. (S.B. Civil Writ Petition No.3874/1995) decided on 21.08.1996.
In the reply filed by the respondents, it is averred that the representation of the petitioner was considered and rejected by the respondents vide order dated 15.07.2014. A copy of the order dated 15.07.2014 has been annexed as Annexure R/1 along with the reply.
Therefore, as the representation of the petitioner has been decided by the respondents in pursuance to the direction of the Court, I am satisfied that the order of the Court has been complied with. The petition stands disposed of accordingly. Rule discharged.
(ANUPINDER SINGH GREWAL),J.
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