Rajasthan High Court - Jodhpur
Mahendra Kumar Vishnoi vs Shreemat Pandey & Anr on 29 November, 2017
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Writ Contempt No. 211 / 2016
Mahendra Kumar Vishnoi s/o Shri Nanu Ram Vishnoi, aged about
39 years, R/o Village Bhutawa, Post Altawa, Tehsil Makrana,
District Nagaur.
----Petitioner
Versus
1. Shree Shreemat Pandey, Principal Secretary, Rural Development
and Panchayati Raj Department, Secretariat, Jaipur.
2. Shri Ram Dayal Meena, Chief Executive Officer, Zila Parishad,
Nagaur.
----Respondents
_____________________________________________________
For Petitioner(s) : Mr. Mahaveer Bishnoi
For Respondent(s) : Mr. Parvez, for Mr. Rajesh Panwar
_____________________________________________________
HON'BLE MS. JUSTICE NIRMALJIT KAUR
Order 29/11/2017 Learned counsel for the petitioner does not dispute that the order has been complied with and the contempt petition is rendered infructuous.
Dismissed accordingly. Rule is discharged.
(NIRMALJIT KAUR), J.
arvind/4