Rajasthan High Court - Jaipur
Parmanand vs Hajari Lal Meena And Ors on 23 July, 2018
Author: Alok Sharma
Bench: Alok Sharma
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Contempt Petition No.105/2009
Parmanand S/o Sh. Sukh Lal, Proprietor M/s Parmanand
Contractor, 18, Rangbari Road, Kota
----Petitioner
Versus
1. Sh. Hazari Lal Meena, Chief Engineer, PMGSY, PWD Jacob
Road, Jaipur
2. Sh. Shaitan Singh Charan, Additional Civil Engineer, PWD
Zone, Kota
3. Sh. Rajesh Chandra Purohit Superintendent Engineer,
PWD Circle, Jhalawar.
4. Sh. Murari Lal Meena, Executive Engineer, PWD Dn.
Chaumhla, District Jhalawar
5. Sh. Shankar Lal Verma, Assistant Engineer, Sub. Dn.
Chaumhla, District Jhalawar
6. Sh. Amrik Singh Kohli, Manager, Bank Of Baroda,
Gumanpura, Branch Kota
7. Sh. Kamlesh Kumar Choudhary Incharge Of Bank
Guarantees, Bank Of Baroda, Gumanpura Branch Kota
8. Sh. Hazari Lal Meena, Chairman, Rajasthan Rural Roads
Development Agency Jacob Road Jaipur
----Respondents
For Petitioner(s) : None present For Respondent(s) : Dr.A.S. Khangarot, Addl. GC HON'BLE MR. JUSTICE ALOK SHARMA Order 23/07/2018 No one has appeared on behalf of the petitioner even in the second round.
(2 of 2) [CCP-105/2009] Therefore, the contempt petition is dismissed in default for non-prosecution.
(ALOK SHARMA), J Himanshu/8 Powered by TCPDF (www.tcpdf.org)