Rajasthan High Court - Jaipur
Poonam D/O Shri Rajender Kumar vs Kunji Lal Meena ... on 22 January, 2019
Author: Veerendr Singh Siradhana
Bench: Veerendr Singh Siradhana
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Contempt Petition No. 29/2019
Poonam D/o Shri Rajender Kumar
----Petitioner
Versus
Kunji Lal Meena Secretary-Cum-Commissioner Panchayati Raj
Department
----Respondent
For Petitioner(s) : Mr. Brij Sharma For Respondent(s) :
HON'BLE MR. JUSTICE VEERENDR SINGH SIRADHANA Order 22/01/2019 Heard.
Issue notice on contempt petition, returnable within four weeks.
Learned counsel for the petitioner would deposit process fee and take out notice for service on respondent-contemners.
Steps be taken within a week.
In addition, learned counsel for the petitioner is permitted to serve a copy of the contempt petition along with annexures thereto, in duplicate, in the office of Mr. Ganesh Parihar, AAG, and file evidence in the Registry.
In that event, Registry is directed to reflect the name of Mr. Ganesh Parihar, AAG, as counsel for the State-respondents.
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