CourtKutchehry.com
High CourtsSingle Bench

Hardayal Singh vs Hemant Kumar Gera And Others

Rajasthan High Court · Decided on 1 May 2023 · Citation: (2023) 05 RAJ CK 0001

HON’BLE JUDGES
Dinesh Mehta, J
RESULT
Disposed Of
CASE NUMBER
Writ Contempt Petition No. 461 Of 2022 In Civil Writ Petition No. 10989 Of 2021
Ask AI about this case

AI Structured Summary

Not yet generated for this judgment

No AI summary yet

Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.

Judgment

7 paragraphs · 122 words

Dinesh Mehta, J

1.

Learned counsel for the respondents submits that due compliance of the order, non-compliance whereof has been alleged, has been made.

2.

Learned counsel for the petitioner does not dispute the aforesaid fact.

3.

In view of the aforesaid and in view of the unconditional apology tendered by the respondents in the reply, this Court is not inclined to continue with the present contempt proceedings.

4.

Notices of contempt issued to the respondent nos. 2 to 4 are hereby discharged

5.

The contempt petition stands disposed of for statistical purposes.

6.

Needless to observe that if any of the grievance of the petitioner still persists, he will be free to take appropriate proceedings, including revival of the contempt petition.