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Tejpal vs Ravi Shankar Srivastava And Others

Rajasthan High Court · Decided on 7 August 2023 · Citation: (2023) 08 RAJ CK 0026

HON’BLE JUDGES
Dinesh Mehta, J
RESULT
Disposed Of
CASE NUMBER
Writ Contempt No. 24 Of 2019, In Civil Writ Petition No. 13625 Of 2018
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Judgment

7 paragraphs · 150 words

Dinesh Mehta, J

1.

The present contempt petition has been filed alleging noncompliance of the order dated 20.09.2018.

2.

Mr. Anil Kumar Gaur, learned Additional Advocate General, appearing for the respondents submits that the State has challenged the order dated 20.09.2018 by way of filing intra-court appeal (DBSAW No. 311/2019), which was dismissed vide order dated 01.08.2019. The State has filed an SLP (Diary No. 42409/2- 019), thereagainst, in which Hon’ble the Supreme Court has required the parties to maintain status-quo.

3.

In view of the above, this Court is not inclined to continue with the present contempt proceedings.

4.

Notice of the contempt issued to the respondent no.2 is hereby discharged.

5.

The present contempt petition stands disposed of for statistical purposes.

6.

Needless to observe that if Hon’ble the Supreme Court decides the pending SLP in petitioner’s favour, he shall be free to file a fresh contempt petition.