MOTI SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) In compliance of the directions issued by this Court vide order dtd. 5/7/19, the respondent No. 2-contemnor Mr. Sanjay Malhotra, Principal Secretary, Revenue Department, Rajasthan, Jaipur is present in person.

(2.) An application has been filed on behalf of the respondent No. 3-contemnor Smt. Vinita Shrivastava, Registrar, Board of Revenue Rajasthan, Ajmer, seeking exemption from personal appearance on account of her indisposition.

(3.) The application is allowed. The personal appearance of the respondent No. 3-contemnor Smt. Vinita Shrivastava, is exempted for the present.