- (1.) The petitioner seeks initiation of contempt proceedings against the officers of Rajasthan Financial Corporation (RFC) in relation to the order dated 07.01.1999 passed by this Court in S.B. Civil Writ Petition No.5668/1994.
(2.) The order dated 07.01.1999 in its entirety reads thus,- Learned counsel Shri Gupta appearing for the respondent RFC submitted that the RFC has introduced One Time Settlement Scheme for settling the dispute between the parties and the RFC. The petitioner has deposited certain amounts, thereupon, this Court has stayed the operation of recovery of remaining amount. Mr. Gupta further submitted that the petitioner can also avail the benefit of One Time Settlement Scheme and in case he is aggrieved of the decision of RFC of that Scheme then he can file fresh petition. In view of the above, learned counsel Shri Singhvi seeks permission to withdraw this petition at this stage as he wants to apply and avail of the benefit of One Time Settlement Scheme which is introduced by the RFC, with liberty to file fresh petition in case he is aggrieved of the decision of RFC in One Time Settlement Scheme. Mr. Gupta for RFC has no objection to this.
(3.) In view of the above, this petition is dismissed as withdrawn with liberty to file fresh petition in case if the petitioner is aggrieved of the decision of RFC in One Time Settlement Scheme. Stay granted earlier to continue provided the petitioner applies before the RFC under One Time Settlement Scheme within one month from today.;