Dr. Deepak Mehra Son Of Late Shri ... vs Mrs. Aparna Arora, Ias, Principal ...
2022 Latest Caselaw 5591 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                              S.B. Civil Contempt Petition No. 268/2021

                                   Dr. Deepak Mehra Son Of Late Shri B.g. Mehra
                                                                                                        ----Petitioner
                                                                        Versus
                                   Mrs. Aparna Arora, Ias, Principal Secretary To The Government
                                   and ors.
                                                                                                      ----Respondent

For Petitioner(s) : Mr. Pradeep Kumar for Mr. Ajay Singh For Respondent(s) : Mr. Vibhuti Bhushan Sharma, AAG

HON'BLE MR. JUSTICE SAMEER JAIN

Judgment / Order

16/08/2022

Learned counsel for the respondents submits that the

petition has become infructuous. He has submitted that lis in

question pertains to transfer issue. The petitioner has retired from

service. He further submits that the transfer application was also

accommodated.

In the light of the above, he has submitted that there is no

substance left in the petition.

Learned counsel for the petitioner has requested for short

accommodation.

Let the matter be listed on 24.08.2022.

(SAMEER JAIN),J

ARTI SHARMA /33

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