Smt. Sudha Rani Singhal S/O Shri ... vs Smt. Arpana Arora
2022 Latest Caselaw 1683 Raj/2

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

              D.B. Civil Contempt Petition No. 74/2021

Smt. Sudha Rani Singhal S/o Shri Ashok Kumar Agarwal, Aged
About 56 Years, R/o 895, Shanti Nagar, Durgapura, Jaipur
(Rajasthan)
                                                                    ----Petitioner
                                   Versus
1.     Smt. Arpana Arora, Principal Secretary, Department Of
       Elementary Education, Government Secretariat, Jaipur
       (Rajasthan)
2.     Shri Saurabh Swami, Director, Secondary Education,
       Rajasthan, Bikaner (Rajasthan)
3.     Shri Saurabh Swami, Director Elementary Education,
       Rajasthan, Bikaner (Rajasthan)
4.     State Of Rajasthan, Through The Principal Secretary,
       Department       Of     Elementary          Education,       Government
       Secretariat, Jaipur (Rajasthan)
                                                                ----Respondents

For Petitioner(s) : Mr. Mahesh Gupta For Respondent(s) : Mr. Chiranji Lal Saini, AAG

HON'BLE MR. JUSTICE PANKAJ BHANDARI HON'BLE MR. JUSTICE ANOOP KUMAR DHAND

Order

22/02/2022

Matter comes up on an application for taking compliance

report-cum-additional affidavit along with documents on record.

For the grounds mentioned therein, the same is allowed.

Compliance report-cum-additional affidavit along with

documents is taken on record.

Learned Additional Advocate General appearing for the

contemnors states before the Court that full compliance of the

(2 of 2) [CCP-74/2021]

judgment and order dated 03.09.2019 has been done by the

respondent.

In view of the statement made by the learned Additional

Advocate General, contempt petition is dismissed.

Contempt notices are discharged.

(ANOOP KUMAR DHAND),J (PANKAJ BHANDARI),J

HEENA GANDHI /31

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