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Shiv Prakash Saini S/O Ashok Kumar ... vs State Of Rajasthan
2022 Latest Caselaw 4682 Raj/2

Citation : 2022 Latest Caselaw 4682 Raj/2
Judgement Date : 8 July, 2022

Rajasthan High Court
Shiv Prakash Saini S/O Ashok Kumar ... vs State Of Rajasthan on 8 July, 2022
Bench: Pankaj Bhandari, Anoop Kumar Dhand
                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                               D.B. Civil Contempt Petition No. 306/2022

                                   Shiv Prakash Saini S/o Ashok Kumar Saini, Aged About 31 Years,
                                   Resident Of 88, Gandhi Nagar, Near Sanganer Airport, Sanganer,
                                   Jaipur.
                                                                                                        ----Petitioner
                                                                        Versus
                                   1.        State Of Rajasthan, Through Additional Chief Secretary,
                                             School Education, Government Of Rajasthan, Government
                                             Secretariat, Jaipur.
                                   2.        Sh. Pawan Kumar Goyal, Additional Chief Secretary,
                                             School Education, Government Of Rajasthan, Government
                                             Secretariat, Jaipur.
                                   3.        Sh. Kana Ram, Director, Secondary Education, Rajasthan,
                                             Bikaner.
                                                                                                     ----Respondents

For Petitioner(s) : Mr. I J Kathuria For Respondent(s) :

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

Judgment / Order

08/07/2022

Counsel for the petitioner contends that the matter has

become infructuous, as compliance has been made.

Accordingly, present Civil Contempt Petition stands dismissed

as having become infructuous.

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

ARTI SHARMA /18

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