Arun Kumar Jain vs Rajhans Upadhyay And Ors
2022 Latest Caselaw 7529 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Writ Contempt No. 990/2016

Arun Kumar Jain

----Petitioner Versus Rajhans Upadhyay And Ors

----Respondent Connected With

1. S.B. Writ Contempt No. 1011/2016

2. S.B. Writ Contempt No. 1014/2016

3. S.B. Writ Contempt No. 18/2017

4. S.B. Writ Contempt No. 71/2017

5. S.B. Writ Contempt No. 159/2017

6. S.B. Writ Contempt No. 517/2017

7. S.B. Writ Contempt No. 519/2017

8. S.B. Writ Contempt No. 525/2017

9. S.B. Writ Contempt No. 548/2017

10. S.B. Writ Contempt No. 640/2017

11. S.B. Writ Contempt No. 648/2017

12. S.B. Writ Contempt No. 662/2017

13. S.B. Writ Contempt No. 663/2017

14. S.B. Writ Contempt No. 768/2017

15. S.B. Writ Contempt No. 1019/2017

16. S.B. Writ Contempt No. 1046/2017

17. S.B. Writ Contempt No. 1116/2017

18. S.B. Writ Contempt No. 1276/2017

19. S.B. Writ Contempt No. 1277/2017

20. S.B. Writ Contempt No. 1286/2017

21. S.B. Writ Contempt No. 1329/2017

22. S.B. Writ Contempt No. 1334/2017

23. S.B. Writ Contempt No. 1484/2017

24. S.B. Writ Contempt No. 1491/2017

25. S.B. Writ Contempt No. 51/2018

26. S.B. Writ Contempt No. 452/2018

27. S.B. Writ Contempt No. 610/2018

28. S.B. Writ Contempt No. 660/2018

(2 of 2) [WCP-990/2016]

For Petitioner(s) : Mr. Manoj Bhandari, Sr. Adv assisted by Mr. Govind Suthar Mr. Akhilesh Rajpurohit Mr. B.K. Vyas Mr. Abhishek Sharma For Respondent(s) : Mr. Manish Vyas, AAG Mr. Sanjeet Purohit Mr. Kailash Choudhary Mr. R.S. Mali

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

19/05/2022

Mr. Manish Vyas, AAG appearing on behalf of the contemnor

has submitted that on account of death of near relative of the

Commissioner College Education, Education Department, Jaipur,

the additional affidavit could not be filed within the stipulated time

as per the order of this Court dated 5.5.2022. It is further

submitted that the said additional affidavit will be filed during the

course of the day. Let copy of the said additional affidavit be

supplied to learned counsel for the petitioners.

Learned counsel for the petitioners may file response to the

said additional affidavit by the next date of hearing.

List on 14th July, 2022.

The presence of the Commissioner College Education,

Education Department, Jaipur before this Court today is dispensed

with, however, she is directed to remain present before this Court

on the next date of hearing either personally or through virtual

mode.

(VIJAY BISHNOI),J

7 to 35-Arun/-

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