Shree Krishna Vidhyalay Prabandhak ... vs National Council For Teacher Education ...
2023 Latest Caselaw 10201 Raj

Rajasthan High Court - Jodhpur

Shree Krishna Vidhyalay Prabandhak ... vs National Council For Teacher Education ... on 29 November, 2023

                                   [2023:RJ-JD:41270]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                                    S.B. Civil Writ Petition No. 1013/2020

                                   Shree Krishna Vidhyalay Prabandhak Samiti, Town 23 Bb, Tehsil
                                   Padampur Sri-Ganganagar. Through Its Vyavasthapak Baldev Raj
                                   Parnami S/o Sh. Mukun Lal, Aged About 78 Years, R/o 98 A
                                   Block, Padampur, Sri-Ganganagar.
                                                                                                        ----Petitioner
                                                                        Versus
                                   1.       National    Council     For     Teacher       Education     New    Delhi,
                                            Through Its Chair Person Hans Bhawan, Wing Ii, 1
                                            Bahadur Shah Zafar Marg New Delhi.
                                   2.       The Northern Regional Committee, National Council For
                                            Teacher Education Through Its Regional Director 4Th
                                            Floor, Jeevan Nidhi-Ii Lic Building, Ambedkar Circle,
                                            Bhawani Singh Marg, Jaipur.
                                                                                                     ----Respondents


                                   For Petitioner(s)          :     Mr B.S. Sisodia on behalf of Mr B.S.
                                                                    Sandhu
                                   For Respondent(s)          :



                                                  HON'BLE MR. JUSTICE ARUN MONGA

Judgment / Order

29/11/2023

Learned counsel for the petitioner states that the petition has

been rendered infructuous and he is under instructions not to

press the same.

Disposed of accordingly.

(ARUN MONGA),J 102-MMA/-

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