Mayank Vaishnav S/O Hemraj ... vs Manoj Ahuja (2023:Rj-Jp:27517)
2023 Latest Caselaw 5722 Raj/2

                                   [2023:RJ-JP:27517]

                                              HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                          BENCH AT JAIPUR

                                                   S.B. Civil Contempt Petition No. 24/2021

                                                                            In

                                                    S.B. Civil Writ petition No.21249/2020

                                   Mayank Vaishnav S/o Hemraj Vaishnav, Aged About 16 Years,
                                   R/o Matra Chhaya, Main Road, Kishangarh, Sanwatsar, Ajmer
                                   Rajasthan -305801 (Raj.) Through Legal Guardian Mother Laxmi
                                   Vaishnav W/o Hemraj Vaishnav.
                                                                                                        ----Petitioner
                                                                        Versus
                                   1.         Manoj Ahuja, Chairman, Central Board Of Secondary
                                              Education, Shiksha Kendra, Community Centre, Preet
                                              Vihar, Delhi - 110092
                                   2.         Punam Rani, Regional Officer, Central Board Of Secondary
                                              Education, Regional Office, Todermal Marg, Ajmer.
                                   3.         P.R. Meena, Joint Secretary And Incharge, Central Board
                                              Of Secondary Edcuation, Todarmal Marg, Ajmer. - 305030
                                                                                                     ----Respondents

For Petitioner(s) : Mr. Rahul Kamwar For Respondent(s) :

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

07/10/2023

Learned counsel for the petitioner submits that this contempt

petition is rendered infructuous.

The same is dismissed accordingly.

Notices are discharged.

(MAHENDAR KUMAR GOYAL),J

Sudha/63

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