Apex Shiksha Samiti vs N C T E And Ors (2023:Rj-Jp:27769)
2023 Latest Caselaw 5764 Raj/2

                                   [2023:RJ-JP:27769]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                 S.B. Civil Writ Petition No. 15353/2017

                                   Apex Shiksha Smaiti, Basani, Alwar Raj., Through Its Secretary,
                                   Rajpal Jat S/o Sri Jagram Jat, R/o Village Post -Basani, Tehsil -
                                   Mundawar, District -Alwar Raj.
                                                                                                              ----Petitioner
                                                                              Versus
                                   1.       National Council For Teacher Education, Hans Bhawan,
                                            Wing-Ii, 1, Bahadur Shah Zafar Marg, New Delhi Through
                                            Its Chairman.
                                   2.       Northern Regional Committee, Ncte, Iv Floor, Jeevan
                                            Nidhi-Ii, Lic Building, Ambedkar Circle, Bhawani Singh
                                            Marg, Jaipur Raj Through Its Regional Director.
                                   3.       The Maharaja Bhrithari University, Alwar Raj, Through Its
                                            Registrar.
                                                                                                           ----Respondents

For Petitioner(s) : Mr. Vishvesh Gupta Mr. Kishan Swami For Respondent(s) : Mr. Aashish Sharma Mr. Rajendra Prasad, AAG

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

09/10/2023

Counsel for the petitioner submits that the present writ

petition has become infructuous.

In view of the statements made by counsel for the petitioner,

the present writ petition is dismissed as having become

infructuous.

Since the main petition has been dismissed, all other

pending application/s, if any, also stands dismissed.

(GANESH RAM MEENA),J

ARTI SHARMA /14

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