Libra National Institute Of ... vs Shri Rajhans Upadhyay And Anr ...
2023 Latest Caselaw 5817 Raj/2

                                   [2023:RJ-JP:28247]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                  S.B. Civil Contempt Petition No. 1507/2016

                                                                               In

                                                        S.B. Civil Writ Petition No.9996/2016

                                    Libra National Institute Of Teachers Education Kanwat Rajasthan
                                    Managed By Shareef Ahmed Memorial Educational and Social
                                    Welfare Society, Plot/khasra No. 301 To 304 And 310, Lamba
                                    Dhani, Village Basdi Kala, Near Pretampuri, Post Office Kanwat,
                                    Tehsil Neemkathana, District Sikar Raj.
                                                                                                             ----Petitioner
                                                                           Versus
                                    1.         Shri   Rajhans     Upadhyay,          Principal          Secretary,   Higher
                                               Education Department, Secretariat Jaipur
                                    2.         Shri Anoop Khinchi Commissioner, Higher Education,
                                               Shiksha Sankul, Jln Marg, Jaipur
                                                                                      ----Respondents/Contemnors

For Petitioner(s) : Mr. Prahlad Sharma For Respondent(s) : Dr. V.B. Sharma, AAG with Mr. Avinash Choudhary

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

10/10/2023

Learned counsel for the petitioner submits that this contempt

petition is rendered infructuous.

The contempt petition is dismissed accordingly.

The notices are discharged.

(MAHENDAR KUMAR GOYAL),J

Manish/29

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