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Dr Satish Chand Gupta And Others vs Dr R C Kumawat And Others ...
2023 Latest Caselaw 5818 Raj/2

Citation : 2023 Latest Caselaw 5818 Raj/2
Judgement Date : 10 October, 2023

Rajasthan High Court
Dr Satish Chand Gupta And Others vs Dr R C Kumawat And Others ... on 10 October, 2023
Bench: Mahendar Kumar Goyal
[2023:RJ-JP:28354]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

              S.B. Civil Contempt Petition No. 1222/2016

                                           In

                 S.B. Civil Writ Petition No.10768/2014

Dr. Satish Chand Gupta, S/o Late Shri Sohan Lal Gupta, aged
about 62 years, R/o D-159/C, Savitri Path, Bapu Nagar, Jaipur-
302015
                                                                      ----Petitioner
                                       Versus
1.Dr. R.C. Kumawat, Registrar, Sri Karan Narendra Rajasthan
Agriculture University, Jobner.
2.Dr. Parveen Singh, Hon'ble Vice Chancellor, Sri Karan Narendra
Rajasthan Agriculture University, Jobner.
3.Mr.     Prem       Singh    Mehra,        Principle       Secretary    (Finance),
Department of Finance, Government of Rajasthan, Secretariat,
Jaipur.
4.Ms. Neel Kamal Darbari, Principle Secretary (Agriculture),
Government of Rjasthan, Govt. Secretariat, Jaipur.
                                                                    ----Respondent

For Petitioner(s) : None Present For Respondent(s) : Mr. Pradeep Kalwania, GC

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

10/10/2023

On 21.02.2023, following order was passed:

"Learned counsel for the respondents submits that compliance of the order dated 23.05.2016 has been made.

None for the petitioner even in the second round to rebut the aforesaid statement.

[2023:RJ-JP:28354] (2 of 2) [CCP-1222/2016]

However, in the interest of justice, the petitioner is granted one more opportunity to rebut the aforesaid statement.

List the matter on 27.02.2023."

Thereafter, none appeared for the petitioner on 27.02.2023

as also on 14.03.2023.

Today also, none appears for the petitioner even in second

round.

In view thereof, this contempt petition is dismissed for non-

prosecution.

Notices are discharged.

(MAHENDAR KUMAR GOYAL),J

Sudha/27

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