Dr Aruna Bhargava vs Shri D K Sharma And Another ...
2023 Latest Caselaw 6204 Raj/2

Citation : 2023 Latest Caselaw 6204 Raj/2
Judgement Date : 19 October, 2023

Rajasthan High Court

Dr Aruna Bhargava vs Shri D K Sharma And Another ... on 19 October, 2023

Bench: Mahendar Kumar Goyal

                                   [2023:RJ-JP:30766]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                     S.B. Civil Contempt Petition No. 1075/2016

                                                                               In

                                                        S.B. Civil Writ Petition No.170/2015

                                   Dr. Aruna Bhargawa W/o Shri Atal Prakash R/o Plot No. B-176,
                                   Flat No. 504, Pearl Oasis Mangal Marg, Jaipur Raj
                                                                                                              ----Petitioner
                                                                           Versus
                                   1.          Mr. D.k Sharma Registrar, University Of Rajasthan, JLN
                                               Marg, Jaipur
                                   2.          Mr.    Rajhansh     Upadhyay,         Principal          Secretary,    Higher
                                               Education Govt. Of Rajasthan Secretariat, Jaipur
                                                                                      ----Contemnors/Respondents

For Petitioner(s) : Mr. Naveen Dhuwan For Respondent(s) : Mr. Ajit Maloo

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

19/10/2023

Learned counsel for the respondents has submitted certain

documents showing that compliance of the order dated

22.01.2016, contempt whereof is alleged, has been made. He,

therefore, prays for dismissal of the contempt petition.

Learned counsel for the petitioner does not dispute the

aforesaid statement.

In view thereof, this contempt petition is dismissed.

Notices are discharged.