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Sonika Singh D/O Virendra Pratap ... vs Shri Om Prakash Kasera, Director, ...
2023 Latest Caselaw 5215 Raj/2

Citation : 2023 Latest Caselaw 5215 Raj/2
Judgement Date : 21 September, 2023

Rajasthan High Court
Sonika Singh D/O Virendra Pratap ... vs Shri Om Prakash Kasera, Director, ... on 21 September, 2023
Bench: Mahendar Kumar Goyal
                                   [2023:RJ-JP:24241]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                   S.B. Civil Contempt Petition No. 602/2019

                                                                            IN

                                                     S.B. Civil Writ Petition No.21997/2018

                                   Sonika Singh D/o Virendra Pratap Singh, Aged About 34 Years,
                                   Resident Of Purani Mandi, Atru, Tehsil Atru, District Baran
                                   (Rajasthan)
                                                                                                      ----Petitioner
                                                                         Versus
                                   1.          Shri Om Prakash Kasera, Director, Elementary Education,
                                               Bikaner (Rajasthan)
                                   2.          State Of Rajasthan, Through The Secretary Education,
                                               Education Department, Secretariat, Jaipur (Rajasthan).
                                                                                    ----Respondents/Contemnors

For Petitioner(s) : Mr. Akshay Yadav for Mr. Bharat Yadav For Respondent(s) : Mr. M.S. Singhvi, Advocate General with Mr. Pranav Bhansali

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

21/09/2023

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/242

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