Dr Satyavrat Sharma vs Rajiv Swaroop And Others ...
2023 Latest Caselaw 5265 Raj/2

                                   [2023:RJ-JP:24786]

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                                    S.B. Civil Contempt Petition No. 387/2010

                                                                               In

                                                        S.B. Civil Writ Petition No.1769/2009

                                    Dr. Satyawrat Sharma S/o Shri Kashinath Sharma, aged about
                                    62 years, R/o 1/69 -70 Scheme No. 8, Alwar Rajasthan
                                                                                                           ----Petitioner
                                                                           Versus
                                    1.       Shri     Rajeev      Swaroop,          Principal       Secretary,   Higher
                                             Education Department Government Secretary Jaipur
                                    2.       Shri Sameer S. Chandel, Commissioner College Education
                                             Rajasthan, Jaipur
                                    3.       Shri M.L. Gaur, Director, Pension Department Rajasthan
                                             Jaipur
                                                                                                        ----Respondents

For Petitioner(s) : Mr. B.B. L. Sharma For Respondent(s) : Dr. V.B. Sharma, AAG with Mr. Avinash Choudhary Mr. Aman Bhargava Mr. Pankaj Choudhary for Mr. Rohit Choudhary, Dy.G.C.

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

22/09/2023

Learned counsel for the petitioner submits that this contempt

petition is rendered infructuous.

The contempt petition is dismissed accordingly. Pending

application also stands disposed of.

The notices are discharged.

(MAHENDAR KUMAR GOYAL),J

Manish/s-272

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