Rajasthan High Court - Jaipur
Shri Prashant Sharma S/O Shri Ram ... vs Shri S.C. Jain on 8 September, 2021
Author: Ashok Kumar Gaur
Bench: Ashok Kumar Gaur
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Contempt Petition No. 1625/2018
1. Shri Prashant Sharma S/o Shri Ram Kishore Sharma, R/o
290, Shrinathpuram, Kota Rajasthan
2. Smt. Gowri Choudhary W/o Shri Dhaglaram Choudhary,
R/o 502, Om Urban Heights, Behind Truck Union Ajay
Ahuja Nagar Kota, Rajasthan
3. Akansha Gurjar D/o Shri Ram Gopal Gurjar, R/o 7-D-15,
Mahaveer Nagar Extention, Kota Rajasthan
4. Shri Chotu Lal S/o Shri Kishan Chandra, R/o Village
Ranipura, Post Gandhifli Tehsil Ladpura, Kota Rajasthan
5. Diksha Soni D/o Shri Raj Kumar Soni, R/o House No. 88,
Daga Niwas, Saray Ka Sthan, Patanpole, Kota Rajasthan
6. Shri Pankaj Israni S/o Shri Parmanand Israni, R/o Shanti
Kunj, Bapu Colony, Rangpur Road, Near Naka Chungi,
Kota Junction, Kota Rajasthan
7. Pooja Chaturvedi D/o Shri Rajendra Chaturvedi, R/o 1-P-
31, Talwandi Kota Rajasthan
8. Smt Priti Sharma W/o Shri Deepak Joshi, R/o 1-Th-21,
Dadabari, Kota Rajasthan
9. Shri Santosh Gupta S/o Shri Kailash Chand Gupta, R/o
House No. 42 Girraj Oil Mill Ward No. 28, Hindaun, Karoli
Road Gangapur City Swaimadhopur Rajasthan
----Petitioners
Versus
1. Shri S.C. Jain, Dean Faculty Affairs Rajasthan Technical
University Rawatbhata Road Kota, Rajasthan
2. Shri R.subrahmanyam, Secretary, Union Of India, Ministry
Of Human Resource Development New Delhi
3. Shri P. M Khodke, Central Project Advisor, National
Projedct Implementation Unit 4Th Floor Edcil House
Sector 16 Plot No. 18-A Noida 201301 (Unit Of Ministry Of
Hrd, Government Of India)
4. Shri Anil D. Sahasragbudhe, Chairperson All India Council
For Technical Education National Madela Marg Vasant Kunj
New Delhi- 70
----Respondents
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(2 of 2) [CCP-1625/2018]
For Petitioner(s) : Mr.Kapil Bardhar, Adv.
For Respondent(s) : Mr.C.L. Saini, AAG.
Mr.Pradeep Mathur, Adv.
HON'BLE MR. JUSTICE ASHOK KUMAR GAUR Order 08/09/2021 Learned counsel for the parties very fairly submit that the issue involved in the present contempt petition is squarely covered by the order passed by this Court today i.e. 08.09.2021 in S.B. Civil Contempt Petition No.1338/2018 and they pray that the present contempt petition may be decided in the light of the said order dated 08.09.2021.
In view of the joint prayer made by learned counsel for the parties, the present contempt petition stands dismissed in terms of the order dated 08.09.2021. Notices are discharged.
(ASHOK KUMAR GAUR), J Himanshu Soni/Parul/61 (Downloaded on 10/09/2021 at 09:50:17 PM) Powered by TCPDF (www.tcpdf.org)