Himachal Pradesh High Court
Rattani Devi vs Rohit Jamwal on 2 May, 2022
Author: Satyen Vaidya
Bench: Satyen Vaidya
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
ON THE 2nd DAY OF MAY, 2022
BEFORE
HON'BLE MR. JUSTICE SATYEN VAIDYA
CONTEMPT PETITION (TRIBUNAL) No. 985 of 2020
.
Between:-
RATTANI DEVI, WIFE OF JAGDISH RATHI,
WORKING AS JBT IN GCPS RASAIN-GALOO,
EDUCATION BLOCK DHARAMPUR-I,
DISTT. MANDI, H.P.
....PETITIONER
(SH. K. B. KHAJURIA, ADVOCATE)
AND
ROHIT JAMWAL, DIRECTOR
ELEMENTARY EDUCATION DEPARTMENT
SHIMLA-1.
....RESPONDENTS
(MR. KUNAL THAKUR, DEPUTY ADVOCATE GENERAL)
This petition coming on for orders this day, the Court passed
the following:
ORDER
Learned counsel for the petitioner submits that the present petition has been rendered infructuous.
In view of this, no further orders are required to be passed and the petition is closed.
Pending applications, if any, also stand disposed of.
(Satyen Vaidya)
2nd May, 2022 Judge
(kck)
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