Hansraj Meena And Others vs Ashok Sampat Ram And Others on 18 November, 2013

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Rajasthan High Court - Jaipur

Hansraj Meena And Others vs Ashok Sampat Ram And Others on 18 November, 2013

Bench: R.S. Chauhan

    

 
 
 

 
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN
AT JAIPUR BENCH, JAIPUR

1.SB Civil Contempt Petition No.575/2011
	(Jitendra Kumar Agarwal Vs. S. Ahmed & Anr.)
2.SB Civil Contempt Petition No.597/2011
	(Hansraj Meena & Ors. Vs. Ashok Sampatram & Ors.)
3.SB Civil Contempt Petition No.645/2011
	(Dr. Laxmi Narayan Sharma & Ors. Vs. Ashok 			Sampatram & Anr.)
4.SB Civil Contempt Petition No.732/2011
	(Dr. Jai Prakash Mishra & Ors. Vs. Ashok Sampatram & 	Ors.)
5.SB Civil Contempt Petition No.889/2011
	(Hazari Lal Bairwa & Ors. Vs. Ashok Sampatram & Ors.)
6.SB Civil Contempt Petition No.905/2011
	(Sita Ram Koli & Ors. Vs. Ashok Sampatram)
7.SB Civil Contempt Petition No.1544/2011
	(Dr. Kamal Kishore Saini & Ors. Vs. Ashok Sampatram & 	Ors.)
8.SB Civil Contempt Petition No.1546/2011
	(Pushpa Parihar Vs. Ashok Sampatram & Ors.)
9.SB Civil Contempt Petition No.1826/2011
	(Ripu Daman Sharma Vs. Ashok Sampatram & Ors.)

Date:18/11/2013

HON'BLE MR. JUSTICE R.S. CHAUHAN

Mr. S.P. Sharma, Sr. Advocate with Mr. Gaurav Sharma, Mr. Anoop Agrawal, Mr. Gunjan Pareek on behalf of Mr. Mahesh Gupta, for the petitioners.
Mr. Dinesh Yadav, AAG, for the respondents.

Mr. Dinesh Yadav, the learned Additional Advocate General, has submitted a copy of the order dated 14.11.2013 passed by the Director, Sanskrit Education, Rajasthan, Jaipur. The same shall be taken on record.

According to Mr. Dinesh Yadav, the judgment passed by this court has been duly complied with. This position has not been challenged by Mr. S.P. Sharma, the learned senior counsel appearing on behalf of the petitioners. However, he informs this court that the payment is yet to be made in accordance with the order dated 14.11.2013.

Dr. Mandan Sharma, the Director, Sanskrit Education, Rajasthan, Jaipur, present before this court, gives an undertaking before this court that the entire amount shall be paid to the petitioners on or before 09.12.2013. Since an undertaking has been given, nothing further survives in these contempt petitions. The same are, hereby, disposed of. The contempt notices stand discharged.

(R.S. CHAUHAN)J. GS All corrections made in the judgment/order have been incorporated in the judgment/order being emailed.

Govind Sharma, PA

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Rajasthan High Court - Jaipur