Rajasthan High Court - Jaipur
Gunjan Sahni D/O Devendra Sahni vs Shri Anil K Mathur, Dean Faculty Affairs on 17 December, 2021
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Contempt Petition No. 648/2019
1. Gunjan Sahni D/o Devendra Sahni, R/o 580, Shastri
Nagar, Dadabadi, Kota Rajasthan 324009
2. Maheep Dwivedi S/o Gajendra Dwivedi, R/o A-12,
Chitragupt Colony Near Subhash Circle Keshavpura Kota
Raj.
3. Suman Godara D/o Krishan Kumar, R/o H.no. 465 Sec-8
Street No. 12, Ekta Nagri Mandi Dabwali, Distt. Sirsa
Haryana
----Petitioners
Versus
1. Shri Anil K Mathur, Dean Faculty Affairs, Rajasthan
Technical University Rawatbhata Road, Kota Rajasthan
2. Shri P.m. Khodke Central Project Advisor, National Project
Implementation Unit, 4Th Floor, Edcil House, Sector 16
Plot No. 18-A, Noida 201301 (Unit Of Ministry Of Hrd,
Government Of India)
3. Shri Daria Singh Yadav Secretary Department Of
Technical Education, Government Of Rajasthan,
Government Secretariat, Jaipur.
4. State Of Rajasthan Through Secretary Higher Education
Department, Secretariat, Jaipur
----Respondents
For Petitioner(s) : Mr. Ayush Sharma for Mr. Kapil Bardhar For Respondent(s) : Mr. C L Saini, AAG Mr. Pradeep Mathur HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA Order 17/12/2021 Learned counsel appearing for the State submits that the compliance of the interim order has already been made.
(Downloaded on 18/12/2021 at 09:21:43 PM)(2 of 2) [CCP-648/2019] Taking his statement at bar on record, the contempt proceedings are dropped.
Notices are discharge.
(SANJEEV PRAKASH SHARMA),J NITIN /44 (Downloaded on 18/12/2021 at 09:21:43 PM) Powered by TCPDF (www.tcpdf.org)