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Rajasthan High Court - Jaipur

Shri Shailendra Soni S/O Shri Suresh ... vs Dr. Rekha Mehra, The Principal 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. 2008/2018
1.     Shri Shailendra Soni S/o Shri Suresh Soni, Aged About 29
       Years, R/o 120/26 Lajpat Nagar Opp. Teja Hostel Nai Basti
       Ramganj Ajmer (Raj)
2.     Anjali Agarwal D/o Shri Laxman Prasad Agarwal, Aged
       About 27 Years, R/o 1696/30 Near H.b. Furniture House
       Prakash Road Ajmer (Raj)
                                                                  ----Petitioners
                                   Versus
1.     Dr. Rekha Mehra, The Principal, Govt. Engineering College
       Ajmer Nh-8 Badliya Chauraha Near Nareli Temple Ajmer
       -25
                                                ...Respondents/Contemnors

2. Union Of India Through Chief Secretary Ministry Of Human Resource Development Govt. Of India, New Delhi (India)

3. National Project Implementation Unit Through Chairperson, 4Th Floor Edcil House Sector 16-A Plot No 18 A Noida 201301 (Unit Of Ministry Of Rd Govt. Of India)

4. All India Council For Technical Education Through The Director, Nelson Mandela Marg Vasant Kunj New Delhi India

5. Government Of Rajasthan Through The Secretary, Technical Education Secretariat Jaipur (Raj)

6. The Rajasthan Technical University (RTU) Through The Vice Chancellor, Kota Rajasthan India

7. The Registrar Rajasthan Technical University (RTU), Kota Rajasthan India

8. The Comptroller Rajasthan Technical University (RTU), Kota Rajasthan

----Respondents 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 (Downloaded on 10/09/2021 at 09:50:19 PM) (2 of 2) [CCP-2008/2018] 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/24 (Downloaded on 10/09/2021 at 09:50:19 PM) Powered by TCPDF (www.tcpdf.org)