Rajasthan High Court - Jodhpur
L.B.S. Institute Of Computer Science vs State Of Raj. & Ors on 22 February, 2017
Author: Arun Bhansali
Bench: Arun Bhansali
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B.Civil Writ Petition No. 1947 / 2013
L.B.S. Institute Of Computer Science, Pratapgarh through its
Coordinator Shri Lokendra Singh Sisodia S/o Shri Balwant Singh,
aged about 38 years, Pratapgarh.
----Petitioner
Versus
1. State Of Rajasthan through Principal Secretary, Department
of Information Technology, Government of
Rajasthan,Government Secretariat, Jaipur (Rajasthan).
2. Rajasthan Knowledge Corporation Ltd. through its Managing
Director, 7-A, Jhalana Institutional Area, Behind R.T.O.,
Jaipur (Rajasthan).
3. Aishwarya Computer Education through its Coordinator Mr.
Wasim Akram Ansari S/o Shri Fakhrudin, resident of Julah
Mohalla, Gali No.3, Neemuch, Madhya Pradesh.
----Respondents
_____________________________________________________
For Petitioner(s) : Mr. Dilip Kawadia
For Respondent(s) : Mr. Binja Ram Jajra
Mr. Parmendra Bohra
_____________________________________________________
HON'BLE MR. JUSTICE ARUN BHANSALI
Order 22/02/2017 An application has been filed by the respondents, inter alia, with the averments that on account of subsequent developments, the writ petition filed by the petitioner has been rendered infructuous.
Learned counsel for the petitioner submits that on the (2 of 2) [CW-1947/2013] submissions made by the respondents, the writ petition has been rendered infructuous.
In view of the submissions made, as indicated in the application, the writ petition is dismissed as having become infructuous.
(ARUN BHANSALI)J. A.K. Chouhan/-46