Rajasthan High Court - Jodhpur
Jitendra Kumar vs Mukesh Choudhary & Anr on 21 November, 2016
IN THE HIGH COURT OF JUDICATURE FOR
RAJASTHAN AT JODHPUR
S.B.WRIT CONTEMPT NO. 84/2014
Jitendra Kumar S/o Shri B.R.Dhaval, aged about 40
years, R/o Engineer Servant s Quarter No.6, Devli
House, Residency Road, Jodhpur
----Petitioner
Versus
1. Shri Abid Khan, Registrar Comptroller, Jai
Narayan Vyas University, Jodhpur.
2. Shri Kamlesh Purohit Dean, Faculty of
Engineering, Jai Narayan Vyas University,
Jodhpur.
----Respondent
__________________________________________
For Petitioners : Present none
For Respondents : Mr.Naveen Sharma, Advocate
__________________________________________
HON'BLE MS. JUSTICE NIRMALJIT KAUR
Order 21/11/2016 On 26.10.2006, the following order was passed:-
"In pursuance to the order dated 24.10.2016, learned counsel for the respondent has brought a cheque dated 25.10.2016 amounting to Rs.4,58,473/- towards the payment due to the petitioner. The same is handed over to the learned counsel for the petitioner. The petitioner too is present in the Court. It has been duly received by him under signatures. Copy of the said cheque along with the calculations is also placed on record of this file.
(2 of 2) [WCP-84/2014] Learned counsel for the petitioner accordingly prays for time to verify the calculations.
Put up after three weeks."
No one is present on behalf of the petitioner. It is, therefore, evident that the petitioner is satisfied with the amount received by him.
The contempt petition is, accordingly, dismissed. Rule is discharged.
(NIRMALJIT KAUR)J. NK/2