KAALANJAY SINHA Vs. CHAIRPERSON CBSE

JUDGEMENT

(1.) The complainant- KAALANJAY SINHA (Minor) is represented by his mother- Smt.Sunitha Motwani (Party-in-Person). She submitted that, the order passed by this Court in Writ Petition No.4039/2020 has been modified by granting some more time to the respondents to comply with the impugned order. Therefore, this contempt proceeding does not survive for consideration, for the present.