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Aditya Institute Of ... vs State Of Rajasthan
2021 Latest Caselaw 7268 Raj/2

Citation : 2021 Latest Caselaw 7268 Raj/2
Judgement Date : 6 December, 2021

Rajasthan High Court
Aditya Institute Of ... vs State Of Rajasthan on 6 December, 2021
Bench: Pankaj Bhandari
                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                 S.B. Civil Writ Petition No. 10144/2021

                                    Aditya Institute Of Rehabilitation Sciences
                                                                                                         ----Petitioner
                                                                          Versus
                                    State Of Rajasthan
                                                                                                       ----Respondent

For Petitioner(s) : Ms. Aradhana Swami For Respondent(s) : Mr. Ashish Kumar, through VC Mr. C L Saini, AAG

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

06/12/2021

Counsel for the petitioner was directed to file NOC but the

same has not filed yet. Counsel for the petitioner contends that

she would be filing the same today itself.

Time is sought on behalf of the State for filing reply.

Reply be filed within two weeks.

List this matter after two weeks.

(PANKAJ BHANDARI),J

NIKHIL KR. YADAV /220

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