Siddarth Pillai vs State Of Rajasthan
2021 Latest Caselaw 5564 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 12990/2020

1. Siddarth Pillai S/o Shri Sunil Pillai, Aged About 21 Years, R/o 305, Vinayak Complex, Ayad, Udaipur.

2. Saumya Trivedi D/o Shri Pramod Trivedi, Aged About 22 Years, R/o 1066/20, New Rana Nagar, Raebareli, Uttar Pradesh.

3. Surbhi Jain D/o Shri Anant Kumar Jain, Aged About 20 Years, R/o 47, Yadav Colony, Ambamata, Udaipur.

4. Aradhya Bharadwaj D/o Shri Vijay Kumar Sharma, Aged About 21 Years, R/o 716/27, Khadi Bhandar Lane, Near Bank Of Baroda, Ramganj, Ajmer.

5. Tanuj Sanadhya S/o Shri Harish Sanadhya, Aged About 21 Years, R/o Near Laxminarayan Temple, Odha, Chokdi, Rajsamand- 313329.

6. Abhimanyu Singh Kumpawat S/o Shri Arjun Singh Kumpawat, Aged About 20 Years, R/o 39, Roop Nagar, Near New Rto, Udaipur.

7. Riya Choudhary D/o Shri Dinesh Choudhary, Aged About 20 Years, R/o 208, Near Shiv Temple, Tagore Nagar, Pali.

8. Jatin Bharwani S/o Shri Roger Bharwani, Aged About 23 Years, R/o 81, Navrang Nagar, Beawar, District Ajmer.

9. Divya Pal Gadri D/o Shri Narayan Pal Gadri, Aged About 21 Years, R/o Swastik Cinema, Station Road, Kankroli, Rajasamand.

10. Ankit Joshi S/o Shri Anil Joshi, Aged About 21 Years, R/o 160 Sarvritu Vilas, Near Gulab Bagh, Behind Royal Ice Factory, Udaipur.

----Petitioners Versus

1. State Of Rajasthan, Through Chief Secretary To The Government Of Rajasthan, Secretariat, Jaipur, Rajasthan.

2. Mohanlal Sukhadia University, Udaipur, Through Its Registrar, Mohanlal Sukhadia University, Udaipur.

                                                                 ----Respondents




                                                                            (2 of 2)                [CW-12990/2020]




                                   For Petitioner(s)         :    Mr. Sajjan Singh Rathore

                                   For Respondent(s)         :    Mr. Kuldeep Mathur

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

25/02/2021

The matter comes up for consideration of interim stay application (01/21 dated 23rd February, 2021).

It is submitted by Mr. Kuldeep Mathur, appearing on behalf of respondent-university that the university has already decided to give relaxation up to 15% of fees in the Self Finance Scheme per semester. It is also submitted that the last date for submission of the fees is also going to be extended by 15 days.

Taking into consideration the above submissions, I do not find any reason to pass any interim stay order in this writ petition at this stage.

Hence, the aforesaid interim stay application is disposed of.

(VIJAY BISHNOI),J

252-msrathore/-

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