Vishwa Bharti Paramedical ... vs State Of Rajasthan
2021 Latest Caselaw 11700 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Civil Writ Petition No. 7969/2021

Vishwa Bharti Paramedical College

----Petitioner Versus

State Of Rajasthan & Ors.

----Respondents

For Petitioner(s) : Mr. Shreekant Verma

For Respondent(s) : Ms. Mamta for respondent No.3 (through VC)

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

27/07/2021

As per the office report, PF and notices of the

respondents have not been filed and on account of that,

the same could not be issued to the respondents.

Learned counsel Ms. Mamta is appearing on behalf of

respondent No.3. She seeks some time to file reply to the

writ petition.

Learned counsel for the petitioner is directed to file

PF and notices. On filing of the same, let notice be issued

to the respondent Nos.1 and 2 only, returnable on 10 th

August, 2021.

(2 of 2) [CW-7969/2021]

Learned counsel for the respondent No.3 is supposed

to file reply to the writ petition by the next date of

hearing.

List on 10th August, 2021.

(VIJAY BISHNOI),J

98-msrathore/-

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