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Nims University vs Union Of India
2021 Latest Caselaw 3181 Raj/2

Citation : 2021 Latest Caselaw 3181 Raj/2
Judgement Date : 27 July, 2021

Rajasthan High Court
Nims University vs Union Of India on 27 July, 2021
Bench: Inderjeet Singh
      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

               S.B. Civil Writ Petition No. 4167/2021

Nims University
                                                                  ----Petitioner
                                   Versus
Union Of India
                                                                ----Respondent

For Petitioner(s) : Mr. S.S. Hora For Respondent(s) :

HON'BLE MR. JUSTICE INDERJEET SINGH

Order

27/07/2021

Application for early listing is allowed.

Counsel for the petitioner submits that the issue involved in

this writ petition has already been considered by a Co-ordinate

Bench of this Court at Principle Seat, Jodhpur in S.B. Civil Writ

Petition No.1687/2021 in the matter of Pacific Medical University

Vs. Union of India, wherein on 19.03.2021, the following order

was passed:-

"In wake of judgment of COVID-19, abundant caution is being taken while hearing the matters in the Court.

Issue notice to the respondents. On being given advance copy, Shri Mukesh Rajpurohit, ASG is already appearing on behalf of the respondents No.1 & 2 and Mr. Pankaj Sharma, AAG is appearing on behalf of the respondent No.3. Hence, service is complete and they seek some time to complete their insturctions. Time prayed for is allowed.

List on 26.04.2021.

In the meanwhile, effect and operation of the order dated 10.02.2021 (Annexure-23) shall remain stayed.

Learned counsel fro the respondent shall be at liberty to contest the stay petition."

(2 of 2) [CW-4167/2021]

In that view of the matter, issue notice to the respondents,

returnable by eight weeks.

Meanwhile, operation of the order dated 03.03.2021

(Annexure-1) shall remain stayed.

(INDERJEET SINGH),J

Upendra/81

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