Piramal Education Trust vs Rajasthan Non. Govt. Edu. Inst. ...
2021 Latest Caselaw 17556 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Civil Writ Petition No. 4741/2000

Piramal Education Trust

----Petitioner Versus Rajasthan Non. Govt. Edu. Inst. Tri.

----Respondent

For Petitioner(s) : Mr. Akhilesh Rajpurohit For Respondent(s) : Mr. Hemant Choudhary

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

23/11/2021

Learned counsel for the petitioner has submitted that PF and

notices of the respondent No.3 has already been filed.

Office to check and if the PF and notices are filed, let the

same be issued to the respondent No.3. One set of notices be sent

through registered post and another set of notices be given 'dasti'

to learned counsel for the petitioner for service.

Notice is made returnable within a period of six weeks.

(VIJAY BISHNOI),J

28-Arun/-

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