Hemendra Puri vs The Jai Narayan Vyas University, ...
2021 Latest Caselaw 15834 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

D.B. Spl. Appl. Writ No. 1565/2018

Hemendra Puri

----Appellant Versus The Jai Narayan Vyas University, Jodhpur

----Respondent

For Appellant(s) : Mr. B.L. Swami For Respondent(s) : Mr. Rajesh Panwar

HON'BLE MR. JUSTICE VIJAY BISHNOI HON'BLE MR. JUSTICE SUDESH BANSAL

Judgment / Order

20/10/2021

The matter comes up for consideration of application No.1/20

preferred on behalf of the applicant under Order 22 Rule 4 CPC

read with Article 226 of the Constitution of India with a prayer for

substituting the legal representatives of respondent No.5 - Kamla

on record as she died on 06.09.2020.

Taking into consideration the fact that the writ petition as

well as this Special Appeal have been filed by the petitioner-

appellant challenging the appointment of the respondent No. 4 -

Bhupendra Puri on compassionate ground, we do not find any

reason for substituting the legal representatives of respondent

No.5 - Kamla on record.

Hence, the aforesaid application No.1/20 is dismissed.

(SUDESH BANSAL),J (VIJAY BISHNOI),J 16-mohit/-

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