Niji College Samiti Jodhpur ... vs Jai Narain Vyas University, ...
2022 Latest Caselaw 10053 Raj

(1 of 1) [CW-8814/2022]

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

D.B. Civil Writ Petition No. 8814/2022 Niji College Samiti Jodhpur

----Petitioner Versus Jai Narain Vyas University, Jodhpur

----Respondent

For Petitioner(s) : Mr. Pradeep Choudhary Advocate. For Respondent(s) : Mr. Ayush Gehlot Advocate & Mr. Rajesh Panwar Advocate.

HON'BLE THE ACTING CHIEF JUSTICE MR. MANINDRA MOHAN SHRIVASTAVA HON'BLE MR. JUSTICE VINOD KUMAR BHARWANI

Judgment / Order

02/08/2022

Learned counsel for the respondents prays for and is granted three

weeks time to file reply.

In view of the order dated 29.06.2022 passed by the Division Bench

of this Court in the case of D.B. Civil Writ Petition No.7559/2022, raising

identical issue as raised in this petition, we are inclined to protect the

petitioner herein also in terms of the said order.

Till the next date of hearing, respondent-university shall not cause

any hindrance in the forthcoming examination process to be undertaken by

the petitioner-College. The process so undertaken shall remain subject to

the outcome of the writ petition.

List this case for further orders along with D.B. Civil Writ Petition

No.7559/2022.

(VINOD KUMAR BHARWANI),J (MANINDRA MOHAN SHRIVASTAVA),ACTING CJ

Sanjay Kumawat-20

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