Ajay Verma vs The Rajasthan Para Medical ...
2022 Latest Caselaw 1642 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Civil Writ Petition No. 1129/2022

Ajay Verma & another

----Petitioner Versus The Rajasthan Para Medical Council,

----Respondent

For Petitioner(s) : Mr Manoj Bhandari (VC) For Respondent(s) : Mr K.S. Rajpurohit AAG Mr D.S. Beniwal, Mr Bhavit Sharma (all through VC)

HON'BLE MR. JUSTICE ARUN BHANSALI

Judgment / Order

02/02/2022

The matter has come up on an application filed by the

petitioners seeking impleadment of Mahatma Gandhi University,

Meghalaya as party respondent.

For the reasons indicated in the application, the same is

allowed. The University is permitted to be impleaded as party

respondent.

The amended cause title filed by the petitioners be taken on

record.

Office is directed to amend the online record.

A copy of the writ petition with amended cause title be

served on Mr K.S. Rajpurohit, AAG, Mr Bhavit Sharma and Mr

Deepesh Beniwal, who represent respective respondents.

Connect with SBCWP No.1205/2022.

(ARUN BHANSALI),J 101-MMA/-

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