Citation : 2022 Latest Caselaw 2192 Raj
Judgement Date : 8 February, 2022
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Spl. Appl. Writ No. 470/2020
1. Dr. Sarvepalli Radha Krishnan Rajasthan Ayurved University, Karwar, Jodhpur- Nagaur Highway Road, Jo, Rajasthan Through The Registrar.
2. Registrar, Dr. Sarvepalli Radha Krishnan Rajasthan Ayurved University, Karwar, Jodhpur.
----Appellants Versus Madho Singh S/o Shri Dungar Singh, Aged About 31 Years, By Category General, 90 Rajput Vas, Village Bhagatasani, Post Kakelav, Vaya Banar, Tehsil Luni, District- Jodhpur (Raj.)
----Respondent
For Appellant(s) : Mr. Shreyansh Bhandawat, through VC For Respondent(s) : Mr. Nikhil Dungawat, through VC
HON'BLE MR. JUSTICE SANDEEP MEHTA HON'BLE MR. JUSTICE VINOD KUMAR BHARWANI
Order
08/02/2022 Mr. Nikhil Dungawat, learned counsel representing the
respondent, submits that a bunch of identical appeals, led by D.B.
Civil Special Appeal (Writ) No.505/2020 (Dr. Sarvepalli
Radhakrishanan Rajasthan Ayurved University & Anr. Vs. Jeetu
Singh), has been decided by a Division Bench of this court vide
judgment dated 27.01.2022.
Shri Bhandawat, learned counsel representing the
appellant concedes that in view of the above order, the appellant
University does not propose to pursue this appeal any further.
Accordingly, the instant appeal is disposed of in light of
the judgment dated 27.01.2022 referred to supra.
(VINOD KUMAR BHARWANI),J (SANDEEP MEHTA),J 43-Pramod/-
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