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Laxman Ram vs State Of Rajasthan And Ors
2022 Latest Caselaw 129 Raj

Citation : 2022 Latest Caselaw 129 Raj
Judgement Date : 4 January, 2022

Rajasthan High Court - Jodhpur
Laxman Ram vs State Of Rajasthan And Ors on 4 January, 2022
Bench: Rekha Borana

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Civil Writ Petition No. 14737/2016

Laxman Ram

----Petitioner Versus State of Rajasthan and Ors.

----Respondent

For Petitioner(s) : Mr. Manoj Bohra For Respondent(s) : Mr. Himanshu Shrimali

HON'BLE MS. JUSTICE REKHA BORANA

Order

04/01/2022

Counsel for the petitioner submits that the controversy in

question has already been decided in judgment dated 25.07.2018

passed by the Division Bench by this Court in D.B. Special Appeal

(Writ) No.425/2017 titled as "Vice Chancellor & Anr. Vs.

Shakuntala Kewalia & Ors."

Counsel for the petitioner may serve the copy of the petition

on Mr. D.S. Beniwal, Counsel regularly appearing for Jai Narain

Vyas University and who appeared in the matter of Shakuntala

Kewalia also.

List on 13.01.2022.

(REKHA BORANA),J 53-/Akshay/-

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