The State Of Rajasthan vs Shri Pragya Mahila Mahavidyalaya
2022 Latest Caselaw 3976 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                 D.B. Special Appeal Writ No. 615/2022
                                   The State Of Rajasthan
                                                                                                     ----Appellant
                                                                      Versus
                                   Shri Pragya Mahila Mahavidyalaya
                                                                                                   ----Respondent

For Appellant(s) : Mr. Prakhar Gupta & Ms. Charvi Patni for Mr. Vibhuti Bhushan Sharma, AAG For Respondent(s) :

HON'BLE MR. JUSTICE PANKAJ BHANDARI HON'BLE MR. JUSTICE ANOOP KUMAR DHAND

Judgment / Order

19/05/2022

Four weeks' time is granted to remove the defect/s, failing

which the present Special Appeal Writ shall stand dismissed

without further reference to the Court.

(ANOOP KUMAR DHAND),J (PANKAJ BHANDARI),J

ARTI SHARMA /13

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