Seth Ramji Das Modi Vidya Niketan ... vs Union Of India
2022 Latest Caselaw 4020 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                    S.B. Civil Writ Petition No. 17022/2019

                                   Seth Ramji Das Modi Vidya Niketan Society
                                                                                                          ----Petitioner
                                                                           Versus
                                   Union Of India & Ors.
                                                                                                       ----Respondents

For Petitioner(s) : Mr. Jai Kumar Yadav, Adv. For Respondent(s) : Ms. Anuradha Upadhyay, Adv.

HON'BLE MR. JUSTICE ASHOK KUMAR GAUR

Order

20/05/2022

Matter comes up on an application (1/2022) filed by the

petitioner for disposal of the writ petition in view of the judgment

dated 07.03.2022 passed by the Delhi High Court and copy of the

same has been annexed as Annexure-18.

Learned counsel for the respondent-Pharmacy Council of

India submitted that some time may be granted to seek

instructions as whether the judgment relied by learned counsel for

the petitioner has attained finality and same is subject matter of

challenge before any Court.

Learned counsel for the petitioner may seek necessary

instructions.

List this case on 06.07.2022.

(ASHOK KUMAR GAUR),J

Ramesh Vaishnav /86/Bhavnesh Kumawat

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