Rajasthali Law Institute vs Vivekananda Global University
2022 Latest Caselaw 4166 Raj/2

                                          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                      BENCH AT JAIPUR

                                               D.B. Civil Miscellaneous Appeal No. 817/2022

                                   Rajasthali Law Institute,
                                                                                                        ----Appellant
                                                                      Versus
                                   Vivekananda Global University,
                                                                                                      ----Respondent

For Appellant(s) : Mr. M.K. Singh appears in person Mr. Manish Kumar Sharma, Adv. For Respondent No.1 : Mr. R.K. Daga, Adv. with Mr. Prashant Daga, Adv.

For Respondent No.2 : Mr. Shivangeshu Naval, Adv.

Ms. Akanksha Naval, Adv.

Mr. Ayush Sharma, Adv.

HON'BLE MR. JUSTICE PRAKASH GUPTA HON'BLE MR. JUSTICE PANKAJ BHANDARI

Order

27/05/2022

Arguments heard and concluded.

Judgment is reserved.

Learned counsel for the respondents undertakes that no

hindrance/hurdle will be caused to the students who are pursing

their studies in the University during their studies and during their

exams.

(PANKAJ BHANDARI),J (PRAKASH GUPTA),J

CHANDAN /DK/5

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