Dr. Smt. Renu Solanki Bhati And Ors vs Ayub Khan
2022 Latest Caselaw 6533 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Writ Contempt No. 461/2018

Dr. Smt. Renu Solanki Bhati And Ors

----Petitioner Versus Ayub Khan and Ors.

----Respondent

For Petitioner(s) : Mr. Narpat Singh Mr. Om Singh Chouhan For Respondent(s) : Mr. Manish Vyas, AAG Ms. Gomati Sharma- Registrar- present in person

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

05/05/2022

Ms. Gomati Sharma, Registrar present in person, has

submitted that out of the twelve persons, part payment has been

made to one person and process for making payment to the

remaining eleven persons is going on. It is submitted that the

University is required to make payment of around rupees eight

crore, however, due to financial constraints, the University is

seeking aid from the State Government and are expected to get

the same soon.

It is submitted that the University is making every endeavor

to make payment to the petitioners and for that purpose, three

months' time may kindly be granted.

Taking into consideration and submissions made by the

Registrar and also taking into consideration the fact that earlier

also the respondent-University was granted enough time to make

the payment to the petitioners as per directions given by this

(2 of 2) [WCP-461/2018]

Court, I deem it appropriate to grant further time to respondent-

University to make payment to the petitioners.

List this matter on 18.08.2022.

On next date, the Registrar shall submit the nature of the

compliance made by the University of the order passed by this

Court.

(VIJAY BISHNOI),J 40-mohit/-

Powered by TCPDF (www.tcpdf.org)