Citation : 2022 Latest Caselaw 7332 Raj
Judgement Date : 17 May, 2022
HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR
S.B. Civil Writ Petition No. 6119/2022
Pacific Institute Of Medical Sciences
----Petitioner Versus Union Of India
----Respondent Connected With S.B. Civil Writ Petition No. 6068/2022 Geetanjali Medical College And Hospital
----Petitioner Versus The Union Of India
----Respondent S.B. Civil Writ Petition No. 6069/2022 Ananta Charitable Educational Society
----Petitioner Versus The Union Of India
----Respondent S.B. Civil Writ Petition No. 6089/2022 Shruti Priyadarshni
----Petitioner Versus The Union Of India
----Respondent S.B. Civil Writ Petition No. 6126/2022 Dharaiya Khushboo Nayan
----Petitioner Versus The Union Of India
----Respondent S.B. Civil Writ Petition No. 6145/2022 Vaibhav Shrimali
----Petitioner Versus The Union Of India
----Respondent S.B. Civil Writ Petition No. 6176/2022 Shri Patel Shyam Shailesh Kumar
(2 of 3)
----Petitioner Versus Union Of India
----Respondent S.B. Civil Writ Petition No. 6180/2022 Saloni Jhala
----Petitioner Versus The Union Of India
----Respondent S.B. Civil Writ Petition No. 6183/2022 Aaina Choudhary
----Petitioner Versus The Union Of India
----Respondent S.B. Civil Writ Petition No. 6203/2022 Manswit Saini
----Petitioner Versus Union Of India
----Respondent S.B. Civil Writ Petition No. 6613/2022 Ruhi Dak
----Petitioner Versus The Union Of India
----Respondent S.B. Civil Writ Petition No. 6665/2022 Suditi Mahatma
----Petitioner Versus The Union Of India
----Respondent
For Petitioner(s) : Mr. Manoj Bhandari, Sr. Advocate Mr. Kuldeep Mathur, Sr. Advocate Mr. Vikas Balia, Sr. Advocate Dr. Sachin Acharya, Sr. Advocate all Senior Advocates assisted by Dr. Nupur Bhati Mr. Akhilesh Rajpurohit
(3 of 3)
Mr. Hemant Dutt Mr. Milap Chopra Mr. Dilip Choudhary Mr. Aniket Tater Mr. Rahul Vyas Mr. Govind Suthar Mr. Devesh A. Purohit Mr. Vinay Bhatnagar Mr. Vikram Singh Bhati
For Respondent(s) : Mr. R.S. Saluja Mr. Manish Vyas, AAG Mr. Mukesh Rajpurohit, ASG Mr. Mahendra Bishnoi
HON'BLE MR. JUSTICE VIJAY BISHNOI
Judgment / Order
17/05/2022
At the request of learned counsel for the parties, list
these matters on 25.5.2022 along with other connected
writ petition.
Interim order, if any, to continue till the next date.
(VIJAY BISHNOI),J
ms rathore
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