Citation : 2023 Latest Caselaw 2706 Raj/2
Judgement Date : 8 March, 2023
[2023/RJJP/003777]
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Writ Petition No. 3665/2012
Rajasthan Technical University Through Its Registrar
(Engineering College Society), Kota (Rajasthan).
----Petitioner
Versus
1. The Additional District And Sessions Judge No. 5, Kota
Rajasthan.
2. Praveen Kumar son of Shri M. M. Agarwal, Lecturer, Civil
Engineering Department, Malviya National Institute of
Technology, Jaipur
Connected With
S.B. Civil Writ Petition No. 3642/2012
Rajasthan Technical University Through Its Registrar
(Engineering College Society), Kota (Rajasthan)
----Petitioner
Versus
1. The Additional District And Sessions Judge No. 5, Kota
Rajasthan.
2. Naveen Kumar Son Of Shri Harpal Singh, Lecturer
Computer Engineer, A-167, Govindpuram, Gaziabad U.P..
----Respondents
For Petitioner(s) : None For Respondent(s) : None
HON'BLE MR. JUSTICE SAMEER JAIN
Order
08/03/2023
On 24.02.2023, early listing applications were allowed and
the matters were kept for final disposal on 08.03.2023.
Today, no one appeared on behalf of the petitioners on
account of lawyers strike.
[2023/RJJP/003777] (2 of 2) [CW-3665/2012]
Considering the judgment of Apex Court in Harish Uppal
Vs. Union of India (UOI) and Ors. reported in (2003) 2 SCC
45, the present writ petitions are dismissed in default.
(SAMEER JAIN),J
Pooja /59-60
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