Citation : 2023 Latest Caselaw 9162 Raj
Judgement Date : 6 November, 2023
[2023:RJ-JD:37938-DB]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Spl. Appl. Writ No. 610/2023
1. Jai Narain Vyas University, Jodhpur, Through Its Registrar.
2. The Registrar, Jai Narain Vyas University, Jodhpur.
----Appellants Versus Ajaher Mohammad S/o Shri Nisar Mohammad, Aged About 33 Years, R/o Vpo Ajeet, Tehsil Samdari, District Barmer, Rajasthan.
----Respondent
For Appellant(s) : Mr. Deepesh Singh Beniwal.
For Respondent(s) :
HON'BLE MR. JUSTICE ARUN BHANSALI HON'BLE MR. JUSTICE RAJENDRA PRAKASH SONI Judgment 06/11/2023
1. This appeal is directed against the order dated 26.4.2023
passed by learned Single Judge in S.B. Civil Writ Petition
No.13015/2021 along with several other writ petitions.
2. Learned counsel for the appellant at the outset made
submissions that another Special Appeal being Jai Narain Vyas
University, Jodhpur, v. Rajendra Kumar: D.B. Special Appeal Writ
No.640/2023, arising out of the same impugned judgment in
another petition, came to be dismissed by a Coordinate Bench of
this Court on 2.11.2023.
3. Learned counsel for the appellant attempted to make
submissions in the present appeal.
4. Having gone through the order passed by the learned Single
Judge as well as Division Bench dismissing the appeal filed by the
appellants, we are firmly of the opinion that no different view can
be taken by this Court based on the same material
and submissions as was available before the Coordinate Bench, as
[2023:RJ-JD:37938-DB] (2 of 2) [SAW-610/2023]
the appeal arising out of the same impugned judgment stands
dismissed by the Coordinate Bench by a reasoned order.
5. In view of the above fact situation, following the order in the
case of Rajendra Kumar (supra), the present appeal is also
dismissed.
(RAJENDRA PRAKASH SONI),J (ARUN BHANSALI),J
16-Sumit/-
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