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Prabhanshu Kajala S/O Shri ... vs The Central University Of ...
2023 Latest Caselaw 5986 Raj/2

Citation : 2023 Latest Caselaw 5986 Raj/2
Judgement Date : 13 October, 2023

Rajasthan High Court
Prabhanshu Kajala S/O Shri ... vs The Central University Of ... on 13 October, 2023
Bench: Ganesh Ram Meena
[2023:RJ-JP:29126]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

               S.B. Civil Writ Petition No. 26338/2018

1.       Prabhanshu Kajala S/o Shri Banshidhar Kajala, Aged
         About       23      Years,       R/o      Village      Post     Lamia,    Tehsil
         Dataramgarh And District- Sikar, Rajasthan
2.       Raghuveer Singh S/o Shri Bodu Singh, Aged About 22
         Years,      R/o      Village      Rampura,         Post       Roopgarh,   Tehsil
         Dataramgarh, District Sikar, Rajasthan
3.       Balkrishan Kumawat S/o Shri Ramesh Chandra Kumawat,
         Aged About 23 Years, R/o Kanker Wali Kothi, Kishangarh
         Renwal, District Jaipur, Rajasthan
4.       Mukesh Kharwal S/o Shri Hanuman Ram, Aged About 22
         Years, R/o Village Pichiad, Tehsil Bilara, District Jodhpur,
         Rajasthan
                                                                          ----Petitioners
                                          Versus
1.       The     Central        University        Of     Rajasthan,        Through    Its
         Registrar,        N.h.-8,        Badarsindri,          Kishangarh,        Ajmer,
         Rajasthan
2.       Proctor Cum Secretary, Students Discipline Committee,
         Central University Of Rajasthan, N.h.-8, Badarsindri,
         Kishangarh, Ajmer, Rajasthan
                                                                        ----Respondents

For Petitioner(s) : Mr. Chitransh Mathur for Mr. Prem Kishan Sharma For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

13/10/2023

Counsel appearing for the petitioners submits that the

present writ petition has become infructuous.

[2023:RJ-JP:29126] (2 of 2) [CW-26338/2018]

In view of the statements made by counsel appearing for the

petitioners, the present writ petition is dismissed as having

become infructuous.

Since the main petition has been dismissed, all other

pending application/s, if any, also stands dismissed.

(GANESH RAM MEENA),J

ARTI SHARMA /66

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