Saurav Katariya And Anr vs National University And Ors ...
2023 Latest Caselaw 4543 Raj/2

                                   [2023:RJ-JP:20791]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                  S.B. Civil Writ Petition No. 12044/2018

                                   1.       Saurav Katariya S/o Shri Ramlal Saini, R/o Mahesh Book
                                            Depot, Srimadhopur, Sikar Distt. Sikar Raj.
                                   2.       Angad Saharan S/o Shri Vedprakash Saharan, R/o Ward
                                            No. 4, Village And Post Shakar Mandori, Sirsa, Haryana.
                                                                                                             ----Petitioners
                                                                             Versus
                                   1.       The National University Of Advanced Legal Studies Nuals,
                                            Through Its Registrar Nuals Campus, Kinfr
                                   2.       The       Union     Of     India,      Ministry      Of       Human   Resource
                                            Development Formally Known As Ministry Of Education
                                   3.       The       National       Law     University,        Jodhpur      Through     Its
                                            Registrar.
                                                                                                           ----Respondents

For Petitioner(s) : Mr. Harsh Dadgucg for Mr. Sunil Kumar Singodiya For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

04/09/2023

Counsel appearing for the petitioners submits that the

present writ petition has become infructuous.

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, the stay

application and all other pending application/s, if any, also stands

dismissed.

(GANESH RAM MEENA),J

ARTI SHARMA /145

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