Wednesday, 20, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

D. P. M. College vs Maharaja Surajmal Brij ...
2023 Latest Caselaw 4831 Raj/2

Citation : 2023 Latest Caselaw 4831 Raj/2
Judgement Date : 13 September, 2023

Rajasthan High Court
D. P. M. College vs Maharaja Surajmal Brij ... on 13 September, 2023
Bench: Ganesh Ram Meena
                                   [2023:RJ-JP:22455]

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                                 S.B. Civil Writ Petition No. 18761/2019

                                   D. P. M. College, Sarsena, Weir, Bharatpur, Through Its Secretary
                                   Santosh Kumar S/o Shri Dwarika Prasad, Aged About 37 Years,
                                   R/o Village And Post Hantra, Tehsil Nadbai, District Bharatpur
                                   (Raj.)
                                                                                                                ----Petitioner
                                                                              Versus
                                   1.       Maharaja Surajmal Brij University, M.s. J. Mahavidyalaya
                                            Compound, Bharatpur.
                                   2.       State       Of     Rajasthan,           Through      The       Director,   College
                                            Education, Directorate Of College Education, Jaipur.
                                                                                                            ----Respondents

For Petitioner(s) : Mr. Anil Kumar For Respondent(s) : Mr. Vibhuti Bhushan Sharma, AAG Mr.Vinod Kumar Gupta

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

13/09/2023

Counsel for the petitioner submits that the present writ

petition has become infructuous.

In view of the statements made by counsel for the petitioner,

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 /138

Powered by TCPDF (www.tcpdf.org)

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : IJJ

 

LatestLaws Partner Event : MAIMS

 
 
Latestlaws Newsletter