Rajasthan High Court - Jaipur
Norang Ram Dayanand Dukia vs State Of Raj And Anr on 14 March, 2011
Author: Mn Bhandari
Bench: Mn Bhandari
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JAIPUR BENCH, JAIPUR ORDER SB Civil Writ Petition No. 13059/2009 Norang Ram Dayanand Dukia Shikshan Sansthan Vs State of Rajasthan & anr 14.3.2011 HON'BLE MR JUSTICE MN BHANDARI Mr Indresh Sharma for petitioner Mr MF Beg for respondents BY THE COURT:
It is stated that affiliation and the NOC have been granted to the petitioner institution thus writ petition has become infructuous.
In view of aforesaid, writ petition is dismissed as having become infructuous. (MN Bhandari) J.
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