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Rajasthan High Court - Jaipur

R.J. World College Of Pharmacy ... vs Rajasthan University Of Health ... on 11 January, 2019

Author: Veerendr Singh Siradhana

Bench: Veerendr Singh Siradhana

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                       S.B. Civil Writs No. 83/2019

                                   R.j. World College Of Pharmacy Education And Technology
                                                                                                     ----Petitioner
                                                                      Versus
                                   Rajasthan University Of Health Sciences
                                                                                                   ----Respondent


                                   For Petitioner(s)        :     Mr. Bhrigu Sharma
                                   For Respondent(s)        :     Mr. M.A. Khan



                                       HON'BLE MR. JUSTICE VEERENDR SINGH SIRADHANA

                                                                       Order

                                   11/01/2019

                                         Mr. M.A. Khan, counsel representing respondent-University

                                   gives out that he is filing reply in course of the day, a copy of

                                   which has already been given counsel for the petitioner.

Prayer granted to do so.

Upon hearing counsel for the parties and on a critical examination of the materials available on record; it is considered just and proper to direct the petitioner-institute to appear before the respondent-University to explain the factual matrix and circumstances under which 12 students whose registration is in dispute, have been accorded admission.

In the meanwhile, respondents are directed to provisionally allow submission of examination forms of these 12 students of the petitioner-institute, which shall remain subject to outcome on this writ application.

Matter be listed after four weeks.

(VEERENDR SINGH SIRADHANA),J M.Meena/114 (Downloaded on 05/06/2021 at 08:50:43 PM) Powered by TCPDF (www.tcpdf.org)