Rajasthan High Court - Jodhpur
Manohar Lal vs Jai Narain Vyas University & Ors on 22 January, 2018
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 10404 / 2016
Manohar Lal son of Shri Banshi Lal, aged about 21 years, by caste
Indian, resident of village Kundol, Tehsil Phalodi, District Jodhpur.
----Petitioner
Versus
1. Jai Narain Vyas University, Jodhpur through its Chancellor.
2. Jai Narain Vyas University, Jodhpur, through its Registrar.
3. Principal Secretary (Exam) of Jai Narain Vyas University,
Jodhpur.
4. The Coordinator of Examination, Jai Narain Vyas University,
Jodhpur.
----Respondent
_____________________________________________________
For Petitioner(s) : Ms. Sumitra Singaria
For Respondent(s) : Mr. R.S. Shekhawat
_____________________________________________________
HON'BLE MS. JUSTICE NIRMALJIT KAUR
Order 22/01/2018 Learned counsel for the petitioner states that the petition has become infrcutuous.
In view of the statement made by the learned counsel for the petitioner, the present petition is dismissed as infructuous.
(NIRMALJIT KAUR),J.
Praveen/70