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Rajasthan High Court - Jodhpur

Legal Aid And Awareness Commt, Nlu, Jodh vs State And Anr on 18 October, 2021

Bench: Akil Kureshi, Sandeep Mehta

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                                 JODHPUR
                                                  D.B. Civil Writ Petition No. 6815/2017

                                   Legal Aid And Awareness Commt, Nlu, Jodh
                                                                                                      ----Petitioner
                                                                        Versus
                                   State And Anr.
                                                                                                   ----Respondents



                                   For Petitioner(s)        :     Mr. Rajvendra Saraswat.
                                                                  Ms. Meghna Jain, Joint Secretary,
                                                                  RSLSA, Jodhpur.
                                                                  Ms. Raina Sharma, Secretary,
                                                                  DLSA, Jodhpur Metro
                                   For Respondent(s)        :     Mr.   Pankaj Sharma, AAG with
                                                                  Mr.   Rishi Soni.
                                                                  Mr.   Manish Vyas, AAG.
                                                                  Mr.   BS Sandhu.



                                          HON'BLE THE CHIEF JUSTICE MR. AKIL KURESHI
                                              HON'BLE MR. JUSTICE SANDEEP MEHTA

Order 18/10/2021 Learned counsel for the petitioner submitted that on account of Corona-virus, the National Law University is not functioning through physical mode. The schools in the State are also not regularly functioning. It seems to be normalized by January, 2022. The report as stated in the order dated 2 nd March, 2020 can be submitted in a few months thereafter.

List the matter on 25th April, 2022. By this time, if the report is possible to be prepared, the same may be presented before the Court.

(SANDEEP MEHTA),J (AKIL KURESHI),CJ 35-jayesh/-

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