Patna High Court - Orders
Raushan Raj vs Jai Prakash University, Chapra Through ... on 18 May, 2017
Author: Chakradhari Sharan Singh
Bench: Sharan Singh, Chakradhari Sharan Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.5034 of 2017
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Rajeev Ranjan
.... .... Petitioner/s
Versus
Jai Prakash University & Ors
.... .... Respondent/s
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with
Civil Writ Jurisdiction Case No.5377 of 2017
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Sahastranshu Kumar Pandey
.... .... Petitioner/s
Versus
Jai Prakash University & Ors
.... .... Respondent/s
======================================================
with
Civil Writ Jurisdiction Case No.5518 of 2017
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Raushan Raj
.... .... Petitioner/s
Versus
Jai Prakash University, Chapra Through Its Registrar & Ors
.... .... Respondent/s
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Appearance :
(In CWJC No.5034 of 2017)
For the Petitioner/s : Mr. Abhinav Srivastava
For the Respondent/s : Mr. Hansraj
(In CWJC No.5377 of 2017)
For the Petitioner/s : Mr. Abhinav Srivastava
For the Respondent/s : Mr. Hansraj
(In CWJC No.5518 of 2017)
For the Petitioner/s : Mr. Abhinav Srivastava
For the Respondent/s : Mr. Hansraj
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CORAM: HONOURABLE MR. JUSTICE CHAKRADHARI
SHARAN SINGH
ORAL ORDER
4 18-05-2017The order of this Court, dated 11.05.2017, has not been complied with either on behalf of the petitioners nor by the University.
It is stated on behalf of the petitioners that 2 petitioners do not have original registration certificates.
Learned Counsel appearing on behalf of the University submits that he has received instructions and will be filing an affidavit in compliance of the said order, dated 11.05.2017, within a week.
Let the affidavit be filed.
List this case under the same heading on 21.06.2017 at 10.30 A.M. (Chakradhari Sharan Singh, J) ArunKumar/-
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