Rajasthan High Court - Jaipur
C. P. Sharma Son Of Late Shri Raghuveer ... vs Maharshi Dayanand Saraswati ... on 10 January, 2020
Author: Pankaj Bhandari
Bench: Pankaj Bhandari
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Writ Petition No. 2347/2017
C P Sharma
----Petitioner
Versus
M D S University Ajmer & Anr.
----Respondents
For Petitioner(s) : None present For Respondent(s) :
HON'BLE MR. JUSTICE PANKAJ BHANDARI Order 10/01/2020 The matter comes up on application for impleading State of Rajasthan in the array of respondent.
For the reasons mentioned in the application, the same is allowed.
State of Rajasthan is impleaded as respondent No.3. Amended cause title has already been filed and the same is taken on record.
List for admission.
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