PRIVATE PHYSIOTHERAPY Vs. RAJASTHAN UNIVERSITY OF HEALTH SCIENCES

JUDGEMENT

(1.) Mr. R.P. Singh, learned AAG is appearing on behalf of the respondent-State and Rajasthan University of Health Sciences and submits that reply in all the three writ petitions have been filed and further the applications under Article 226(3) of the Constitution of India for vacating the ex-parte orders have also been filed in S.B. Civil Writ Petition No.1276/2020 and S.B. Civil Writ Petition No.27348/2018.

(2.) Learned counsel for the petitioners are free to file rejoinder, if any, on or before the next date.

(3.) Considering the issue involved in the writ petitions and interim orders passed by this Court in the aforesaid two writ petitions, it is required that all the matters may be decided finally at this stage.