NIMS UNIVERSITY Vs. STATE OF RAJASTHAN & OTHERS

JUDGEMENT

(1.) Registry has pointed out a defect that the appellant has not filed certified copy of impugned order dated 31.01.2012 passed by learned Single Bench.

(2.) Learned counsel for the appellant has filed an application for dispensing with the requirement of filing certified copy of the impugned order, on the ground that the appellant-University is not party in the writ petition, therefore, he is unable to obtain certified copy of the impugned order, as the certified copy of the order is supplied by Registry of this Court only to party to the litigation.

(3.) After considering submissions of learned counsel for the appellant, application is allowed. The requirement of filing certified copy of impugned order is dispensed with.