RUHI NURSING COLLEGE BHILWARA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The case comes up on an application (01/22) for declaring result of students pursuing GNM third year Course from the petitioner-Institute.

(3.) However, since the controversy involved in the present matters is short, therefore, with the consent of learned counsel for the parties, the matters are being heard finally and disposed of by this common order.