KRISHNA KANT TIWARY Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) In pursuance to the order dated 01st February, 2012, today, the Registrar of Vinoba Bhawe University is present before this Court and has assured that in future, he will take due care in matters pending before the High Court for the purpose of filing reply in time and giving instructions to the learned counsel appearing in the matter.

(2.) In view of the above assurance, personal appearance of the Registrar, Vinoba Bhawe University, is hereby dispensed with.

(3.) Heard the learned counsel for the petitioner, learned counsel for the State as well as learned counsel appearing for the Respondent-University.