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Raj Pradesh Niji College Sangh vs. University Of Rajasthan

CW/27753/2018HC RajasthanGSTCNR RJHC02120112201803 January 2019Bench: VEERENDRA SINGH SIRADHANA1 pages

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Cause title — parties, addresses and appearances
HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT JAIPUR S.B. Civil Writs No. 27753/2018 Raj Pradesh Niji College Sangh, Choudhary Hotel, Vishwakarma Industrial Area Road Number 1, Sikar Road, Jaipur Through Its General Secretary Ram Chandra Singh Son Of Sukha Ram, Aged About 42 Years, Resident Of Shrimadhopur, District Sikar(Raj.). ----Petitioner Versus University Of Rajasthan, Jaipur Through Its Registrar. ----Respondent For Petitioner(s) : Mr. Vijay Poonia, Adv. For Respondent(s) : HON'BLE MR. JUSTICE VEERENDR SINGH SIRADHANA

Order 03/01/2019 Counsel for the petitioner submits that subsequent to institution of the writ application, the respondent – University of Rajasthan has withdrawn levy of GST amount on affiliation fee for the academic session 2019-20, vide circular dated 28th December, 2018.

In view of the above, the writ application has become infructuous.

Accordingly, writ proceedings stand closed. (VEERENDR SINGH SIRADHANA),J SS/105

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