ANAND SHESHMAN PATEL Vs. REGISTRAR NORTH MAHARASHTRA UNIVERSITY

JUDGEMENT

(1.) In spite of notice being duly served, none appears for the respondents.

(2.) Leave granted.

(3.) By way of the present appeal, the appellant challenges the judgment and order passed by the Division Bench of the High Court of Judicature at Bombay, Bench at Aurangabad dtd. 25/6/2024, vide which the writ petition filed by the appellant herein came to be dismissed.