SURYA PRATAP CHAUDHARY Vs. REGISTRAR

JUDGEMENT

(1.) In this petition, the petitioner seeks a direction to refund the entire admission fee paid by the petitioner together with interest and for other reliefs.

(2.) Heard learned counsel for the petitioner and learned counsel for the respondent and perused the material on record.

(3.) The respondent having been served with the notice of this petition has remained unrepresented and has not contested this petition.