LAWS(KAR)-2019-10-56

STATE OF KARNATAKA Vs. HURAKADLI AJJA LAW COLLEGE

Decided On October 16, 2019
STATE OF KARNATAKA Appellant
V/S
Hurakadli Ajja Law College Respondents

JUDGEMENT

(1.) Learned counsel for the parties are present.

(2.) Heard on the question of admission.

(3.) Appeals are admitted for hearing. With consent of the parties, the same are heard finally.