ANKUR KIMTANI Vs. GURU GOVIND SINGH IND

JUDGEMENT

(1.) PRESENT writ petition has been filed by petitioner under Article 226 of the Constitution of India seeking a direction to respondent no.1 to declare the result of the petitioners and also the result of other similarly placed students of respondent no.2 institute, in BBA (CAM) and BBA (GENERAL) courses, for the examination held in May, 2012, conducted by respondent no.1 University.

(2.) WITH the consent of counsel for the parties writ petition is set down for final hearing and disposal.

(3.) WHILE, learned counsel for respondent no.1 University submits that respondent no.2 has accepted fees from the students and not paid the share to respondent no.1, learned counsel for respondent no.1 institute submits that the statement of account is to be reconciled and on account of certain disputes between the parties the amounts were not released in favour of respondent no.1.