HARIHAR CHHOTUBHAI PATEL Vs. SARDAR PATEL UNIVERSITY

JUDGEMENT

(1.) We have heard Shri Gautam Joshi, learned Senior Advocate assisted by Shri Shaan Munshaw, learned counsel for the appellant and Shri Dhaval Dave, learned Senior Advocate assisted by Shri Udayan Vyas, learned counsel for the respondent - Caveator.

(2.) This Letters Patent Appeal under Clause?15 of the Letters Patent has been preferred assailing the correctness of the order dated 02.03.2020 passed by the learned Single Judge in Civil Application (for Direction) No.1 of 2020 arising out of Special Civil Application No.1359 of 2020, whereby the learned Single Judge vacated the interim order granted earlier dated 21.01.2020, after hearing learned counsels for the parties.

(3.) The present appellant who is a Principal of a private institution affiliated by the Sardar Patel University, approached this Court by way of Special Civil Application No.1359 of 2020, praying for the following reliefs :