CEPT UNIVERSITY Vs. FEE REGULATORY COMMITTEE

JUDGEMENT

(1.) Heard learned Senior Advocate Mr.D.C.Dave with learned advocate Ms.Lipee D. Dave for the petitioner and learned Senior Advocate Ms.Manisha Lavkumar Shah with learned advocate Mr.Rohan Luvkumar Shah for the respondent.

(2.) This Court passed the following order on 7/4/2022 :

(3.) Learned Senior Advocate Ms.Shah submitted that the respondent-Fee Regulatory Committee shall permit the petitioner to make fresh application for determination of the fees for the academic years 2020-2021 to 2022-2023.