AKANSHA TARKESHWAR MISHRA Vs. REGISTRAR, RASHTRAIYA RAKSHA UNIVERSITY

JUDGEMENT

(1.) The main grievance of the Party-in-Person by instituting the present writ application appears to be that the writ applicant is seeking a direction against the respondent University to permit the petitioner to appear in the Second Semester Examination of LL.M, which was to commence from 29/6/2022.

(2.) Notice came to be issued by this Court on 30/6/2022. The order dtd. 30/6/2022 reads thus :-

(3.) Mr. Chirayu Mehta, the learned advocate appearing for Mr. Devang Vyas, the learned senior counsel for the respondent authority on instructions submitted that pursuant to the order passed by this Court, party-in-person has neither approached the respondent University nor preferred a representation.