GUJARAT NATIONAL LAW UNIVERSITY Vs. JAYMIN RAJENDRA BRAHMBHATT

JUDGEMENT

(1.) Admit. Shri Gursharan H Virk, learned advocate waives service of notice of admission on behalf of the respondent- Student. In the facts and circumstances of the case and with the consent of the learned advocates for the respective parties, the appeal is taken up for final hearing today.

(2.) Feeling aggrieved and dissatisfied with the impugned judgment and order passed by the learned Single Judge dtd. 4/5/2016 passed in Special Civil Application No. 20317 of 2015, by which, the learned Single Judge has allowed said Special Civil Application and has quashed and set aside the order dtd. 3/12/2015, by which, the appellant no. 1 University has cancelled respondent student examine of quantitative techniques held on 2/11/2015.

(3.) Shri Mihir Thakore, learned Senior Advocate has appeared on behalf of the appellants and Shri Gursharan H Virk, learned advocate has appeared on behalf of the Student.