REGENT COMPUTRONICS PVT. LTD.

Parth Bipinchandra Patel Appellant

V/S

SARDAR PATEL UNIVERSITY Respondents

Referred Judgements :-

GUJARAT UNIVERSITY V. N.U.RAJGURU AND OTHERS [REFERRED TO]
STATE OF TAMIL NADU VS. ADHIYAMAN EDUCATIONAL AND RESEARCH INSTITUTE [REFERRED TO]
WHIRLPOOL CORPORATION VS. REGISTRAR OF TRADE MARKS MUMBAI [REFERRED TO]
ZILE SINGH VS. STATE OF HARYANA [REFERRED TO]
STATE OF ORISSA VS. MAMATA MOHANTY [REFERRED TO]
SHRIJEE TRADING COMPANY VS. STATE OF GUJARAT [REFERRED TO]
CHAMAN LAL VS. STATE OF PUNJAB [REFERRED TO]
KALYANI MATHIVANAN VS. K V JEYARAJ [REFERRED TO]
P. SUSEELA AND ORS. VS. UNIVERSITY GRANTS COMMISSION AND ORS. [REFERRED TO]

JUDGEMENT

(1.) In view of the common questions of law arise for consideration on similar set of facts, both these Special Civil Applications are heard together and disposed of by this common judgment.

(2.) For the purpose of disposal, we draw the facts from Special Civil Application No.145 of 2017.

(3.) On behalf of the 1st respondent University, an affidavit-in-reply is filed by the Registrar opposing the prayers. While denying the various allegations made by the petitioners in the petition, the case of the 1st respondent is as under : -

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PARTH BIPINCHANDRA PATEL Vs. SARDAR PATEL UNIVERSITY

Referred Judgements :-

JUDGEMENT

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