VISHRUTH SURENDRA BEHANI Vs. GUJARAT NATIONAL LAW UNIVERSITY

JUDGEMENT

(1.) Being aggrieved and dissatisfied with the order of the learned Single Judge passed on 04.02.2019 in Special Civil Application No.15431 of 2018 whereby the petition of the appellant came to be dismissed, the appellant - original petitioner has preferred the present Letters Patent appeal under Clause 15 of the Letters Patent.

(2.) The appellant - petitioner has preferred the abovementioned Special Civil Application for the following reliefs:-

(3.) The brief facts of giving rise to the petition are as under:-