REGENT COMPUTRONICS PVT. LTD.

Prateek Mishra Appellant

V/S

Union of India and 2 Others Respondents

Referred Judgements :-

DATTATRAYA MORESHWAR VS. STATE OF BOMBAY [REFERRED TO]
STATE OF UTTAR PRADESH VS. BABU RAM UPADHYA [REFERRED TO]
RAZA BULAND SUGAR CO LIMITED RAMPUR VS. MUNICINAL BOARD RAMPUR [REFERRED TO]
STATE OF MYSORE VS. V K KANGAN:NARASIMHA RAM NAIK [REFERRED TO]
SHARIF UD DIN VS. ABDUL GANI LONE [REFERRED TO]
DINKAR ANNA PATIL VS. STATE OF MAHARASHTRA [REFERRED TO]
SHASHIKANT SINGH VS. TARKESHWAR SINGH [REFERRED TO]
BHAVNAGAR UNIVERSITY VS. PALITANA SUGAR MILL PRIVATE LIMITED [REFERRED TO]
BALWANT SINGH VS. ANAND KUMAR SHARMA [REFERRED TO]
CHANDRIKA PRASAD YADAV VS. STATE OF BIHAR [REFERRED TO]
SURENDRA PRASAD RAI VS. ADDL COMMISSIONER [REFERRED TO]

JUDGEMENT

(1.) Heard Sri Chandreshwar Prasad along with Sri Jitendra Kumar Yadav, learned counsel for the petitioner and Sri Neeraj Tripathi along with Sri R.B. Vidyarthy, learned counsel appearing for the university.

(2.) Through this writ petition, prayer has been made to issue writ of ceriorari quashing the order dated 25.8.2015, passed by respondent no. 3, by which petitioner's result of LL.B. (Hons.) VIth Semester Examination 2014-15 has been cancelled.

(3.) The order of cancellation has been challenged on number of grounds. Considering the same, learned counsel for the respondent was granted three weeks time to file counter affidavit. Pursuant thereto counter affidavit has been filed but the petitioner has not filed rejoinder affidavit for the reasons that the record itself has been produced before the Court.

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PRATEEK MISHRA Vs. UNION OF INDIA AND ORS.

Referred Judgements :-

JUDGEMENT

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