POONAM RAMESH LONKAR Vs. NEHRU EDUCATION SOCIETY

JUDGEMENT

(1.) Hearing was conducted through Video Conferencing and the learned counsel agreed that the audio and visual quality was proper.

(2.) Heard learned counsel for the petitioner.

(3.) By this writ petition the petitioner has challenged order dated 15/06/2020 passed by the University and College Tribunal, Nagpur, whereby application for interim relief filed by the petitioner has been rejected by the Tribunal.