NILESH K. JAYBHAYE Vs. UNION OF INDIA

JUDGEMENT

(1.) There is nothing which survives of this appeal as the writ petitioner obtained complete benefit by the judgment and order impugned. As a matter of fact, the appellant cannot even be considered to be a person aggrieved by the judgment and order impugned dated November 20, 2019.

(2.) The writ petition carried two major prayers: the first pertained to a notice dated August 30, 2019 by which the writ petitioner was required to submit his thesis by October 15, 2019; and, the second was for an extension of time for the petitioner's thesis to be submitted.

(3.) The operative part of the order impugned provides, inter alia, as follows:-