KARTIKAY TRIVEDI Vs. CHANAKYA NATIONAL LAW UNIVERSITY PATNA

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) In the instant petition, the petitioners have prayed for the following reliefs:-

(3.) Question for consideration in the present petition is whether the respondent-University are entitled to collect fees from the petitioners-students towards facilities fees and library fees during COVID-19 Pandemic period or not?