REGENT COMPUTRONICS PVT. LTD.

Suresh Gyan Vihar University Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

COOKE V. GILL [REFERRED TO]
NATIONAL TEXTILE CORPORATION LTD. AND ORS V. M/S HARIBOX SWALRAM [REFERRED TO]
JASBHAI MOTIBHAI DESAI VS. ROSHAN KUMAR HAJI BASHIR AHMED [REFERRED TO]
A B C LAMINART PRIVATE LIMITED VS. A P AGENCIES SALEM [REFERRED TO]
C B I ANTI CORRUPTION BRANCH MUMBAI VS. NARAYAN DIWAKAR [REFERRED TO]
BHARATHIDASAN UNIVESITY VS. ALL INDIA COUNCIL FOR TECHNICAL EDUCATION [REFERRED TO]
UNION OF INDIA VS. ADANI EXPORT LIMITED [REFERRED TO]
ALCHEMIST LIMITED VS. STATE BANK OF SIKKIM [REFERRED TO]

JUDGEMENT

(1.) The instant petition has been filed to resolve the controversy relating to sanction the amount of scholarship in favour of the left over students as per the annexed list and to credit the same to the account of the petitioner-University as per the scale prescribed in guidelines of Prime Ministers Special Scholarship Scheme (PMSSS) and as per the approved fee structure of the petitioner-University.

(2.) The petitioner has prayed for the following relief:-

(3.) For appreciating the controversy in its right perspective, it shall be advantageous to go through the background of the case:-

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SURESH GYAN VIHAR UNIVERSITY Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

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