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Mohammad Jafar Mahdi vs Union Of India And 4 Others
2016 Latest Caselaw 7001 ALL

Citation : 2016 Latest Caselaw 7001 ALL
Judgement Date : 11 November, 2016

Allahabad High Court
Mohammad Jafar Mahdi vs Union Of India And 4 Others on 11 November, 2016
Bench: Ashwani Kumar Mishra



HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 33
 

 
Case :- WRIT - C No. - 53992 of 2016
 

 
Petitioner :- Mohammad Jafar Mahdi
 
Respondent :- Union Of India And 4 Others
 
Counsel for Petitioner :- Rijwan Ali Akhtar,Ashok Kahre
 
Counsel for Respondent :- A.S.G.I.,Ikram Ahmad
 

 
Hon'ble Ashwani Kumar Mishra,J.

Submission is that without affording any opportunity of hearing, petitioner's admission has been cancelled.

Learned counsel for the respondent University seeks a short adjournment to respond.

Put up as fresh on 16.11.2016. The order dated 20.10.2016 passed by respondent No.4-Dean shall be produced before this Court.

Order Date :- 11.11.2016

Ashish Nayan

 

 

 
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