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Shashank Vishwakarma vs Chatrapati Sahuji Maharaj ...
2023 Latest Caselaw 15396 ALL

Citation : 2023 Latest Caselaw 15396 ALL
Judgement Date : 16 May, 2023

Allahabad High Court
Shashank Vishwakarma vs Chatrapati Sahuji Maharaj ... on 16 May, 2023
Bench: Ajay Bhanot



HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Neutral Citation No. - 2023:AHC:106029
 
Court No. - 35
 

 
Case :- WRIT - C No. - 11044 of 2023
 
Petitioner :- Shashank Vishwakarma
 
Respondent :- Chatrapati Sahuji Maharaj University And 2 Others
 
Counsel for Petitioner :- Alok Kumar Kushwaha
 
Counsel for Respondent :- Rohit Pandey
 

 
Hon'ble Ajay Bhanot,J.

Sri Rohit Pandey, learned counsel for the respondent University submits that the recall of the additional chance given to the LL.B. students of the University has been upheld by this Court in judgments rendered on 11.10.2022 in Writ-C No. 27721 of 2022 (Radhika Mishra Vs State of U.P. and 3 others) and in Special Appeal Defective No. 118 of 2023 (Radhika Mishra Vs State of U.P. and 3 others) rendered on 26.04.2023. The case is covered by these two judgments.

Sri Sai Girdhar, learned counsel has appeared on behalf of Bar Council of India and submits that Bar Council of India has nothing to say in the matter.

Put up on 23.05.2023 in the list of fresh cases.

Order Date :- 16.5.2023

Pravin

 

 

 
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