Adishwar Rajshekhar Satyavan vs Som-Lalit Institute Of Business ...
2023 Latest Caselaw 7465 Guj

                                                                                      NEUTRAL CITATION




       C/MCA/1656/2023                                 ORDER DATED: 09/10/2023

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             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

      R/MISC. CIVIL APPLICATION (FOR CONTEMPT) NO. 1656 of 2023

              In R/SPECIAL CIVIL APPLICATION NO. 2601 of 2023

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                  ADISHWAR RAJSHEKHAR SATYAVAN
                                Versus
        SOM-LALIT INSTITUTE OF BUSINESS MANAGEMENT (SLIBM)
              EDUCATION AND RESEARCH FOUNDATION
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Appearance:
IG JOSHI(8726) for the Applicant(s) No. 1
 for the Opponent(s) No. 1,2
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     CORAM:HONOURABLE MR. JUSTICE N.V.ANJARIA
           and
           HONOURABLE MS. JUSTICE NISHA M. THAKORE

                               Date : 09/10/2023

                        ORAL ORDER

(PER : HONOURABLE MR. JUSTICE N.V.ANJARIA)

This contempt is directed against he following directions passed by learned single Judge in order dated 28.7.2023 passed in Special Civil Application No. 2601 of 2023,

"The petitioner is declared as being eligible for being admitted to the MBA Course as he has obtained more than 50% in the B.Com degree examination as required under the Rules. The respondents no. 1 shall forthwith re-admit the present petitioner and permit him to pursue the remainder of his course. It is clarified that the petitioner would be required to attend all the Semesters as required under the extant Rules/ Regulations. Rule is made absolute. Direct service is permitted."

2. Under the aforesaid order, the petitioner was to be readmitted in Master of Business Administration course.

                                                                                    NEUTRAL CITATION




      C/MCA/1656/2023                               ORDER DATED: 09/10/2023

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3. When the petition came up for consideration, learned advocate Mr. I. G. Joshi for the applicant fairly stated that admission fees has been accepted by the respondent institute from the petitioner. A copy of receipt dated 6.10.2023 showing the payment of admission fees of Rs. 58,500/- was produced. The same is taken on record.

3.1 Not only that, it was stated that the Letters Patent Appeal filed against the judgment and order of learned single Judge by respondent No.2, is already dismissed. Be as it may.

4. The acceptance of admission fees shows that the petitioner is readmitted in compliance of the directions of learned single Judge.

5. The contempt proceedings does not survive. They are closed.

(N.V.ANJARIA, J)

(NISHA M. THAKORE,J) C.M. JOSHI