Santosh S/O Ishwar Talwar vs The Vice Chancellor
2021 Latest Caselaw 101 Kant

                               -1-

            IN THE HIGH COURT OF KARNATAKA
                    DHARWAD BENCH

         DATED THIS THE 4TH DAY OF JANUARY 2021

                           PRESENT

           THE HON'BLE MR. JUSTICE G.NARENDAR

                               AND

     THE HON'BLE MR. JUSTICE HANCHATE SANJEEVKUMAR

            WRIT APPEAL NO.100130/2020 (EDN-EX)

BETWEEN

SANTOSH S/O ISHWAR TALWAR
AGE: 41 YEARS, OCC: STUDENT,
R/O: PLOT NO.23, ADARSH COLONY,
VISHWESHRAYYA NAGAR,
BELAGAVI.
                                              ...APPELLANT
(BY SRI.VINAY S KOUJALAGI, ADVOCATE)


AND

1.     THE VICE CHANCELLOR
       THE KARNATAKA
       STATE LAW UNIVERSITY,
       NAVANAGAR, HUBBALLI.

2.     THE REGISTRAR (EVALUATION)
       THE KARNATAKA
       STATE LAW UNIVERSITY,
       NAVANAGAR, HUBBALLI.

3.     THE PRINCIPAL
       H.V. KOUJALGI LAW COLLEGE,
       BAILHONGAL, DIST: BELAGAVI.
                                            ...RESPONDENTS
                                -2-

     THIS WRIT APPEAL IS FILED UNDER SECTION 4 OF
KARNATAKA HIGH COURT ACT, 1961, PRAYING THIS HON'BLE
COURT TO CALL FOR THE RECORDS, ALLOW THE APPEAL AND
SET ASIDE THE ORDER DATED 11.09.2019 PASSED BY THE
LEARNED SINGLE JUDGE IN WRIT PETITION NO.110304/2019
AND THEREBY ALLOW THE WRIT APPEAL AND FURTHER DIRECT
THE RESPONDENTS TO ISSUE PASSING CERTIFICATE, VI
SEMESTER    MARKS    CARD   AND    PROVISIONAL   DEGREE
CERTIFICATE, IN THE INTEREST OF JUSTICE AND EQUITY.

     THIS WRIT APPEAL COMING ON FOR ORDERS, THIS DAY,
G.NARENDAR J., DELIVERED THE FOLLOWING:


                          JUDGMENT

Learned counsel for the appellant submits that the

appellant is reluctant to pay the cost imposed by this Court vide

order dated 17.12.2020. The refusal cannot be countenanced.

Hence, we deem it appropriate to dismiss the appeal.

Sd/-

JUDGE

Sd/-

JUDGE sh