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S.Ravikumar vs The University Grants Commission
2021 Latest Caselaw 15765 Mad

Citation : 2021 Latest Caselaw 15765 Mad
Judgement Date : 4 August, 2021

Madras High Court
S.Ravikumar vs The University Grants Commission on 4 August, 2021
                                                                            W.A(MD)No.603 of 2018

                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                 DATED: 04.08.2021


                                                       CORAM:
                                   THE HONOURABLE MR.JUSTICE M.DURAISWAMY
                                                     AND
                                     THE HONOURABLE MRS.JUSTICE S.ANANTHI

                                              W.A(MD)No.603 of 2018
                                                       and
                                             C.M.P(MD)No.3368 of 2018

                     S.Ravikumar                              ... Appellant / Petitioner

                                                        Vs.

                     1.The University Grants Commission,
                       Rep. by the Secretary,
                       Bahadur Shah Zafar Marg,
                       New Delhi – 110 002.

                     2.The Vice Chancellor,
                       Madurai Kamaraj University,
                       Palkalai Nagar,
                       Madurai – 625 021.

                     3.The Madurai Kamaraj University,
                       Rep. by its Registrar,
                       Palkalai Nagar,
                       Madurai – 625 021.              ... Respondents / Respondents


                     Prayer: Writ Appeal filed under Clause 15 of the Letters Patent
                     against the order, dated 29.08.2013 made in W.P(MD)No.14404 of
                     2013 on the file of this Court.


                                      For Appellant           : Mr.T.Lajapathi Roy




https://www.mhc.tn.gov.in/judis/
                     1/4
                                                                             W.A(MD)No.603 of 2018

                                                        JUDGMENT

(Judgment of the Court was delivered by M.DURAISWAMY,J.)

Mr.T.Lajapathi Roy, learned counsel appearing for the

appellant seeks the permission of this Court to withdraw the Writ

Appeal. The learned counsel has also given a letter to the Registry

for listing the matter under the caption 'for withdrawal'.

2.In view of the same, the Writ Appeal is dismissed as

withdrawn. No costs. Consequently, connected Miscellaneous

Petition is closed.


                                                               [M.D.,J]      [S.A.I.,J.]
                                                                      04.08.2021
                     Index          :Yes/No
                     Internet       :Yes/No
                     ps
                     Note :

In view of the present lock down owing to COVID-19 pandemic, a web copy of the order may be utilized for official purposes, but, ensuring that the copy of the order that is presented is the correct copy, shall be the responsibility of the advocate / litigant concerned.

https://www.mhc.tn.gov.in/judis/

W.A(MD)No.603 of 2018

To

1.The University Grants Commission, Rep. by the Secretary, Bahadur Shah Zafar Marg, New Delhi – 110 002.

2.The Vice Chancellor, Madurai Kamaraj University, Palkalai Nagar, Madurai – 625 021.

3.The Madurai Kamaraj University, Rep. by its Registrar, Palkalai Nagar, Madurai – 625 021.

https://www.mhc.tn.gov.in/judis/

W.A(MD)No.603 of 2018

M.DURAISWAMY,J.

and

S.ANANTHI,J.

ps

W.A(MD)No.603 of 2018

04.08.2021

https://www.mhc.tn.gov.in/judis/

 
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