Siddhartha Varma, J. - (1.) An application is preferred to have exemption from filing the certified copy of the order dated 19.02.2020 passed by learned Single Bench which is under challenge in the instant appeal.
(2.) For the reasons mentioned in the application, the application is allowed. The appellant is exempted from filing certified copy of the order dated 19.02.2020 passed by learned Single Bench.
(3.) Exercising the powers conferred by Section 3 of the University Grants Commission Act, 1956 (hereinafter referred to as "Act, 1956"), the Central Government by a notification dated 16.05.1981 on the advice of University Grants Commission declared the Dayalbagh Educational Institute, Agra comprising of DEI Women's Training College, DEI REI Degree College and DEI Engineering College, Dayalbagh, Agra deemed to be a University for the purpose of the Act, 1956.;