ANUPAM ANDREW MAXTON Vs. CHAIRMAN AMITY UNIVERSITY U P LUCKNOW AND OTHERS
LAWS(ALL)-2016-9-119
HIGH COURT OF ALLAHABAD
Decided on September 14,2016

Anupam Andrew Maxton Appellant
VERSUS
Chairman Amity University U P Lucknow And Others Respondents

JUDGEMENT

- (1.) C.M. Application No. 16559 of 2016
(2.) Heard Mr. Anupam andrew Maxtom, the petitioner who appeared in person as well as Mr. Aishwarya Pratap Singh, learned counsel for the AMITY, University.
(3.) This review application has been filed to review the order dated 22.01.2016 passed in writ petition No. 2017 of 2015. The review applicant has sought the review of order dated 22.01.2016 mainly on the ground that AMITY University is recognized by University Grant Commission and various other Central Government Institution and Central Government, Ministry of Human Resource and Development (MHRD) itself to be falling under the meaning of Deemed University.;


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