CHHATRAPATI SHAHUJI MAHARAJ UNIVERSITY TRHU REGISTRAR Vs. AJAY KUMAR NIGAM AND OTHERS
LAWS(ALL)-2018-12-32
HIGH COURT OF ALLAHABAD
Decided on December 11,2018

Chhatrapati Shahuji Maharaj University Trhu Registrar Appellant
VERSUS
Ajay Kumar Nigam And Others Respondents

JUDGEMENT

- (1.) Rohit Pandey, has filed Vakalatnama on behalf of the petitioner, which is taken on record.
(2.) List has been revised. Sri Rohit Pandey learned counsel appears for the petitioner. No one appears for the respondents.
(3.) The petitioner, Chhatrapati Shahuji Maharaj University, Kanpur through its Registrar (hereinafter referred to as the 'University') has filed this writ petition seeking quashing of the proceedings of Complaint Case No. 462 of 2008 (Ajay Kumar Nigam vs. Registrar, Chhattrapati Shahuji Maharaj, University, Kanpur Nagar) filed before the Consumer Forum.;


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