- (1.) Being aggrieved by the judgment and order dated December 21, 2009, which was clarified by a subsequent order dated March 04, 2011 in an application for review, the present appellants filed the instant appeal.
(2.) We have heard Mr. Ashoke De, learned Senior Counsel appearing for the appellants and Mr. Sreenik Singhvi, learned Counsel appearing for the University.
(3.) We fail to appreciate, rather to satisfy us on the plausible ground on which the appellant could be aggrieved.;