Bombay High Court
Prathmesh S/O Ganesh Pedamkar vs The Director, Indian Institute Of ... on 26 September, 2020
Author: G. S. Kulkarni
Bench: Dipankar Datta, G. S. Kulkarni
28.WP(L) No. 3436_2020.doc
Vidya Amin
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
WRIT PETITION (L) NO. 3436 OF 2020
Prathmesh s/o. Ganesh Pedamkar ... Petitioner
vs.
The Director, IIT Bombay & Ors. ... Respondents
Mr. Ashraf Ahmed Shaikh for the petitioner.
Mr. Arsh Misra i/b. M.V. Kini & Co. for respondent (IIT).
CORAM :- DIPANKAR DATTA, CJ &
G. S. KULKARNI, J.
DATE :- SEPTEMBER 26, 2020 (through Video Conferencing) PC :-
1. The petitioner has been denied admission to a course in the IIT, Bombay, because of his alleged failure to make payment of the requisite fees within time. The allegation of the petitioner that he was not informed of such last date by email has not been specifically denied on behalf of the IIT Bombay; however, at the same time, it has been contended that the petitioner could, by exercise of due diligence, made himself aware of such last date by visiting the portal which was accessible for students intending to take admission.
2. We direct the IIT Bombay to file its reply affidavit by October 8, 2020; rejoinder thereto, if any, may be filed by October 12, 2020.
3. The Writ Petition shall be listed for further consideration on October 13, 2020.Page 1 of 2 ::: Uploaded on - 28/09/2020 ::: Downloaded on - 28/09/2020 21:19:03 :::
28.WP(L) No. 3436_2020.doc
4. This order will be digitally signed by the Private Secretary of this court. All concerned will act on production by fax or e-mail of a digitally signed copy of this order.
(G. S. KULKARNI, J.) (CHIEF JUSTICE) Page 2 of 2 ::: Uploaded on - 28/09/2020 ::: Downloaded on - 28/09/2020 21:19:03 :::