Jammu & Kashmir High Court
Shashi Bhushan Kotwal vs Shri Mata Vaishno Devi University And ... on 24 September, 2020
Author: Rajesh Bindal
Bench: Rajesh Bindal
Serial No. 237
HIGH COURT OF JAMMU AND KASHMIR
AT JAMMU
WP(C) No. 1313/2020
CM No. 4091/2020
(Through Video Conferencing)
Shashi Bhushan Kotwal ...Petitioner(s)
Through:- Mr. Ankush Manhas, Advocate
v/s
Shri Mata Vaishno Devi University and another ....Respondent(s)
Through:- Mr. D.C. Raina, Sr. Advocate with
Mr. Vikas Mangotra,
for respondent No.1
Coram: HON'BLE MR. JUSTICE RAJESH BINDAL, JUDGE
ORDER
1. Learned counsel for the petitioner submitted that respondent No. 2, has been served.
2. When the case was taken up for hearing, no one represented the respondent No. 2. It is a case in which the petitioner is seeking leave for undergoing his Phd course with the respondent No. 2.
3. The matter being urgent, the Registrar, Indian Institute of Technology, Jammu, is directed to appear in person, in Court, through VC on the next date of hearing. He can coordinate with the Registrar Judicial of this court for video link for joining the proceedings.
4. Adjourned to 29.09.2020.
2 WP(C) No. 1313/2020
5. Learned counsel for the petitioner undertakes to inform the respondent No. 2, about the order passed today. He will also send a copy thereof, alongwith his communication.
(RAJESH BINDAL) JUDGE CHANDIGARH 24.09.2020 SUNIL-I MANZOOR UL HASSAN DAR 2020.09.25 10:37