Gujarat High Court
Bhargav Trilokbhai Nimavat vs Narendra Modi Medical College on 13 July, 2023
Author: Nikhil S. Kariel
Bench: Nikhil S. Kariel
NEUTRAL CITATION
C/SCA/9344/2023 ORDER DATED: 13/07/2023
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IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CIVIL APPLICATION NO. 9344 of 2023
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BHARGAV TRILOKBHAI NIMAVAT
Versus
NARENDRA MODI MEDICAL COLLEGE
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Appearance:
MS MAMTA R VYAS(994) for the Petitioner(s) No. 1
MR ANUJ K TRIVEDI(6251) for the Respondent(s) No. 1
VIKAS V NAIR(7444) for the Respondent(s) No. 2
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CORAM:HONOURABLE MR. JUSTICE NIKHIL S. KARIEL
Date : 13/07/2023
ORAL ORDER
1. Heard learned advocate Ms. Mamta Vyas on behalf of the petitioner, learned advocate Mr. Anuj Trivedi on behalf of respondent no.1 - Institution and learned advocate Mr. Vikas Nair on behalf of respondent no.2 - University.
2. Considering the observations made by learned Coordinate Bench of this Court (Coram: Ms. S.V.Pinto, J.) vide order dated 31.05.2023, it would appear that the petitioner has already paid the fees and late fees, on account of non- payment of which, has resulted in passing of order dated 26.05.2023 which had been impugned in the present petition.
3. It would also appear that pursuant to paying of the fees, Page 1 of 2 Downloaded on : Sat Sep 16 21:17:20 IST 2023 NEUTRAL CITATION C/SCA/9344/2023 ORDER DATED: 13/07/2023 undefined the present petitioner was permitted to appear in the examination and whereas considering the same, since there does not remain any objection by the institution as against the present petitioner with regard to non-payment of fees/fraud in payment of fees, in the considered opinion of this Court, no further order is required to be passed except for observing that order dated 26.05.2023 shall not be held against the present petitioner in any proceedings whatsoever.
4. With the above, the present petition stands disposed of with a liberty reserved in favour of the petitioner to revive in case of difficulty.
(NIKHIL S. KARIEL,J) Bhoomi Page 2 of 2 Downloaded on : Sat Sep 16 21:17:20 IST 2023