Madras High Court
Mr.K.R.Vijayamurugan vs University Grants Commission on 3 May, 2018
Author: G.Jayachandran
Bench: G.Jayachandran
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED :03.05.2018
CORAM
THE HON'BLE DR.JUSTICE G.JAYACHANDRAN
W.P.No.6613 of 2018
Mr.K.R.Vijayamurugan ...Petitioner
. Vs.
1.University Grants Commission,
South Campus,
University of Delhi,
Benito Juarez Marg,
New Delhi,
Delhi- 110 021.
2.The Registrar,
Saveetha School of Law,
Saveetha University,
No.162, Poonamaleee High Road,
Velappanchavadi,
Chennai-600 077.
3.The Principal,
Saveetha School of Law,
Saveetha University,
No.162, Poonamaleee High Road,
Velappanchavadi,
Chennai-600 077. ... Respondents
Prayer : Writ Petition filed under Article 226 of the Constitution of India, praying to issue a Writ of Mandamus, directing the 2nd respondent to refund the tuition fees and other charges collected from the petitioner along with damages.
For Petitioner : Mr.J.Abdul Hadi
For Respondents : Mr.P.R.Gopinathan for R 1
Mr.S.Saravanan for R 2 & R 3
ORDER
The learned counsel for the petitioner seeks permission of this Court to withdraw this writ petition and he has also made an endorsement to that effect.
2. In view of the submission and endorsement made by the learned counsel for the petitioner, this petition is dismissed as withdrawn. No costs.
03.05.2018 KP/RPl Internet: Yes/No Internet:Yes/No Speaking/Non-Speaking Order To
1.University Grants Commission, South Campus, University of Delhi, Benito Juarez Marg, New Delhi, Delhi- 110 021.
2.The Registrar, Saveetha School of Law, Saveetha University, No.162, Poonamaleee High Road, Velappanchavadi, Chennai-600 077.
3.The Principal, Saveetha School of Law, Saveetha University, No.162, Poonamaleee High Road, Velappanchavadi, Chennai-600 077.
DR.G.JAYACHANDRAN,. J.
KP/RPL W.P.No.6613 of 2018 03.05.2018