Supreme Court - Daily Orders
The Registrar Visvesvarayya ... vs The Chancellor Visvesvaraya ... on 3 July, 2015
Bench: Ranjan Gogoi, M.Y. Eqbal
ITEM NO.34 COURT NO.8 SECTION IVA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
PETITION(S) FOR SPECIAL LEAVE TO APPEAL (C) NO(S). 15934/2015
(ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 24/04/2015
IN WA NO. 100143/2015 PASSED BY THE HIGH COURT OF KARNATAKA CIRCUIT
BENCH AT DHARWAD)
THE REGISTRAR VISVESVARAYA TECHNOLOGICAL
UNIVERSITY PETITIONER(S)
VERSUS
THE CHANCELLOR VISVESVARAYA TECHNOLOGICAL
UNIVERSITY RESPONDENT(S)
Date : 03/07/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE M.Y. EQBAL
For Petitioner(s) Mr. R. Venkataramani, Sr. Adv.
Mr. Shekhar G. Devasa, Adv.
Mr. K.V. Dhananjay, Adv.
Mr. Manish Tiwari, Adv.
Ms. Neelam Singh, Adv.
Mr. Anup Kumar, Adv.
For Respondent(s) Mr. P.S. Narasimha, Sr.Adv.
Mr. Shailesh Madiyal, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner and perused the relevant material.
We do not find any legal and valid ground for interference. The Special Leave Petition is dismissed.
[VINOD LAKHINA] [ASHA SONI] Signature Not Verified Digitally signed by Vinod Lakhina Date: 2015.07.03 COURT MASTER COURT MASTER 17:02:10 IST Reason: