Delhi High Court - Orders
Khakberdiye Muzaffar Bobonazarovich vs Jawaharlal Nehru University on 13 May, 2024
Author: Subramonium Prasad
Bench: Subramonium Prasad
$~80
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 4354/2024
KHAKBERDIYE MUZAFFAR BOBONAZAROVICH
..... Petitioner
Through: Mr. Devanshu Chauhan, Advocate.
versus
JAWAHARLAL NEHRU UNIVERSITY ..... Respondent
Through: Mr. Vasanth Rajasekaran, Standing
Counsel for JNU with Mr.
Harshvardhan Korada, Advocate.
CORAM:
HON'BLE MR. JUSTICE SUBRAMONIUM PRASAD
ORDER
% 13.05.2024
1. The instant writ petition has been filed before this Court for a direction to the Respondent/JNU to reserve a seat for the Petitioner as a self- financing student under "in absentia" category till the disposal of the W.P.(C) 13355/2023 in Ph.D. Urdu.
2. W.P.(C) 13355/2023 was filed by the Petitioner challenging the blacklisting Order passed by the Foreigners Regional Registration Officer (FRRO). The blacklisting stands removed and the said writ petition has been disposed of by this Court.
3. Learned Counsel appearing for the Respondent/JNU, on instructions, submits that the Petitioner will be given admission in the next semester i.e., monsoon semester, July 2024-25, commencing from July, 2024. The statement is taken on record.
This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 15/05/2024 at 00:21:47
4. The writ petition is disposed of, along with pending application(s), if any.
SUBRAMONIUM PRASAD, J MAY 13, 2024 S. Zakir This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 15/05/2024 at 00:21:47