Madras High Court
Sarfarraz Ali A.S.Y vs University Grants Commission on 26 February, 2018
Author: R.Mahadevan
Bench: R.Mahadevan
IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED :26.02.2018 CORAM THE HON'BLE MR.JUSTICE R.MAHADEVAN W.P.No.33998 of 2014 and M.P.No.1 of 2014 & M.P.No.1 of 2015 Sarfarraz Ali A.S.Y ..Petitioner vs 1.University Grants Commission, Bhahadur Shah Zafar Marg, New Delhi 110 002. 2.The Secretary, The Bar Council of India, 21, Rouse Avenue, Institutional Area, Near Bal Bhavan, New Delhi 110 002. 3.Saveetha School of Law, Rep.by its Principal, Saveetha University, 162, Poonamallee High Road, 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 3rd Respondent to allow the Writ petitioner to pursue his B.B.A. B.L.(Hons.)Course in the 3rd Respondent College without any hindrance, and complete the same successfully as scheduled without any break, by rectifying the attendance register. For Petitioner :Mr.K.Srinivasamurthy for M/s.Row and Reddy For RR1 :Mr.P.R.Gopinathan For R3 :Mr.S.Saravanan O R D E R
The learned counsel for the petitioner seeks permission of this Court to withdraw the writ petition. He has also made an endorsement to that effect in the petition.
2.In view of the same, the writ petition is dismissed as withdrawn. No costs. Consequently, connected miscellaneous petitions are closed.
26.02.2018 kak Index:Yes/No To
1.University Grants Commission, Bhahadur Shah Zafar Marg, New Delhi 110 002.
2.The Secretary, The Bar Council of India, 21, Rouse Avenue, Institutional Area, Near Bal Bhavan, New Delhi 110 002.
3.The Principal, Saveetha School of Law, Saveetha University, 162, Poonamallee High Road, Chennai 600 077 R.MAHADEVAN, J.
kak W.P.No.33998 of 2014 26.02.2018