G. Bappudurai vs The Registrar The Tamilnadu Dr. ... on 7 July, 2023

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Supreme Court - Daily Orders

G. Bappudurai vs The Registrar The Tamilnadu Dr. ... on 7 July, 2023

Bench: Vikram Nath

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     ITEM NO.49                          COURT NO.12                 SECTION XII

                               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).   3121/2019

     (Arising out of impugned final judgment and order dated 24-09-2018
     in WA No. 354/2015 passed by the High Court Of Judicature At
     Madras)

     G. BAPPUDURAI                                                   Petitioner(s)

                                                VERSUS

     THE REGISTRAR
     THE TAMILNADU
     DR. AMBEDKAR LAW UNIVERSITY & ORS.                             Respondent(s)

     (IA   No.    19899/2019    -              PERMISSION      TO   FILE    ADDITIONAL
     DOCUMENTS/FACTS/ANNEXURES)

     Date : 07-07-2023 This matter was called on for hearing today.

     CORAM :
                         HON'BLE MR. JUSTICE VIKRAM NATH
                         HON'BLE MR. JUSTICE AHSANUDDIN AMANULLAH

     For Petitioner(s)             Mr. V. K. Shukla, Sr. Adv.
                                   Mr. G. Balaji, AOR
                                   Ms. R. Shase, Adv.

     For Respondent(s)              Mr. Vijay Kumar, AOR
                                   Mr. B Ragunath, Adv.
                                   Mr. Vishnu, Adv.
                                   Mrs. Nc Kavitha, Adv.

                                   Mr. Sabarish Subramanian, Adv.
                                   Mr. Vishnu Unnikrishnan, Adv.
                                   Mr. C. Kranthi Kumar, Adv.
                                   Mr. Naman Dwivedi, Adv.
                                   Mr. Danish Saiji,Adv.
                                   Mr. D.kumanan, AOR

                                    Dr. Ram Sankar, Adv.
                                    Mr. T.S. Nanda Kumar, Adv.
Signature Not Verified
                                    Mr. Anand Kumar, Adv.
                                    Mr. Aditya Kishor Tyagi, Adv.
Digitally signed by
Neetu Khajuria
Date: 2023.07.07
16:59:37 IST
Reason:                             Mr. G. Jai Singh, Adv.
                                    Ms. R.V. Shaarumathi, Adv.
                                    Ms. Sujatha Bagadhi, Adv.
                                   Mr. Yusuf, AOR
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 UPON hearing the counsel the Court made the following
                      O R D E R

During the course of arguments, counter affidavit filed on behalf of respondent No.3, (Alagappa University) has been referred to. According to which, it is stated that the admission taken by the petitioner in the B.A. Course in the year 2006 was valid. If that be so, it would be appropriate that the petitioner may approach the High Court with a review petition annexing this counter affidavit and apply for appropriate relief.

Learned counsel for the respondent No.3 states that before the High Court the said University was not a party, as such the University’s stand could not be placed before the High Court.

In view of the above, we dispose of this petition with the aforesaid observations. (NEETU KHAJURIA) (RANJANA SHAILEY) ASTT. REGISTRAR-cum-PS COURT MASTER

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