Patna High Court
Md. Ishteyaqul Haque Ashraf vs Patna University Patna & Ors on 11 January, 2016
Author: Ajay Kumar Tripathi
Bench: Ajay Kumar Tripathi
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.11663 of 2014
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Md. Ishteyaqul Haque Ashraf, son of Inamul Haque Ashraf, Resident of Sapna
Apartment, Naya Tola, P.S. Pirbahore, District and Town- Patna.
.... .... Petitioner
Versus
1. Patna University, Patna through its Registrar
2. Registrar, Patna University, Patna
3. The Vice Chancellor, Patna University, Patna
4. Controller of Examination, Patna University, Patna
5. The State of Bihar through Secretary, Human Resources Development
Department, Bihar, Patna
.... .... Respondents
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Appearance :
For the Petitioner : Mr. Chaitanya Suaroop, Advocate
For the State : Smt. Nividita Nirvikar, G.A.10
For the University : Mr. Digvijay Singh, Advocate
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CORAM: HONOURABLE MR. JUSTICE AJAY KUMAR TRIPATHI
ORAL JUDGMENT
Date: 11-01-2016 Counsel for the petitioner does not press the writ application.
It is dismissed as not pressed leaving the matter open for future course of action, if so advised, in view of the developments which have taken place and the award of Ph.D. degree to him.
(Ajay Kumar Tripathi, J.) Sanjay/-
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