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Kerala Agricultural University vs Vaisakh Venu on 22 November, 2021

Bench: B.R. Gavai, Surya Kant

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     ITEM NO.14                           Court 17 (Video Conferencing)                SECTION XI­A

                                      S U P R E M E C O U R T O F            I N D I A
                                              RECORD OF PROCEEDINGS

                          Petition for Special Leave to Appeal (C)             No.18600/2021

     (Arising out of impugned final judgment and order dated 05­07­2021
     in WA No. 536/2021 passed by the High Court of Kerala at Ernakulam)


     KERALA                    AGRICULTURAL    UNIVERSITY & ORS.                  Petitioner(s)

                                                          VERSUS

     VAISAKH VENU                                                                 Respondent(s)

     (FOR ADMISSION and I.R.)

     Date : 22­11­2021 This petition was called on for hearing today.

     CORAM :
                                HON'BLE MR. JUSTICE B.R. GAVAI
                                HON'BLE MR. JUSTICE SURYA KANT

     For Petitioner(s)
                                            Mr.   Basant R., Sr. Adv.
                                            Mr.   Dushyant Manocha, Adv.
                                            Ms.   Anannya Ghosh, AOR
                                            Mr.   Brian Henry Moses, Adv.
     For Respondent(s)
                                            Mr. M. Gireesh Kumar, Adv.
                                            Mr. Ankur S. Kulkarni, AOR

                                 UPON hearing the counsel the Court made the following
                                                    O R D E R

The Court is convened through Video Conferencing.

Having heard learned Senior counsel appearing for the petitioners and carefully perusing the material available on record, we see no reason to interfere with the impugned order passed by the High Court of Kerala at Ernakulam dismissing the Writ Signature Not Verified Digitally signed by Vishal Anand Appeal filed by the petitioners.

The Special Leave Petition is, accordingly, dismissed on facts.

However, the question of law is kept open which would be decided in an appropriate case.

  (VISHAL ANAND)                           (RAM SUBHAG SINGH)
ASTT. REGISTRAR­cum­PS                     COURT MASTER (NSH)