NLSIU

In a press release issued by NLSIU post the Supreme Court declaring NLAT 2020 to be null and void, the University has affirmed that it will implement the judgment and orders of the Court in letter and spirit. The University reaffirmed that:

  • It will admit students on the basis of CLAT 2020 and not NLAT 2020 for the Academic Year 2020-21.
  • It has begun working with vendors to initiate refunds to all NLAT aspirants. Students may expect refunds after a deduction of Rs 75 as application processing charges in the next 9-14 days.

The faculty of NLSIU in a meeting resolved to do everything possible to respect the founding commitment to a trimester based academic calendar and maintain the highest rigour and standards that NLSIU is known for.The University thanked all students and parents for their patience and support throughout September. The press release issued by NLSIU can be read here.

Read the full Press Release here

Read the detailed report on the Supreme Court judgment quashing NLAT here

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