Supreme Court - Daily Orders
Preethu N. B. vs The Registrar Rajiv Gandhi University ... on 2 July, 2018
Bench: Arun Mishra, Navin Sinha
ITEM NO.55 COURT NO.8 SECTION IV-A
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).15796/2018
(Arising out of impugned final judgment and order dated 16-03-2018
in WA No.943/2018 passed by the High Court Of Karnataka At
Bengaluru)
PREETHU N.B. Petitioner(s)
VERSUS
REGISTRAR, RAJIV GANDHI UNIVERSITY OF HEALTH
SCIENCES & ANR. Respondent(s)
Date : 02-07-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ARUN MISHRA
HON'BLE MR. JUSTICE NAVIN SINHA
For Petitioner(s) Ms. Kiran Suri,Sr.Adv.
Mr. S.J. Amith,Adv.
Ms. Ashwarya Kumar,Adv.
For Dr. (Mrs.) Vipin Gupta,AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
No ground for interference is made out in exercise of our jurisdiction under Article 136 of the Constitution of India.
The special leave petition is accordingly dismissed. Pending application, if any, stands disposed of.
(Sarita Purohit) (Jagdish Chander)
Signature Not Verified
Court master Branch Officer
Digitally signed by
BALA PARVATHI
Date: 2018.07.02
16:23:28 IST
Reason: