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Taushaer Manocha` vs Pandit Bhagwat Dayal Sharma University ... on 5 February, 2016

\236       ITEM NO.27                                COURT NO.4                      SECTION IVB

                                     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).         2405/2016

       (Arising out of impugned final judgment and order dated 19/10/2015
       in CM No. 3270/2015 19/10/2015 in LPA No. 605/2015 passed by the
       High Court of Punjab & Haryana at Chandigarh)

       TAUSHAER MANOCHA‘                                                        Petitioner(s)

                                                          VERSUS

       PANDIT BHAGWAT DAYAL SHARMA UNIVERSITY OF HEALTH
       AND SCIENCE AND ORS.                                                     Respondent(s)

       (with appln. (s) for exemption from filing c/c of the impugned
       judgment and interim relief)

       Date : 05/02/2016 This petition was called on for hearing today.

       CORAM :                 HON’BLE MR. JUSTICE DIPAK MISRA
                               HON’BLE MR. JUSTICE N.V. RAMANA

       For Petitioner(s)                 Mr. A. Tiwari, Adv.
                                         Ms. Eliza Bar, Adv.
                                         Mr. Shree Pal Singh, AOR

       For Respondent(s)

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

Heard Mr. Tewari, learned counsel for the petitioner.

Regard being had to the facts and circumstances of the case, we request the High Court to dispose of the LPA No.605 of 2015 within one month. We have requested so, regard being had to the nature of the suffering that the petitioner is likely to undergo if the result is not declared. We do not intend to express a ny opinion on the said aspect. We are sure, the High Court shall keep the agony of the petitioner in mind and dispose of the appeal, regard being had to our request.

The special leave petition is accordingly disposed of.

                           (Gulshan Kumar Arora)                               (H.S. Parasher)
                               Court Master                                      Court Master