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National Institute Of Pharmaceutical ... vs Pjp Singh Waraich on 9 March, 2026

Author: Dipankar Datta

Bench: Dipankar Datta

     ITEM NO.33                                  COURT NO.8                         SECTION IV-B

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

                           SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 4719/2026

     [Arising out of impugned final judgment and order dated 15-05-2025
     in CWP No.1676/2024 & 17-11-2025 in LPA No.2763/2025 passed by the
     High Court of Punjab & Haryana at Chandigarh]

     NATIONAL INSTITUTE OF PHARMACEUTICAL
     EDUCATION AND RESEARCH NIPER                                                       Petitioner

                                                          VERSUS

     PJP SINGH WARAICH & ORS.                                                           Respondents

     FOR ADMISSION and I.R.
     I.A. No.31840/2026-CONDONATION OF DELAY IN FILING
     I.A. No.31829/2026-EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT

I.A. No.31824/2026-PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ ANNEXURES Date : 09-03-2026 This matter was called on for hearing today.

CORAM : HON'BLE MR. JUSTICE DIPANKAR DATTA HON'BLE MR. JUSTICE SATISH CHANDRA SHARMA For Petitioner(s) : Ms. Archana Pathak Dave, A.S.G. Ms. Pragya Parijat Singh, AOR Ms. Pragya Parijat Singh, Adv.

Mr. Lakshay Saini, Adv.

Ms. Jayita Verma, Adv.

Mr. Pramod, Adv.

For Respondent(s) : Mr. Nishanth Patil, AOR UPON hearing the counsel the Court made the following O R D E R

1. Delay condoned.

2. We are not inclined to interfere with the impugned judgment(s) and order(s) of the High Court; hence, the special leave petitions are dismissed.

3. Reason: Pending application(s), if any, shall stand disposed of.

(RASHMI DHYANI PANT) (SUDHIR KUMAR SHARMA) ASST. REGISTRAR-CUM-PS COURT MASTER (NSH)