Supreme Court - Daily Orders
Jai Narain Vyas University Jodhpur vs Dr. Vikrant Sharma on 9 April, 2018
Bench: Kurian Joseph, Mohan M. Shantanagoudar, Navin Sinha
ITEM NO.21 COURT NO.5 SECTION XV
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). 1534/2018
(Arising out of impugned final judgment and order dated 03-08-2016
in SBCWP No. 375/2015 21-02-2017 in DBSAW No. 7/2017 passed by the
High Court Of Judicature For Rajasthan At Jodhpur)
JAI NARAIN VYAS UNIVERSITY JODHPUR Petitioner(s)
VERSUS
DR. VIKRANT SHARMA Respondent(s)
(FOR ADMISSION and I.R. and IA No.44023/2018-CONDONATION OF DELAY
IN FILING and IA No.44025/2018-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT and IA No.44024/2018-CONDONATION OF DELAY IN
REFILING)
Date : 09-04-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR
HON'BLE MR. JUSTICE NAVIN SINHA
For Petitioner(s) Mr. Narender Hooda,Sr.Adv.
Mr. Aviral Dhirendra,Adv.
Mr. R.C. Kaushik, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
We find no reason to entertain the special leave petition(s), which is/are, accordingly, dismissed.
Pending application(s), if any, shall stand disposed of. However, the question of law is kept open.
Signature Not Verified(NARENDRA PRASAD) Digitally signed by (RENU DIWAN) MAHABIR SINGH COURT MASTER Date: 2018.04.09 18:56:40 IST ASSISTANT REGISTRAR Reason: