Supreme Court - Daily Orders
University Of Delhi vs Prateek Sharma on 1 February, 2021
Bench: L. Nageswara Rao, S. Ravindra Bhat
ITEM NO.13 Court 8 (Video Conferencing) SECTION XIV
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).13088/2020
(Arising out of impugned final judgment and order dated 12-10-2020
in WP(C) No.3199/2020 passed by the High Court Of Delhi At New
Delhi)
UNIVERSITY OF DELHI Petitioner(s)
VERSUS
PRATEEK SHARMA & ORS. Respondent(s)
(With applns for exemption from filing c/c of impugned judgment)
Date : 01-02-2021 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE L. NAGESWARA RAO
HON'BLE MR. JUSTICE S. RAVINDRA BHAT
For Petitioner(s) Mr. Sachin Datta, Sr Adv
Mr. Mohinder Jit Singh Rupal AOR
Mr. Hardik Rupal Adv
Ms. Monika Jaiswal Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Mr.Sachin Datta, learned Senior Advocate appearing for the petitioner submits that as the results have been declared as directed by the High Court, this Special Leave Petition has become infructuous.
The Special Leave Petition is, accordingly, Signature Not Verified dismissed as having become infructuous.
Digitally signed by BALA PARVATHI Date: 2021.02.01 16:48:27 IST Reason: (B.Parvathi) (Anand Prakash) Court Master Court Master