Supreme Court - Daily Orders
Khalsa University vs The State Of Punjab on 8 August, 2018
Author: Arun Mishra
Bench: Arun Mishra
1
ITEM NO.12 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
Petition(s) for Special Leave to Appeal (C) No(s).33094/2017
(Arising out of impugned final judgment and order dated 01-11-2017
in CWP No.17150/2017 passed by the High Court Of Punjab & Haryana
At Chandigarh)
KHALSA UNIVERSITY & ANR. Petitioner(s)
VERSUS
STATE OF PUNJAB & ORS. Respondent(s)
Date : 08-08-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ARUN MISHRA
HON'BLE KUMARI JUSTICE INDIRA BANERJEE
For Petitioner(s) Mr. P.S. Patwalia,Sr.Adv.
Mr. Ashok K. Mahajan,AOR
For Respondent(s) Mr. Karan Bharihoke,AOR
Ms. Nav Kiran Balay,Adv.
Ms. Chanan Parwani,Adv.
UGC Mr. Ravinder Agarwal,AOR
Mr. Shailendra Sharma,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Name of Respondent No.2 is deleted, as it is wholly unnecessary.
The written argument submitted in the High Court cannot be treated as the counter affidavit on behalf of the State of Punjab. Affidavit to that effect filed by the State is hereby rejected. Let detailed reply be filed by Signature Not Verified the State of Punjab on affidavit.
Digitally signed by SARITA PUROHIT Date: 2018.08.09 16:55:26 IST Reason:Reply to the affidavit be filed by the State by 31st August, 2018. Rejoinder thereto, if any, be filed within one week thereafter.
2List on 11th September, 2018.
(Jagdish Chander) (Sarita Purohit) Branch Officer AR-cum-PS